Section 11A(3) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(3)The Pro-Vice-Chancellor shall be a whole-time salaried officer and his emoluments and conditions of service shall be such as shall be determined by the State Government:Provided that the emoluments and conditions of service of the holder of such office shall not during currency of the term of the holding of that office, be varied to his disadvantage without his consent.
