Section 39(2) in Kerala Veterinary and Animal Sciences University Act, 2010
(2)The fund shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934) or in a corresponding new bank constituted under Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) or may be invested in securities authorized by the Indian Trusts Act, 1882 (Central Act 2 of 1882), as may be decided by the Management Council.
