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[Cites 0, Cited by 3] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3) in The Gujarat University Act, 1949

(3)The Pro-Vice-Chancellor shall be a whole time salaried officer and his emoluments and conditions of service, shall be such as shall be determined by the State Government:Provided that the emoluments and conditions of service of the holder of such officer shall not during currency of the term of the holder of that office, be varied to his disadvantage without consent.