(1)The 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 Government or Veterinary Council of India or Indian Council of Agricultural Research or any other agency;(b)the income of the University from all sources including income from fees and charges and sale of farm products;(c)receipts, bequest, donations endowments and other grants, etc., received by the University; and(d)any sum borrowed from the Banks with the previous permission of the State Government.(3)The University Fund shall be kept in the State Bank of India, or in any Scheduled Bank as defined in the Reserve Bank of India Act. 1934,(II of 1934.). or be, invested in securities authorised by the Trusts Act, 1882,(II of 1882.) or the Bombay Public Trusts Act, 1950,(Bom. XXIX of 1950.).
