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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Private University Rules, 2019

(2)The Permanent Endowment Fund shall be maintained in a nationalised bank, approved by the Government from time to time, in the form of a fixed deposit and shall be in the joint name of the University concerned and an officer specified by the Government for the purpose.