Section 34(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(3)The Vishwa Vidyalaya Fund shall be kept in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934), or such other bank as may be approved by the Reserve Bank of India or invested in securities authorised by the Indian Trusts Act, 1882 (No. 2 of 1882), at the discretion of the Board.
