Section 17(7) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(7)[ (a) The Vice-Chancellor shall draw such emoluments as the State Government may, from time to time, whether prospectively or retrospectively, determine;(b)The other conditions of service of the Vice-Chancellor shall be such as may be determined by the Statutes and accepted by the Vice-Chancellor at the time of his appointment:Provided that, the emoluments and other conditions of service shall not be varied to the disadvantage of a Vice-Chancellor during his tenure as Vice-Chancellor.] [Sub-section (7) was substituted by Maharashtra 12 of 1988 Section 4.]
