Section 92(6) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(6)Notwithstanding anything contained in above paras, the University may accept movable and immovable property by way of gifts, bequests, endowments, donations for improvement and development of activities relating to Teaching, Research and Extension Education Programmes and for whatever purpose the University may decides to accept the same subject to the condition that all such gifts, bequests, endowments, and donations are reported to Government and Government approval is obtained in case they are conditioned. However, the clause 1 referred to above indicating 20 per cent deductions shall not be applicable in respect of donation for such developmental activities.
