Section 40 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
40. Government Grants.
(1)The State Government shall, every year, make non- lapsable lump sum grants to the University as follows:(a)a grant not less than the net expenditure incurred in the year 2002-03 on such of the activities and institutions transferred to the University;(b)a grant not less than the estimated net expenditure of pay and allowances of staff, contingencies, supplies and services of the University other than in respect of the activities and institutions referred to in clause (a) ;(c)a grant to meet such additional items of expenditure recurring and nonrecurring as the State Government may deem necessary for the proper functioning of the University.(2)The State Government shall also make a non-lapsable lump sum grant to the University in respect of schemes included in the tenth Five-Year Plan and transferred for implementation by the University, of an amount equal to the net outlay as shown in the annual Plan after deducting the anticipated assistance from the Central Government and other agencies sponsoring such schemes.(3)Notwithstanding anything contained in sub-section (1), with effect from the seventh financial year after the establishment of the University, in respect of the activities, institutions, staff, contingencies, supplies and services referred to in clauses (a) and (b) of sub-section (1), an amount not less than the average of the actual expenditure incurred in respect of such activities and institutions, staff, supplies and services during the preceding three years, shall be paid every year as non-lapsable lump sum grant to the University;Provided that if the University commences to function from any date after the first day of April in any financial year, the grants under clauses (a) and (b) shall be fixed taking into consideration the expenditure the University will have to incur for the unexpired portion of that financial year.(4)The University shall furnish to the State Government such statements, accounts, reports and other particulars, as it may require before any grant is made by it, and the University shall take such action and furnish such statements, accounts, reports and other particulars relating to the utilization of any grant, within such time and in such manner as the State Government may direct.(5)It shall be competent for the University in furtherance of its objects to accept grants from the Government of Karnataka or any other State Government or the Central Government or statutory bodies and endowments or donations under such conditions as may be agreed upon between the University and the grantor or donor.
