(1)The Society shall establish a permanent Endowment Fund of at least rupees ten crore as per law and no money shall be withdrawn from the principal amount of this fund without prior permission of the State Government.(2)The University shall have the power to invest the permanent Endowment Fund in such manner as may be prescribed.(3)The University may transfer any amount from the general fund or the development fund to the permanent endowment fund.(4)Any amount exceeding the minimum amount specified in sub-section (1) may be withdrawn from the permanent endowment fund by the University for the purposes of development of the University.
