Section 22 in The M.P. Bhoj (Open) University Adhiniyam, 1991
22. 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 loan, contribution or grant by Central or State Government or any body corporate;(b)trusts, bequests, donations, endowments and other grants, if any;(c)the income of the University from all sources including income from fees and charges;(d)all other sums received by the University.(3)The University Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934) or invested in securities authorised by the Indian Trusts Act, 1882 (No. 2 of 1882), the discretion of the Board of Management.(4)Nothing in this Section shall in any way affect any obligation accepted by or imposed upon the University by any declaration of trust executed by or on behalf of the University for the administration of any trust.
