Section 27 in C.U. Shah University First Statutes 2013
27. Application of General Fund.
- The General Fund shall be utilized for the following objects, namely:(a)For the repayment of debts including interest charges thereto incurred by the University for the purposes of this Statutes, the Ordinances, the Regulations, and the Rules made there under with the prior approval of the Governing Body;(b)To upkeep the assets of the University;(c)For the payment of the fee for audit of the funds created under Secs. 25 and 26;(d)To meet with expenses of any suit or proceedings by or against the University;(e)For the payment of salaries, allowances, provident fund contributions, gratuity and other benefits to officers, employees and members of the teaching and research staff;(f)For the payment of travelling and other allowances of the members of the Governing Body, the Board of Management the Academic Council, other authorities and the members of any committee appointed by any of the authority or the Chairperson of the sponsoring body or the Provost;(g)For the payment of fellowships, free ships, scholarships, assistant ships and other awards to the students belonging to economically weaker sections of the society or research associates, trainees or, as the case may be, to any student otherwise eligible for such awards under the Statutes;(h)For the payment of any expenses incurred by the University in carrying out the provisions of this Statutes;(i)For the payment of cost of capital, not exceeding the prime lending rate from time to time of any Nationalised Bank of India, incurred by the Sponsoring Body for setting up the University and the investments made thereof;(j)For the payment of charges and expenditure relating to the consultancy work undertaken by the University in pursuance of the provisions of this Statutes made there under;(k)For the payment of any other expenses including service fee payable to any organisation charged with the responsibility of providing any specific service, including the managerial services to the University, on behalf of the sponsoring body, as approved by the Governing Body / Board of Management to be an expense for the purposes of the University:Provided that no expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non-recurring expenditure for the year, as may be fixed by the Governing Body/Board of Management, without prior approval of the Governing Body / Board of Management.
