Section 10(3) in The Gujarat Ayurved University Act, 1965
(3)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office [shall be such as may be determined by the State Government:] [Substituted for 'shall be such as may be prescribed by the Statutes' by Gujarat No. 30 of 2003, dated 19th September 2003.]Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.
