Section 15(7) in Birsa Munda Tribal University Act, 2017
(7)The Pro-Vice-Chancellor shall be a whole-time salaried officer of the University, and emoluments and terms and conditions of his service shall be such as may be determined by the State Government:Provided that the emoluments and conditions of service of the holder of such office shall not during currency of the term of the holding of that office be varied to disadvantage without his consent.
