Section 31 in Tamil Nadu Fisheries University Act, 2012
31. General Fund.
(1)The University shall have a General Fund to which shall be credited,-(a)its income from fees, endowments, grants, donations and gifts, if any;(b)any contribution or grant made by the Central Government, any State Government, the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or like authority, any local authority or any corporation owned or controlled by the Government; and(c)other receipts.(2)The monies in the General Fund shall be invested in the securities specified in clauses (a) to (d) of section 20 of the Indian Trust Act, 1882.(3)The University shall furnish such statements, accounts, reports and other particulars relating to any grant made by the Government and its utilization, as the Government may require.
