Section 43 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
43. Objects to which University Fund may be applied.
- The University Fund shall be applicable to the following objects : -(a)To the repayment of debts incurred by the University for the purposes of this Act and the Statutes, the Ordinances, the Regulations and the Rules made thereunder ;(b)To the upkeep of departments established by the University, hostels maintained by it and colleges transferred to it under sub-section (6) of section 3 or section 57 ;(c)To the payment of the salaries and allowances of officers, teachers and other servants of the University, and of any provident fund contributions to any such officers, teachers and other servants ;(d)To the payment of the travelling and other allowances of the members of the Senate, the Syndicate, the Academic Council and any other authorities of the University or the members of any Committees or Boards appointed by any of the authorities of the University in pursuance of any provisions of this Act, and the Statutes, the Regulations and the Rules made thereunder ;(e)To the making of grants to the colleges and other institutions ;(f)To the payment of the cost of audit of the University Fund under section 44 and of the cost of audit of the accounts of any college under section 45 ;(g)To the payment of expenses of any suit or proceeding to which the University is party ;(h)To the payment of any expense incurred by the University in carrying out the provisions of this Act, and the Statutes, the Ordinances, the Regulations and the Rules made thereunder ; and(i)To the payment of any other expense, not specified in any of the preceding clauses, declared by the Senate to be the expense for the purpose of the University.
