Section 43 in The Maharashtra Animal and Fishery Sciences University Act, 1998
43. University Fund.
(1)Each University shall establish a fund to be called the University Fund.(2)The following shall form part of, or be paid into, the University Fund, namely:-(a)any contribution or grant by the Government;(b)the income of the University from all sources, including income from fees and charges and sale proceeds;(c)bequests, donations, endowments and other grants, if any, received by the University.(3)With the previous sanction of the State Government, any portion of the University Fund may, from time to time be credited by the University to a separate heading in the University accounts, provided that they shall be credited and debited to such special heading such sums only as shall expressly relate to the objects for which a special fund is so created.(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.
