(4)(i)[x x x x x] [Omitted 'the Vice-Chancellor shall be paid a salary of Rs. 3,000/- per month' by Act 18 of 1993.] Other terms and conditions of his appointment shall be determined by the Chancellor in consultation with the State Government.(ii)[ Where the person appointed as Vice-Chancellor gets pension from the Central or the State Government or any University or from any other source, the amount of pension due to him from such source shall be deemed to be the part of his salary as Vice-Chancellor.] [Substituted by Act 18 of 1993.]
