Section 43(4) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(4)The University Fund shall, at the discretion of the Executive Council, be kept i the State Bank of India, or in any scheduled bank as defined in the Reserve Bank of India Act, 1934, which holds a licence issued by the Reserve Bank of India under section 22 of the Banking Regulation Act, 1949, or in a Co-operative Bank approved by the State Government for the purpose, or be invested in securities authorised by the Indian Trust Act, 1882, or, subject to the maximum limit of rupees five lakh in the shares of, or by giving loans to, Consumers Co-operative Societies established for the purpose of the University or any of the affiliated colleges or recognised institutions.
