Section 24 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
24. Funds of the Institute.
(1)The Institute shall maintain a fund in which shall be credited:-(a)all moneys provided by the State Government;(b)all fees and other charges received by the Institute;(c)all moneys received by the Institute by way of grants, gifts, donations, benefactions, bequests or transfer;(d)all moneys received by the Institute in any other manner or from any other source.(2)All moneys credited to the Fund shall be deposited in such banks or be invested in such manner as the Institute may, with the approval of the State Government, decide.(3)The fund shall be applied towards meeting the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its functions under section 8.
