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[Cites 0, Cited by 0] [Section 53(8)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(8)(ii) in First Statutes of the University of Udaipur

(ii)The investment of the amount to the credit of subscriber shall be permissible in Government Securities or Unit Trust Certificates or in a fixed deposit with a scheduled bank approved by the Executive Committee. The F.D. Receipt and the securities purchased shall be in the joint names of the Comptroller and the [Registrar] [Substituted vide Resolution No. 5, dated 5-5-1974 approved by the Chancellor vide No. F. 1 (68) Gnl. GSR. 74/2985. dated 10-6-1974.] and shall be kept in the custody of the Comptroller.