(14)Local fund means-(a)revenues administered by bodies which by law or rule having the force of law come under the control of the Government, whether in regard to proceedings generally or to specific matters, such as the sanctioning of their budgets, sanction to the creation or filling up of particular posts, or the enactment of leave pension or similar rules; and(b)the revenues of any body which may be specially notified by the Government as such.Order of the Governor under Rule 9 (14)According to the decision given by the Government of India in consultation with the Comptroller and Auditor General of India in 1942, all Universities established by law are within the meaning of definition given in clause (a) above.
