Section 34 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
34. Funds of Sansthan.
(1)There shall be for the Sansthan a Fund which shall include :-(a)any contribution or grant made by the State Government;(b)any contribution or grant made by the University Grants Commission or the Union Government;(c)any contribution made by public sector undertakings;(d)any bequests, donations, endowments or other grants made by private individuals or institutions;(e)income received by Sansthan from fees and charges, and(f)amount received from any other source.(2)The amount in the said Fund shall be kept in a scheduled bank as defined in the Reserve bank of India Act, 1934 or may be invested in such securities authorised by the Indian Trusts Act, 1882, as may be decided by the General Council.(3)The said Fund will be operated by the Director General or senior officers of the Sansthan authorised for such purpose and in such manner as may be prescribed by regulations.
