Section 8(1) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(1)The Vice-Chancellor shall receive a salary of Rs. 30(H) per month irrespective of pension and pension equivalent of gratuity that may be admissible to him. He shall, in addition, be entitled to dearness allowance as admissible to other officers of the equivalent salary in the State Government from time to time. He shall also be entitled to free and unfurnished residential accommodation at the headquarters of the University. Where Vice-Chancellor's residence is furnished by the University, he shall pay hire charges tor the furniture at his residence at the rates prescribed by the State Government tor hire of Government furniture from time to time. He shall also be entitled to free conveyance, provided that if a person on the date of appointment is in Government or Vishwavidyalaya service he may be given the last salary drawn by him plus 20% of deputation allowance or Rs. 500 which ever is less :Provided further that the Board may if it considers necessary so to do in the interest of the Vishwavidyalaya fix with prior concurrence of the Chancellor a salary higher than the one specified above.(b)The Vice-Chancellor shall not be entitled to the benefits of the Vishwavidyalaya Provident Fund :Provided that if a person already in service of the Vishwavidyalaya is appointed as Vice-Chancellor, he shall be allowed to continue to subscribe to his Provident Fund and the contribution of the Vishwavidyalaya will be limited to what he had been contributing prior to his appointment as Vice- Chancellor.
