Section 39 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
39. Contribution by Government to the University and Colleges.
(1)(i)The State Government shall contribute annually to the University Fund including the funds of the colleges a recurring grant which shall include all such expenses, not being expenses of a capital or non-recurring nature, as are considered necessary by the State Government for the maintenance of the colleges transferred to the University under sub-section (6) of section 3 and f the departments maintained by the University.(ii)The amount of the annual recurring grant determined by the State Government under clause (i) of sub-section (1) shall be specified in a notification to be published in the Official Gazette, within sixty days from the commencement of this Act, and the amount so determined and specified in the notification shall be final and shall not be questioned in any court of law.(2)All grants-in-aid to the colleges by the State Government shall, after the commencement of this Act, be made available to such colleges through the University Fund in such manner and subject to such conditions as may be specified in the rules made in this behalf by the State Government.(3)The State Government may contribute, from time to time, such additional grants to the University Fund or the funds of the colleges, as the case may be, as it may deem fit having regard to the need of expansion and development of University or the colleges.
