Section 29 in The Jharkhand State Agricultural University Act, 2000
29. University Funds and Grants.
(1)A University shall have a General Fund to which the following shall be credited:-(i)its income from fees, emoluments and grants;(ii)contributions or grants made by the State/Central Government and other agencies from time to time;(iii)grants, donations and benefactions; and(iv)other receipts.(2)A University shall form a fund called the Foundation Fund from contributions and grants made by the Central Government and the State Government and other agencies for being credited to the said fund.(3)The money (amount) in the Foundation Fund shall be invested in the Securities mentioned or referred to in clauses (a) to (d) of Section 20 of the Indian Trusts Act, 1882 (2 of 1882) or in the State Bank of India or in other nationalised banks in suitable time deposits.(4)A University shall furnish such statements, accounts, reports and other particulars as the State Government may require relating to any grant made by that Government and shall take such action and furnish such statements, accounts, reports and other particulars relating to the utilisation of any grant within such time and in such manner as the State Government may direct.(5)It shall be competent for a University in furtherance of its objectives to accept grants from the Government of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] or any other State Government or the Central Government or Statutory bodies or endowments or donations under such conditions as may be agreed upon between the University and the Government or donor.(6)A University may have such other funds, as may be prescribed by the Statutes.
