Section 32 in The Jharkhand State Agricultural University Act, 2000
32. Grants.
(1)The State Government shall, every year, make the following lump sum grants to a University, namely:-(i)A grant not less than the net expenditure incurred by the State of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] on such of the activities of the institution of the agriculture, animal husbandry and other Government departments as are transferred to the University;(ii)A grant not less than the estimated net expenditure on pay and allowances of the staff, contingencies, supplies and services of a University other than in respect of the activities in various organisations referred to above in clause (i); and(iii)A grant to meet such additional items of expenditure, recurring and nonrecurring as the State Government deem necessary for the proper functioning of the University.(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.
