Section 51 in The Maharaja Sayajirao University of Baroda Act, 1949
51. 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:-[* * * * *] [The original Clause (a) was deleted by Bombay 52 of 1950, Section 34 (a).](a)[] [The original Clauses (b), (c) and (d) were renumbered as Clauses (a), (b) and (c), by Bombay 52 of 1950, Section 34 (a).] any contribution or grant by the Government,(b)[] [The original Clauses (b), (c) and (d) were renumbered as Clauses (a), (b) and (c), by Bombay 52 of 1950, Section 34 (a) .] the income of the University from all sources including income from fees and charges,(c)[] [The original Clauses (b), (c) and (d) were renumbered as Clauses (a), (b) and (c), by Bombay 52 of 1950, Section 34 (a).] bequests, donations, endowments, [grant and all other receipts] [These words were substituted for the words 'and other grants, if any, other than the Trust Fund', by Bombay 52 of 1950, Section 34 (a).].(3)The University Fund shall be kept in the Bank of Baroda Ltd., or in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (II of 1934), [or in a co-operative bank approved by the State Government for the purpose or invested] [These words were substituted for the words 'or invested' by Bombay 30, of 1954, Section 30.] in securities authorised' by [the Indian Trusts Act, 1882 (III of 1882)] [These words and figures were substituted for the words and figures 'the Baroda Jumma Nibandha, Samvat 1963' by Bombay 52 of 1950, Section 34 (a).], at the discretion of the Syndicate.
