Section 40(4) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(4)Every estimate prepared under sub-section (3) shall make provisions for the due fulfilment of all the liabilities of the University including the allotment of grants to the colleges in accordance with the rules framed by the State Government under sub-section (2) of section 39 and for the efficient administration of the Act and the Statutes, the Ordinances, the Regulations and the Rules made thereunder.
