Section 4(6) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
(6)The emoluments and other conditions of service of the Vice-Chancellor shall be as follows:- (i) The Vice Chancellor shall be paid a salary and perks as per recommendations and guidelines of University Grants Commission or All India Council for Technical Education or in parity with the Vice- Chancellor of a Central University whichever is higher and revised from time to time. He shall be entitled to the free use of the University Car and, without payment of rent, to the use of furnished residence throughout his / her terms of office and no charge shall fall on the Vice Chancellor personally in respect of the maintenance of such car and residence:Provided that if a person in receipt of any pension is appointed as Vice Chancellor, his salary shall be fixed after taking into consideration such pension.(ii)In addition to the salary specified in sub clause (i), the Vice-Chancellor shall be entitled to such leave, benefits and allowances as are admissible to the University employees from time to time.(iii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Board of Governors with the approval of the Chancellor from time to time.Provided that where an employee of the University or of any other University or of any college maintained by or affiliated to such other university is appointed as Vice-Chancellor, he may be allowed to continue to contribute to such provident fund of which he is a member and University shall contribute to the account of such person in that Provident Fund at the same rate at which such person had been contributing immediately before his appointment as Vice Chancellor:Provided further that where such employee had been a member of any pension scheme, the University shall make necessary contribution to such schemes.
