Section 33(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)The University Fund shall be applicable to the following objects and in the following order :(a)to the repayment of debts incurred by the University for the purposes of this Act and the Statutes, the Ordinances and Regulations made thereunder;(b)to the upkeep of colleges, teaching departments, schools of studies established by the University, residence and halls;(c)to the payment of the cost of audit of the University Fund;(d)to the expenses of any suit or proceedings to which University is a party;(e)to the payment of salaries and allowances of the officers and employees of the University, members of the teaching staff and the establishment employed in the colleges, the teaching departments and schools of studies maintained by the University for and in furtherance of the purposes of this Act, and the Statutes, the Ordinances and the Regulations made thereunder and to the payment of any Provident Fund Contributions, gratuity and other benefits to any such officers and employees, members of the teaching staff or the members of such establishments;(f)to the payment of the travelling and other allowances of the members of the Court, Executive Council and the Academic Council and any other authorities of the University and/or the members of any Committee or Board appointed by any of the authorities of the University in pursuance of any provision of this Act, and the Statutes, the Ordinances or the Regulations made thereunder;(g)to the payment of fellowships, scholarships, studentships and other awards to students;(h)to the payment of any expenses incurred by the University in carrying out the provisions of this Act, and the Statutes, the Ordinances or the Regulations made thereunder;(i)to 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.
