Section 20 in Tamil Nadu Dr. Ambedkar Law University Statutes
20. Tire Vice-Chancellor shall be provided with furnished rent free bungalow and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence and until he/she is provided with a free furnished bungalow, he/she shall be granted house rent allowance of Rs. 4,000 per month or as enhanced by Government, from time to time.
