Section 40(2) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(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.
