Section 40(1) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(1)The State Government shall, every year, make non- lapsable lump sum grants to the University as follows:(a)a grant not less than the net expenditure incurred in the year 2002-03 on such of the activities and institutions transferred to the University;(b)a grant not less than the estimated net expenditure of pay and allowances of staff, contingencies, supplies and services of the University other than in respect of the activities and institutions referred to in clause (a) ;(c)a grant to meet such additional items of expenditure recurring and nonrecurring as the State Government may deem necessary for the proper functioning of the University.
