Section 39(iv) in Agriculture University, Kota Act, 2013
(iv)the State Government shall also make nonlapsable lump sum grant to the University in respect to schemes included in the Five Year Plan and transferred to it for implementation by the University of an amount equal to the net outlay in the annual plan. Adjustments may be made for the anticipated assistance from the Central Government and other agencies sponsoring such schemes provided such assistance may come to the University directly, rather than through the State Government.
