Section 35A in Andhra Pradesh Agricultural University Act, 1963
35A. [ Borrowing of Money. [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 3 of 1977).]
- The University may accept moneys from the Government of India, the State Government, the University Grants Commission and also borrow money from a Bank or a Corporation for the purpose s of the University;Provided that where the University intends to borrow money from a Bank or a Corporation or Both exceeding an amount of fifty thousand rupees at a time or in the aggregate, it shall obtain the prior written approval of the Government thereof.]
