Section 29(1) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(1)The University fund shall be applicable to the following objects and in the following order :-(a)the repayment of debts incurred by the University for the purposes of this Act, Statute, Ordinance and Regulation made thereunder;(b)the up-keep of colleges, teaching departments, schools of studies established by the University and residences;(c)the payment of the cost of audit of the University fund;(d)the expenses of any suit or proceedings to which University is a party;(e)the payment of salaries and allowances of the officers and employees of the University, payment of any Provident Fund Contributions, gratuity and other benefits to any such officers and employees;(f)[ the payment of travel and other allowances to the members of authorities and committees as may be prescribed;] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](g)the payment of fellowships, Scholarships, Studentships and other awards to students;(h)the payment of any expenses incurred by the University in carrying out the provisions of this Act, Statute, Ordinance or Regulation;(i)the payment of any other expenses not specified in any of the preceding clauses declared by the Executive Council to be the expense for the purposes of the University.
