Section 62 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
62. 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 contribution or grant by the State Government, the Union Government, or the University Grants Commission;(b)The income of the University from all sources including income from fees and charges;(c)bequests, donations, endowments and other grants, if any;(d)any sum borrowed from the banks with the permission of the State Government;(3)The University shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in a Co-operative Bank approved by the State Government for the purpose or invested in securities authorised by the Indian Trust Act, 1882, at the discretion of the Executive Council.
