Section 9 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
9. The Institute Fund.
(1)There shall be established a Fund to be called the Anugraha Narayan Sinha Institute Fund which shall be vested in the Institute to which shall be credited-(a)the balance, if any, standing to the credit of the Anugraha Narayan Sinha Institute of Social Studies, Patna, on the date of commencement of this Act;(b)all moneys contributed to the Institute by the State Government;(c)all moneys received by or on behalf of the Institute from the Central Government;(d)all moneys received by or on behalf of the Institute by way of grants, gifts, donations, benefactions, bequests or transfers;(e)all interests and profits arising from any transaction in connection with any money belonging to the Institute;(f)proceeds from the sale of the journals, pamphlets and books; and(g)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 or 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 discharge of its functions under this Act.
