Section 32 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
32. The University Fund.-
The amounts received from the following source shall form part of the University's Fund-(a)any contribution or grant made by the State Government;(b)any contribution or grant made by the University Grants Commission;(c)any contribution or grant made by the Central Government and its agencies;(d)any bequests, donations, endowments or other grants made by private individuals or institutions;(e)the income received by the Universityfrom fees and charges;(f)the amounts borrowed by the University; and(g)the amounts received from any other source.(2)The Fund shall be kept in a nationalised bank or invested in securities authorised by the Indian Trusts Act, 1882, as may be decided by the Syndicate.(3)The fund may be employed for any of the persons of the University in the manner prescribed.(4)The Fund shallbe operated by the Registar or by an officer of the University not below the rank of an Assistant Registrar authorised in this behalf by the Vice-Chancellor.
