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[Cites 0, Cited by 0] [Section 11(10)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(10)(a) in Tamil Nadu Music and Fine Arts University Act, 2013

(a)There shall be paid to the Vice-Chancellor such salary as may be fixed by the Government, from time to time, and he shall be entitled without payment of rent to the use of a furnished residence throughout his term of office and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence. He may be entitled to such other perquisites as may be provided in the statutes.