Section 10(5) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(5)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions including the perquisites subject to which he shall hold office shall be such as may be determined by the State Government:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.
