(1)The University shall have a fund called the Foundation fund.(2)The Foundation Fund shall consist of: -(a)any contributions to the Fond which may be made by the State Government, any local authority or other public body or by any other Government or person; and(b)any contribution to the Fund which may be made by the concerned University.(3)The Foundation Fund shall be invested in securities, issued or guaranteed by the Central Government or by any State Government, and such Government shall not be varied without die consent of the Chancellor,(4)The corpus of the Foundation Fund shall be kept intact but the interest thereon may be utilized for the purposes of the concerned University laid down in the Statutes.
