Section 9(iv) in The University of Rajputana (Second Amendment) Act, 1950
(iv)The condition of service of the Vice-Chancellor shall be laid down at the time of his first appointment and shall not be varied during his term of office. Where a temporary vacancy in the office of the Vice-Chancellor occur, by reason of leave, illness or otherwise, the Syndicate shall forthwith report the same to the Chancellor who shall make such arrangement for carrying on the office of the Vice-Chancellor as he may think fit."
