Section 112 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
112. Conditions of Service of the Vice-Chancellor.
- (1) Conditions of Service. - (i) The Vice-Chancellor appointed under subsections (1) and (8) of section 17, shall be provided with residential accommodation with provision for residential office, free of rent and suitably furnished during his term of office including period of leave availed by him, in the University Campus. The "rent free" and "furnished" accommodation means that the University shall bear the expenditure on account of taxes, service charges and charges on account of consumption of energy, water and shall also include watch and ward.(ii)The grounds and garden of the residential accommodation of the Vice-Chancellor shall be maintained by the University.(iii)The Residential Office of the Vice-Chancellor shall be provided with one Attendant.(iv)A Chauffer driven motor car shall be placed at the disposal of the Vice-Chancellor for his use at his discreation for University purposes. The entire expenditure on the running, maintenance, major and minor repairs and replacement of parts of the car shall be borne by the University in full including salary and allowances of the Chauffer. The Vice-Chancellor shall be entitled to use Chauffer driven car for private purposes on payment of charges prescribed by the State Government.(v)The Vice-Chancellor shall be entitled to leave on full (emoluments) for a period of 30 days in a year, not exceeding 90 days during the term of three years and to the extent he can avail during the full term as the Chancellor may grant him from time to time. In the event the Vice-Chancellor is required to attend Conferences, Symposia, Seminars or such other gatherings or events connected with the work of the University, the Vice-Chancellor can avail of 30 days duty leave limited to 15 days at a time throughout his entire tenure and in case he avails of more than 15 days at a time or more than 30 days throughout his tenure, the extra days of leave so availed of shall be debited to his leave account.(vi)The Vice-Chancellor shall also be entitled to the benefit of encashment of surrendered leave with the sanction of the Chancellor in accordance with the rules prescribed by the State Government on the subject.(vii)The Vice-Chancellor shall be entitled to sumptuary allowance not exceeding Rs. 5000 per annum.(2)Travelling Allowances. - (i) The Vice-Chancellor shall be entitled to travel by air conditioned First Class by rail or by air or by sea or by road as he may choose at his discretion for the purpose of the University business.(ii)The Vice-Chancellor shall be entitled to claim the Dearness Allowance on tour at the rates admissible to the Grade-I State Government Officers drawing basic pay of Rs. 5100 and above.(iii)Besides, the provisions under clause (ii) above, the Vice-Chancellor shall be entitled to receive actual expenditure from Air Port, Railway Station or place of halt to the place of destination in full whenever official car is not provided to him.(iv)Whenever the Vice-Chancellor shall be required to attend any work sponsored by Institution, other than the State Government, Central Government or Indian Council of Agricultural Research or in connection with the University's own work, travelling allowance and daily allowance, shall be paid by the sponsoring bodies on the basis of their own rules.(v)The Vice-Chancellor and his family members shall be entitled to free medical facilities and the benefit of reimbursement of medical expenses as are applicable to the employees of the University.Explanation. - For the purpose of this clause "family" means the family as defined in the medical attendance rules.
