Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 21 in Tamil Nadu Dr. Ambedkar Law University Statutes 21. The Vice-Chancellor shall be entitled to all other allowances and perquisites eligible under the salary fixed by the Government, from time to time, under section 12(5)(a) of the Act.
