Section 12A(2) in Himachal Pradesh University Act, 1970
(2)The Vice- Chancellor shall not be entitled to the benefits of the University Provident Fund or to any other allowance;Provided that where an employee of the University is appointed as the Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.
