Section 6(6) in The Delhi Pharmaceutical Sciences and Research University Act, 2008
(6)to fix the salary structure including allowances, provident fund, etc. of all positions mentioned in clause (5) so as to meet the minimum norms of regulatory bodies, as also in line with the All India Council for Technical Education. The University Grants Commission, The Pharmacy Council of India and the Government norms, provided that the net salaries may be higher than these but in no case lower; to determine expectations, roles/responsibilities, etc. associated with the contract for all academic, teaching and other employees; to establish revenue sharing mechanisms with all its employees;
