Section 46 in The Gujarat Agricultural Universities Act, 2004
46. 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,(b)the income of the University from all sources including income from fees and charges,(c)bequest, donations, endowments and other grants, if any.(3)The University Fund shall be kept in any corresponding new bank specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980) and approved by the State Government for the purpose or invested in securities authorised by the Trusts Act, 1882 (2 of 1882) at the discretion of the Board.
