Section 12(5)(b) in Periyar University Act, 1997

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State of Tamilnadu - Subsection

Section 12(5)(b) in Periyar University Act, 1997

(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;

(iii)The Vice-Chancellor shall be entitled to travelling allowances at such Kites as may be fixed by the Syndicate;

(iv)The Vice-Chancellor shall be entitled to to earned leave on full pay at one-eleventh of the periods spent by him on active service:

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State of Tamilnadu - Subsection

Section 12(5)(b) in Periyar University Act, 1997