Section 47 in The Gujarat Agricultural Universities Act, 2004
47. Grants.
- The State Government shall, in each year after due appropriation made by the State Legislature by law in this behalf, make provision for making grants to the University, as follows:-(a)a grant of an amount not less than the estimated net expenditure on pay and allowances of the staff, contingencies, and services of the University;(b)a grant to meet such additional items of expenditure, recurring and nonrecurring as the State Government may deem necessary for the proper functioning of the University.
