Section 8 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
8. Emoluments and other terms and conditions of service of the Vice-Chancellor.
(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.(2)The Vice-Chancellor shall be entitled to receive Travelling Allowance at the rates prescribed in the Travelling Allowance Rules fixed by the Board and also medical reimbursement as per Vishwavidyalaya Rules.(3)(a)The Vice-Chancellor shall be entitled to leave on full pay for 1/11th of the period spent on active service. He may avail himself of this leave whenever he finds it necessary to do so during his tenure and report the same to the Board :Provided that he will cease to earn such leave when the leave due to him amounts to ninety days. The Vice-Chancellor shall be entitled for surrender and encashment of earned leave and all other leave privileges as are granted by the Vishwavidyalaya to its officers.(b)In addition to the leave noted in sub-clause (a), the Vice-Chancellor shall be entitled in case of illness or on account of private affairs to leave without pay for a period not exceeding three months during the period oi his tenure, provided that leave taken without pay may be subsequently transformed into leave on full pay to the extent to which leave may have become due under sub-clause (a) above.(4)Power of Vice-Chancellor. - The Vice-Chancellor shall have the power :-(a)to sanction recurring and non-recurring expenditure within the approved budget of the Vishwavidyalaya provided he may re-appropriate amounts within the various units of appropriation;(b)to countersign his own TA. bills and medical reimbursement bills subject to the provisions of the Vishwavidyalaya Rules;(c)to open account on behalf of the Vishwavidyalaya in the Scheduled Bank in accordance with sub-section (3) of Section 36 of the Act and to authorise any drawing and disbursement officer of the Vishwavidyalaya to operate such an account.(d)to countersign T.A. bills and sanction absence of duty beyond jurisdiction of officers of the University;(e)to grant leave as per delegation of powers.D. Emoluments, terms and conditions of service and powers and duties of officers of the Vishwavidyalaya other than Chancellor and Vice-Chancellor
