Section 32 in The M.P. Vishwavidyalaya Adhiniyam, 1973
32. University Fund.
(1)The University shall establish a Fund called the University Fund.(2)The following shall form part of, or be paid into, the University Fund-(a)any rent, contribution or grant by Central or State Government or any body corporate;(b)trusts, bequests, donations, endowment and other grants, if any;(c)the income of the University from all sources including income from fees and charges;(d)all others sums received by the University.(3)The University Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934), or invested in securities authorised by the Indian Trust Act, 1882 (No. 2 of 1882), at the discretion of the Executive Council.(4)Nothing in this section shall in any way affect any obligations accepted by or imposed upon the University by any declaration of trusts executed by or on behalf of the University for the administration of any trust.
