Section 32(1) in The Jharkhand State Agricultural University Act, 2000
(1)The State Government shall, every year, make the following lump sum grants to a University, namely:-(i)A grant not less than the net expenditure incurred by the State of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] on such of the activities of the institution of the agriculture, animal husbandry and other Government departments as are transferred to the University;(ii)A grant not less than the estimated net expenditure on pay and allowances of the staff, contingencies, supplies and services of a University other than in respect of the activities in various organisations referred to above in clause (i); and(iii)A grant to meet such additional items of expenditure, recurring and nonrecurring as the State Government deem necessary for the proper functioning of the University.
