Section 39 in Kerala Veterinary and Animal Sciences University Act, 2010
39. University General Funds.
(1)The University shall have a general fund to which shall be credited:(i)all grants, loans received from the Indian Council of Agricultural Research or the Central Government or State Government, University Grants Commission or like authority or any local authority or any corporation owned or controlled by such Government;(ii)the income received by the University from fees, charges, consultancies etc.;(iii)any bequeaths, donations, endowments or other grants made by private individuals or institutions;(iv)any contributions or endowments from foreign Governments or any foreign institutions or companies subject to any law for the time being in force;(v)the amounts received from any other source.(2)The fund shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934) or in a corresponding new bank constituted under Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) or may be invested in securities authorized by the Indian Trusts Act, 1882 (Central Act 2 of 1882), as may be decided by the Management Council.(3)The fund shall be employed for any of the purposes of the University in the manner prescribed by the statutes.(4)The funds and all money of the University shall be managed in such manner as may be prescribed.
