(7)[Notwithstanding anything contained in any law or contract for the time being in force, if a Principal or Teacher] [These words were substituted for the words 'If Professor by Mah 32 of 1978 S.4(a).] in the service of any University in the State, or of any college or institution maintained, affiliated or recognised by any such University, is appointed Vice- Chancellor, his terms and [conditions of service as Principal of Teacher] [These words were substituted for the words 'conditions as Professor by Maharashtra 12 of 1978, S 4(b).], as the case may be shall not be revised to his disadvantage during his tenure as Vice-Chancellor, and he shall retain his lien on his post.
