Section 29 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
29. Objects to which University fund may be applied.
(1)The University fund shall be applicable to the following objects and in the following order :-(a)the repayment of debts incurred by the University for the purposes of this Act, Statute, Ordinance and Regulation made thereunder;(b)the up-keep of colleges, teaching departments, schools of studies established by the University and residences;(c)the payment of the cost of audit of the University fund;(d)the expenses of any suit or proceedings to which University is a party;(e)the payment of salaries and allowances of the officers and employees of the University, payment of any Provident Fund Contributions, gratuity and other benefits to any such officers and employees;(f)[ the payment of travel and other allowances to the members of authorities and committees as may be prescribed;] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](g)the payment of fellowships, Scholarships, Studentships and other awards to students;(h)the payment of any expenses incurred by the University in carrying out the provisions of this Act, Statute, Ordinance or Regulation;(i)the payment of any other expenses not specified in any of the preceding clauses declared by the Executive Council to be the expense for the purposes of the University.(2)No expenditure shall be incurred by the University in excess of the limits for total recurring and not non-recurring expenditure for the year fixed by the Executive Council without the prior approval of the Executive Council.(3)No expenditure other than that provided for in the budget shall be incurred by the University without the prior approval of the Executive Council.
