Section 43 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
43. University Fund.
(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:-(a)any contribution or grant by the State Government, the Union Government, or the University Grants Commission;(b)the income of the University from all sources including income from fees and charges;(c)bequests, donations, endowments and other grants, if any.(3)The University Fund shall be kept in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (Central Act No. 2 of 1934) or the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act No. 23 of 1955) or being such a bank as may be approved by the State Government on the recommendation of the Board of Management.
