Section 31 in The West Bengal University of Animal and Fishery Sciences Act, 1995
31. Grants.
(1)The State Government shall, every year, make the following lump sum grants to the University :-(a)a grant being not less than the net expenditure incurred in the previous year in respect of the activities of the institutions of veterinary and animal sciences and allied sciences and such Departments of the State Government relating to veterinary and animal sciences and allied sciences as are transferred to the University;(b)a grant being not less than the estimated expenditure on account of pay and allowances of the employees and contingencies, supplies and services of the University; and(c)a grant to meet such additional items of expenditure, recurring and non-recurring, as the State Government may deem fit for the proper function of the University.(2)The University shall furnish such statements, accounts, reports and other particulars relating to any grant made by the State Government and its utilisation as the State Government may require.(3)Except where the Chancellor in consultation with the Ministers recommends, no diversion of any fund or grant of the University from one head of account to another shall be made.
