Section 28 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
28. Fund of the Institute.
(1)The Institute shall maintain a fund to 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 in any other manner or from any other source.(2)All moneys credited to the Fund shall be deposited in Nationalised Banks and 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 performance of its functions under Section 9.
