Section 11(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(3)The Vice-Chancellor shall be entitled to such terminal benefit and allowances as may be fixed by the Governing Council with the approval of the Chancellor, from time to time :Provided that, where an employee of, -(a)the University; or(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.
