Section 40 in Dev Sanskriti Vishwavidyalaya Act, 2002
40. Permanent endowment fund.
(1)The University shall establish a permanent endowment fund of at least rupees one crore which may be increased suo moto but shall not be deceased.(2)The University shall have power to invest the permanent endowment fund in such manner as may be prescribed.(3)The University may transfer any amount from the general fund or the development fund to the permanent endowment fund. Excepting the dissolution of the University, in no other circumstances can any monies be transferred from corpus of the endowment fund to other purposes.(4)Not exceeding 75% of the incomes received from the corpus permanent endowment fund shall be used for the purposes of the development works of the University as mentioned in Section 42(e). The rest 25% shall be reinvested into the permanent endowment fund.
