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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The University of Rajasthan (Amendment) Act, 1962

(2)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed by the Statutes, and shall not be varied to his disadvantage after his appointment:Provided that the present Vice-Chancellor shall continue to be governed by the existing terms and conditions till his present term is over.