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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(5) in Indira Gandhi Technological and The Medical Sciences University Act, 2012

(5)The emoluments and other service conditions of the Vice-Chancellor shall be such as may be determined by the Chancellor in accordance with the regulations, if any, framed in this behalf and they shall not be varied to his disadvantage after his appointment.