Section 32 in Rajasthan Sanskrit University Act, 1998
32. University Funds.
(1)There shall be a general fund of the University to which all such incomes, fees and other receipts shall be credited under appropriate heads, as may be prescribed.(2)The money received as contribution, aid or grant from the Central Government or the State Government or any other money received from any one else, as may be directed to the Board, shall be credited the the Pratisthan Nidhi of the University.(3)The whole or any part of the money, deposited in the Pratisthan Nidhi of the University, may be spent in such manner and for such purposes, as may be prescribed, or invested in such securities as are specified in Section 20 of the Indian Trusts Act, 1882 (Central Act 2 of 1882).(4)Such statements, accounts, reports or other particulars relating to the utilisation of any grant, aid or contribution given or made by the Central Government or the State Government shall be furnished to the said Government, as may be required from time to time.(5)The General Fund the Pratisthan Nidhi and other funds of the University shall be kept, managed and dealt with in accordance with the provisions of the statutes as may be made from time to time.
