Section 47(3) in Birsa Munda Tribal University Act, 2017
(3)All moneys credited to the fund of the University shall be deposited in any of the Scheduled Banks as defined in the Reserve Bank of India Act, 1934,(II of 1934.) or surplus fund shall be invested in such manner as the Board on the recommendation of the Finance Committee or as per the directions of the State Government issued from time to time in this behalf.
