Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

(4)
(i)The Vice-Chancellor shall be paid a salary of two thousand rupees per mensem and shall be provided by the University with a suitable rent-free house for his residence at the headquarters of the University and where the University is unable to provide him with such house shall be paid a sum not exceeding ten per cent of his salary as house rent.
(ii)Where the person appointed as Vice-Chancellor is in receipt of a pension from Government, the amount of the pension payable to him shall be treated as part of the salary specified in clause (i).
Explanation. - For the purposes of this sub-section the word "Government" shall include the Central Government and any State Government.