Section 36 in Gujarat Organic Agricultural University Act, 2017
36. University Funds.
(1)The University shall have the General Fund. The following shall form part of, or be paid into, the University Fund:-(a)the income from fees, endowments and grants and the income from properties of the University including hostel, experimental stations and farms;(b)any contribution and grants made by the State Government on such conditions as are consistent with the provision of this Act;(c)other contributions, grants, donations, benefactions and loans and other receipts.(2)The University shall form a fund called the Foundation Fund from contributions and grants made by the Central Government or the State Government or approved agency for being credited to that fund and such other sums as may be specified by the Board to this fund. The Board may, as and when necessary, re-transfer such amount as may be specified, from the Foundation Fund to the General Fund, in the manner as may be prescribed.(3)The University shall furnish statement of accounts, reports and other particulars to the State Government relating to any grant made by the Government and shall take such action and furnish such statements, accounts, reports and other particulars relating to the utilization of any grant within such time and manner as the State Government may direct.(4)The University may, in furtherance of its objectives, to accept the grants from the State Government or any other State Government or the Central Government or Statutory Bodies or endowments or donations under such conditions as may be agreed upon between the University and the granter or donor.
