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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(5) in Kerala Agricultural University Act, 1971

(5)The Government shall every year make non laps able lump sum grants to University as follows:
(a)A grant not less than next expenditure incurred in the year 1969-70 on such of the activities and institutions of the agricultural, animal husbandry and other Government departments as are transferred to the University.
(b)A grant not less the estimated net expenditure of pay and allowances of the staff, contingencies, supplies and services of the University other than in respect of the activities in the institutions referred to in clause (a);
(c)A grant to meet such additional items of expenditure, recurring and non-recurring as the Government may deem necessary for the proper functioning of the University.