Section 34(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)The amount in the Fund of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Act No. 2 of 1934) or in a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act No. 5 of 1970) and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Act No. 40 of 1980) or may be invested in such securities authorized by the Indian Trusts Act, 1882 (Act No. 2 of 1882) as may be decided by the Executive Council.
