Section 37(2) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(2)The fund shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in a corresponding new bank constituted under Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or may be invested in securities authorized by the Indian Trusts Act, 1882, as may be decided by the Board.
