Section 11 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
11. Terms and conditions of service of Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University and his terms and conditions of service shall be as specified in the following sub-sections.(2)The Vice-Chancellor shall be paid -(i)a salary of Rs. 5,000 (Rupee five thousand only) per mensem or such higher salary as may be fixed by the Government, from time to time; and(ii)such other perquisites as may be fixed by the statutes.(3)The Vice-Chancellor shall be entitled to such terminal benefit and allowances as may be fixed by the Governing Council with the approval of the Chancellor, from time to time :Provided that, where an employee of, -(a)the University; or(b)any other University or college or institution maintained by, or affiliated to, that University,is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.(4)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Governing Council.(5)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the period spent by him on duty.(6)The Vice-Chancellor shall, on the expiry of the term of his office, or upon relinquishment of his office, be entitled to draw cash equivalent of leave salary in respect of the earned leave at his credit subject to a maximum of one hundred and eighty days.(7)The Vice-Chancellor shall be entitled, on medical grounds, to leave with pay for a period not exceeding three months during his term of office.
