Section 32(2) in The Jharkhand State Agricultural University Act, 2000
(2)The State Government shall also make non-lapsable lump sum grant to a University in respect of the schemes in the Five-Year Plan and transfer an amount equal to the net outlay in the annual plan for implementation by the University. Adjustment may be made by the State Government for the anticipated assistance from the Central Government and other agencies sponsoring such schemes provided such assistance may come to a University directly, rather than through the State Government.
