Section 40(3) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(3)Notwithstanding anything contained in sub-section (1), with effect from the seventh financial year after the establishment of the University, in respect of the activities, institutions, staff, contingencies, supplies and services referred to in clauses (a) and (b) of sub-section (1), an amount not less than the average of the actual expenditure incurred in respect of such activities and institutions, staff, supplies and services during the preceding three years, shall be paid every year as non-lapsable lump sum grant to the University;Provided that if the University commences to function from any date after the first day of April in any financial year, the grants under clauses (a) and (b) shall be fixed taking into consideration the expenditure the University will have to incur for the unexpired portion of that financial year.
