Section 44(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)Foundation Fund -(i)the University shall form a fund called the Foundation Fund from contribution and grants made by the State Government for being credited to that fund and such other sums from the University which may be credited to the said fund;(ii)the money in the Foundation Fund shall be invested in the securities mentioned or referred to in clauses (a) to (d) of section 20 of the Indian Trusts Act, 1882 (2 of 1882);(iii)it shall be competent for the University in furtherance of its objectives, to accept grants from any State Government or statutory body and endowments or donations under such conditions as may be agreed upon between the University and the grantor or donor.
