Section 5(9) in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
(9)The institution shall, unless specially exempted by Government, invest its endowment in trust stock or place them in deposit in the State Bank of India, the Post Office Savings Bank or any Scheduled Bank or Cooperative Bank or Bank recognised by the State Government. All money realized as fees from students, incomes derived from the assets or activities of the institution, contributions, endowments and donations received for the institution, its reserved funds earmarked for building operations of other capital purposes and grants-in-aid shall constitute the Institutional Fund, which shall be placed in a Scheduled Bank or a Co-operative Bank or in a financial institution approved by the Government for the purpose. No money shall be kept out of the Institutional Fund. Withdrawals from the Institutional Fund shall be made only by a person who is duly authorised by the Governing Body or the Managing Committee to operate the fund and only for the purposes of incurring expenditure for the maintenance or improvement of the institution.
