Section 35 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
35. Vishwavidyalaya Funds.
(1)The Vishwavidyalaya shall establish a Fund to be called the Vishwavidyalaya Fund.(2)The following shall form part of, or be paid into, the Vishwavidyalaya Fund :-(a)any rent contribution or grant by Central or State Government or any body corporate;(b)trusts, bequests, donations, endowments and other grants, if any;(c)the income of the Vishwavidyalaya from all sources including income from fees and charges;(d)all other sums received by the Vishwavidyalaya.(3)The Vishwavidyalaya Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934) or invested in securities authorised by the Indian Trusts Act, 1882 (No. 1 of 1882), at the discretion of the Executive Council.(4)Nothing in this Section shall, in any way, affect any obligations accepted by or imposed upon the Vishwavidyalaya by any declaration of trust executed by or on behalf of the Vishwavidyalaya for the administration of any trust.
