Section 53(iv) in Dr. Y.S.R. Horticultural University Act, 2007
(iv)The State Government shall also make non-lapsable lumpsum grant to the University in respect to scheme included in every Five Year Plan and transferred to it or implementation by the University of an amount equal to the net outlay in the annual plan. Adjustments may be made for the anticipated assistance from the Central Government and other agencies sponsoring such schemes, provided such assistance may come to the University directly.
