Section 12(5) in Mother Teresa Women's University Act, 1984
(5)The Vice-Chancellor shall be a whole-time officer of the University and her emoluments and other terms and conditions of service shall be as follows:(i)There shall be paid to the Vice-Chancellor a salary of three thousand rupees per mensem and she shall be entitled without payment of rent to the use of a furnished residence through out her term of office and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence.(ii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Executive Council with the approval of the Chancellor from time to time.Provided that where an employee of –(a)the University ; or(b)any other University or college or institution maintained by or affiliated to that University is appointed as Vice-Chancellor, she shall be allowed to continue to contribute to the Provident Fund to which she is a subscriber, and the contribution of the University shall be limited to what she had been contributing immediately before her appointment as Vice-Chancellor;(iii)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Executive Council;(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the period spend by her on active service:Provided that when the earned leave applied for by the Vice-Chancellor in sufficient time before the date of expiry of the term of her office is refused by the Vice-Chancellor in the interest of the University and if she does not avail herself of the leave before the date of expiry of the term of her office, she shall be entitled to draw cash equivalent to leave salary, after relinquishment of her credit subject to a maximum of one hundred and eighty days;(v)The Vice-Chancellor shall be entitled on medical grounds or otherwise, to leave without pay for a period not exceeding three months during the term of her office:Provided that such leave may be converted into leave on full pay to the extent to which she is entitled to earned leave under clause (iv).
