Section 69A(8) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(8)All expenditure on account of the remuneration, pension, provident fund contribution, leave allowance and other allowances and facilities which may be admissible to the Presiding Officer and the staff placed at his disposal, shall be met from the fund constituted under section 51, by the concerned University:Provided that, where a common Tribunal is constituted for more than one University, such expenditure shall be borne by the concerned Universities proportionately.
