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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(3) in University of Rajasthan Act, 1946

(3)The emoluments and other conditions of service of the Pro-Vice-Chancellor shall be such as may be prescribed by the Statutes :Provided that the emoluments and the conditions of service of the first Pro-Vice-Chancellor shall be such as are specified by the Chancellor.