Section 34 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
34. Vishwa Vidyalaya Fund.
(1)The Vishwa Vidyalaya shall establish a fund to be called the Vishwa Vidyalaya Fund.(2)The following shall form part of or be paid into, the Vishwa Vidyalaya Fund-(a)any loan, contribution or grant by Central or State Government or any body corporate;(b)the income of the Vishwa Vidyalaya from all sources including income from fees and charges;(c)trusts, bequests, donations, endowments and other grants, if any;(d)all other sums received by the Vishwa Vidyalaya.(3)The Vishwa Vidyalaya Fund shall be kept in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934), or such other bank as may be approved by the Reserve Bank of India or invested in securities authorised by the Indian Trusts Act, 1882 (No. 2 of 1882), at the discretion of the Board.(4)Nothing in this section shall in any way affect any obligations accepted by or imposed upon the Vishwa Vidyalaya by any declaration of trust executed by or on behalf of the Vishwa Vidyalaya for the administration of any trust.
