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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(5)(b) in Tamil Nadu Fisheries University Act, 2012

(b)any other University or college or institution 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;
(iv)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Board;
(v)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 by the Vice-Chancellor, in sufficient time before the date of expiry of the term of his office, is refused by the Chancellor in the interest 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;
(vi)The Vice-Chancellor shall be entitled, on medical grounds or otherwise, to leave without pay for a period not exceeding three months during the term of his office: