Section 9(1) in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
(1)There shall be established a Fund to be called the Anugraha Narayan Sinha Institute Fund which shall be vested in the Institute to which shall be credited-(a)the balance, if any, standing to the credit of the Anugraha Narayan Sinha Institute of Social Studies, Patna, on the date of commencement of this Act;(b)all moneys contributed to the Institute by the State Government;(c)all moneys received by or on behalf of the Institute from the Central Government;(d)all moneys received by or on behalf of the Institute by way of grants, gifts, donations, benefactions, bequests or transfers;(e)all interests and profits arising from any transaction in connection with any money belonging to the Institute;(f)proceeds from the sale of the journals, pamphlets and books; and(g)all moneys received by the Institute in any other manner or from any other source.
