52. Objects to which the University Fund may be applied.
- The University Fund shall be applicable to the following objects.: -(a)to their payment of debts incurred by the University for the purpose 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, Colleges, residence and hostels;(c)to the payment of the salaries and allowances of officers, teachers and other servants of the University, and 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 Committee or Boards appointed in pursuance of any provisions of this Act and the Statutes, the Regulations and the Rules made thereunder;(e)to the payment of the cost of the University fund;(f)to the payment of expenses of any suit or proceeding to which the University is a party;(g)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;(h)to the payment of any other expense, though not specified in any of preceding clauses, but declared by the Senate to be the expense for the purpose of the University.
