Section 92 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
92. Condition to acceptance of donations, etc.
(1)All offers of bequests, donations and endowments, the management whereof is to be vested in the University, shall be accepted on the condition that the annual realization therefrom shall be subject to a deduction of 20 per cent thereof and the amount realised by such annual deduction shall be credited to the University fund at the commencement of every financial year.(2)The University shall not accept bequest, donation or an endowment, the benefits whereof are sought to be restricted to any caste, creed, religion, community or region, or the sums of which are less than Rs. 30,000, Rs. 20,000 and Rs. 15,000 for instituting gold medal, silver medal and cash prizes respectively and in the case of scholarship the net annual income shall not be less than Rs. 1,500.(3)The management/investment of the bequests, donations and endowments mentioned in clauses (1) and (2) above shall be governed by separate regulations made by the Executive Council in this behalf on the recommendations of the Academic Council;(4)The management/investment of the amounts received through bequests, donations and endowments meant for prizes, medals, shields, trophies etc. other than those mentioned under clause (2) above, shall be specified and governed by the regulations made in this behalf by the Executive Council on the recommendations of the Academic Council.(5)The bequests, donations and endowments for the fellowships, other than those sponsored by the Central Government, State Government, their undertakings and from the Co-operative Institutions shall not be accepted, if the annual return from such bequests, donations/endowments is less than Rs. 7,000 and if the period of fellowship is less than 10 years. The management/investment of such bequests, donations/ endowments shall be governed by separate regulations made in behalf by the Executive Council on the recommendations of the Academic Council.(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.
