(7)[Notwithstanding anything contained in any law or contract for the time being in force, if a Principal or Teacher] [These words deemed always to have been substituted for the words 'If a Professor' by Maharashtra 32 of 1978, section 4(a).] in the service of any University in the State, or of any college or institution maintained, affiliated or recognised by any such University, is appointed Vice-Chancellor, his terms and [conditions of service as Principal or Teacher, as the case may be,] [These words were deemed to have been substituted for the words 'conditions of service of Professor', by Maharashtra 32 of 1978., section 4(b).] shall not be revised to his disadvantage during his tenure as Vice-Chancellor, and he shall retain his lien, on his post.
