Section 12(10) in The Maharashtra Universities Act, 1994
(10)If a person receiving an honorarium from the consolidated fund of the State, or a principal of an affiliated college or a recognised institution or a university teacher is appointed as Vice-Chancellor, his terms and conditions of service shall not be altered to his disadvantage during his tenure as Vice-Chancellor:Provided that, the resultant vacancy in such post shall not be filled in by a long-term appointment during his tenure as Vice-Chancellor;
