Section 12(5)(b) in Mother Teresa Women's University Act, 1984

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State of Tamilnadu - Subsection

Section 12(5)(b) in Mother Teresa Women's University Act, 1984

(b)any other University or college or institution maintained by or affiliated to that University is appointed as Vice-Chancellor, she shall be allowed to continue to contribute to the Provident Fund to which she is a subscriber, and the contribution of the University shall be limited to what she had been contributing immediately before her appointment as Vice-Chancellor;

(iii)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Executive Council;

(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the period spend by her on active service:

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State of Tamilnadu - Subsection

Section 12(5)(b) in Mother Teresa Women's University Act, 1984