Section 25(4) in Dr. Babasaheb Ambedkar Open University Act, 1994
(4)With the previous sanction of the State Government any portion of the University Fund may from time to time be credited by the University to a separate head in the University accounts:Provided that, there shall be credited and debited to such special head only such sums as shall expressly relate to the objects for which such separate fund is created:Provided further that, the Board of Management may, by passing a special resolution authorise transfer of any amount temporarily from one head to another in the University accounts.
