Section 12(6) in The University of Ladakh Act, 2018
(6)The Vice-Chancellor of the Cluster University shall, in case he is a whole-time paid officer, receive salary not exceeding the limit prescribed by the University Council and other facilities as the Chancellor may determine, in addition to free residential accommodation ; provided that in exceptional cases the Chancellor may allow a higher salary in consultation with the Government. In case the Vice-Chancellor is appointed on part time honorary basis, he shall receive such honorarium and other facilities as the Chancellor may determine in consultation with the Government.
