Section 23 in The West Bengal National University Of Juridical Sciences Act, 1999
23. Funds of the University. - (1) There shall be a Fund for the University to be called University Fund, the Fund shall include-
(a)any contribution or grant made by the State Government;(b)any contribution or grant made by the University Grants Commission or the Central Government;(c)any contribution made by the Bar Council of India;(d)any contribution made by the State Bar Councils;(e)any bequests, donations, endowments or other grants made by private individuals and trusts, public or private;(f)income received by the University from fees and charges; and(g)amounts received from any other source.(2)The amount in the said Fund shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, or may be invested in such securities authorized by the Indian Trusts Act, 1882, as may be decided by the Executive Council.(3)The said Fund may be employed for such purpose of the University, and in such manner, as may be prescribed by regulations.
