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State of Tamilnadu - Section

Section 39 in Regulations of the Tamil Nadu Agricultural University

39. Receipts.

(1)All receipts due. to the University shall be caused to be remitted direct into State Bank under the respective heads of accounts of the University.
(2)The Comptroller shall authorise any employee of the University to collect the revenue or fees wherever the remittance in the State Bank is not feasible due to specific reasons. In such cases, the authorised employees shall remit the collections of the day, into the State Bank on the following working day.
(3)Grants to the University from the State and Central Governments, Indian Council of Agricultural Research and other agencies shall be received by the Comptroller and credited into the Bank.
(4)Tuition, examination and other fees due from the students shall be collected by the respective institutions under the authority of the Head of the Institutions concerned and remitted into the Bank under intimation to the Comptroller.