Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 29 in First Statutes of the Jai Narayan Vyas University Jodhpur

29. University Fund.

(1)The University Funds shall be kept in seven separate accounts as below and investments made in such securities/receipts and to such extent as may be approved by the Syndicate:
(i)Jai Narayan Vyas University, Jodhpur Contributory Provident Fund Account:
(ii)Jai Narayan Vyas University, Jodhpur Local Fund Account;
(iii)Jai Narayan Vyas University, Jodhpur Fund Account:
(iv)Jai Narayan Vyas University, Jodhpur Students Aid Fund Account;
(v)Jai Narayan Vyas University, Jodhpur Capital Works Account:
(vi)Jai Narayan Vyas University, Jodhpur Debit and Deposit Account:
(vii)Jai Narayan Vyas University, Jodhpur Teachers Welfare Fund Account:
(viii)Jai Narayan Vyas University, Jodhpur Gratuity Fund Account.
(2)The Vice-Chancellor shall nominate an officer who shall have the authority to operate the account of the University Fund and to incur all necessary expenditure from it subject to the provisions of the Act and the Statutes.