Section 29(5) in The Jharkhand State Agricultural University Act, 2000
(5)It shall be competent for a University in furtherance of its objectives to accept grants from the Government of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] or any other State Government or the Central Government or Statutory bodies or endowments or donations under such conditions as may be agreed upon between the University and the Government or donor.
