Section 112(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(2)Travelling Allowances. - (i) The Vice-Chancellor shall be entitled to travel by air conditioned First Class by rail or by air or by sea or by road as he may choose at his discretion for the purpose of the University business.(ii)The Vice-Chancellor shall be entitled to claim the Dearness Allowance on tour at the rates admissible to the Grade-I State Government Officers drawing basic pay of Rs. 5100 and above.(iii)Besides, the provisions under clause (ii) above, the Vice-Chancellor shall be entitled to receive actual expenditure from Air Port, Railway Station or place of halt to the place of destination in full whenever official car is not provided to him.(iv)Whenever the Vice-Chancellor shall be required to attend any work sponsored by Institution, other than the State Government, Central Government or Indian Council of Agricultural Research or in connection with the University's own work, travelling allowance and daily allowance, shall be paid by the sponsoring bodies on the basis of their own rules.(v)The Vice-Chancellor and his family members shall be entitled to free medical facilities and the benefit of reimbursement of medical expenses as are applicable to the employees of the University.Explanation. - For the purpose of this clause "family" means the family as defined in the medical attendance rules.
