Section 16(7) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(7)(a)The Vice-Chancellor shall draw such emoluments as the State Government may, from time to time, whether prospectively or retrospectively determine;(b)The other conditions of service of the Vice-Chancellor shall be such as may be determined by the Statutes and accepted by the Vice-Chancellor at the time of his appointment:Provided that, the emoluments and other conditions of service shall not be varied to the disadvantage of the Vice-Chancellor during his tenure as Vice-Chancellor.
