Section 42 in Kerala Veterinary and Animal Sciences University Act, 2010
42. Government Grants.
(1)The University shall receive as grant-in-aid for its maintenance such sums provided by the State Government in the State's annual budget, subject to such conditions as may be fixed by the State Government from time to time.(2)The State Government may, pay to the University such other grants, subject to such conditions as they may think fit, for specific purposes.(3)The University shall furnish to the State Government such statements, accounts, reports and other particulars, as it may require before any grant is made by it, and the University shall take such action and furnish such statements, accounts, reports and other particulars relating to the utilization of any grant, within such time and in such manner as the State Government may direct.(4)It shall be competent for the University in furtherance of its objects to accept grants from the Government of Kerala or any other State Government or the Central Government or Statutory Bodies and endowments or donations under such conditions as may be agreed upon between the University and the granter or donor.
