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State of Karnataka - Section

Section 59 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013

59. Expenditure of the Institute during dissolution.

(1)The expenditure of administration of the Institute during the taking over period of its management under sub-section (2) of section 50 shall be met out of the Permanent Statutory Endowment Fund, the General Fund or the Development Fund in such manner as may be prescribed.
(2)If the fund referred to in sections 47, 48, 49 and 50 are not sufficient to meet the expenditure of the Institute during the taking over period of its management, such expenditure may be met by disposing of the properties or asset of the Institute, by the Government.