Section 44 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
44. Sponsored schemes.
- Whenever the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] receives funds from any Government, the University Grants Commission or other agencies sponsoring a scheme to be executed by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], notwithstanding anything in this Act and regulations,-(a)the amount so received shall be kept by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] separately from the Fund of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and utilized only for the purposes of the scheme; and(b)the staff required to execute the scheme shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.
