Section 35 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
35. Objects to which Vishwa Vidyalaya Fund may be applied.
- The Vishwa Vidyalaya Fund shall be applicable to the following objects-(a)to repayment of debts incurred by the Vishwa Vidyalaya for the purposes of this Act and the Statutes, and the Regulations made thereunder;(b)to the expenses of any suit or proceedings to which the Vishwa Vidyalaya is a party;(c)to the payment of the salaries and allowances of the officers and servants of the Vishwa Vidyalaya, members of the teaching staff and the establishment employed in the colleges and the departments of Vishwa Vidyalaya for and in furtherance of the purposes of this Act, and the Statutes, and the Regulations made thereunder and to the payment of pension or any Provident Fund contribution to any such officers and servants, members of the teaching staff or the members of such establishments;(d)to the payment of the travelling and other allowances of the members of the Board and the Academic Council and any other authority of the Vishwa Vidyalaya or the members of any Committee appointed by any of the authorities of the Vishwa Vidyalaya in pursuance of any provision of the Act, and the Statutes, and the Regulations made thereunder;(e)to the payment of fellowships, scholarships, student-ships and other awards to students;(f)to the upkeep of colleges, departments, residence and hostels established by the Vishwa Vidyalaya;(g)to the payment of the cost of audit of the Vishwa Vidyalaya Fund;(h)to the payment of any expense incurred by the Vishwa Vidyalaya in carrying out the provisions of this Act, and the Statutes, and the Regulations made thereunder; and(i)to the payment of any other expense, not specified in any oi the preceding clauses declared by the Board to be the expense for the purpose of the Vishwa Vidyalaya.
