Section 29 in Uttarakhand Technical University Act, 2005
29. Contribution and Conation to College.
- Where a contribution or donation, either in cash or in kind, is taken or received by any college including a college maintained exclusively by the State Government or a Local Authority, the contribution or donation so received shall be utilized only for the purpose for which it was given to it and in the case of a college maintained exclusively by the State Government any cash contribution or donation shall be credited to the personal ledger account of such institution which shall be operated in accordance with the general or special orders of the State Government.Chapter-VI Regulations
