Section 10(5) in Veer Narmad South Gujarat University Act, 1965
(5)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office [shall be such as may be determined by the State Government] [These words were substituted for the words 'shall be such as may be prescribed by the Statues' by Gujarat 10 of 1982, section 2, Sr. No. 4(2) (i) (w.r.e.f. 09-12-1981).].Provided that such emoluments or such terms and conditions shall not, during the currency of the terms of the holder of that office, be varied to his disadvantage without his consent.
