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

State of Maharashtra - Subsection

Section 12(6) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(6)The emoluments to be paid to the Vice-Chancellor and other conditions of service shall be such as may be prescribed by Statutes and shall not be varied to his disadvantage after his appointment, without his consent.