Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(4) in U.P. Technical University Act, 2000

(4)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the State Government from time to time:Provided that the emoluments and other conditions of service of a Vice-Chancellor shall not be varied to his disadvantage during the term of his office.