Section 12(5) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(5)The Vice-Chancellor shall be a whole-time officer of the University and his emoluments and other terms and conditions of service shall be as follows: -(a)there shall be paid to the Vice-Chancellor a fixed salary of seven thousand six hundred rupees per mensem or such higher salary as may be fixed by the Government, from time to time, and he shall be entitled to such other perquisites as may be fixed by the statutes;(b)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate with the approval of the Chancellor, from time to time :Provided that, where an employee of, -(i)the University or colleges or institutions maintained by or affiliated to, that University; or(ii)any other University or colleges or institutions maintained by or affiliated to that University,is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor;(c)The Vice-Chancellor shall be entitled to travelling allowance at such rates as may be fixed by the Syndicate;(d)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the periods spent by him on active service : Provided that when the earned leave applied for the Vice-Chancellor in sufficient time before the date of expiry of the term of his office, is refused by the Chancellor in the interests of the University and if he does not avail of the leave before the date of expiry of the term of his office, he shall be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit subject to a maximum of two hundred and forty days;(e)The Vice-Chancellor shall be entitled on medial grounds or otherwise, to leave without pay for a period not exceeding three months during the term of his office:Provided that such leave may be converted into leave on full pay to the extent to which he is entitled to earned leave under clause (d).
