Section 25 in Dr. Babasaheb Ambedkar Open University Act, 1994
25. University Fund.
(1)The University shall establish a fund to be called the University Fund.(2)The following shall form part of or be paid into the University fund, namely:-(a)all contributions or grants made by the State Government, the Central Government, the Indira Gandhi National Open University and the University Grants Commission;(b)the income of the University from all sources whatsoever including income from fees and charges;(c)all income or money from trust, bequests, donations, endowments, subventions and other charge;(d)any sums borrowed from the Banks with the previous permission of the State Government.(3)The University shall have and maintain, a Contingency Fund under a separate head in the University accounts to which shall be credited such sums as may from time to time be granted as contributions or grant by the State Government specially for this purpose. Such Fund shall be used only for making advances for the purpose of meeting unforeseen expenditure.(4)With the previous sanction of the State Government any portion of the University Fund may from time to time be credited by the University to a separate head in the University accounts:Provided that, there shall be credited and debited to such special head only such sums as shall expressly relate to the objects for which such separate fund is created:Provided further that, the Board of Management may, by passing a special resolution authorise transfer of any amount temporarily from one head to another in the University accounts.(5)The University Fund, shall at the discretion of the Board of Management be kept in the State Bank of India, or in any Scheduled Bank as defined in Reserve Bank of India, Act 1934 (II of 1934) which holds a licence issued by the Reserve Bank of India under Section 22 of the Banking Regulation Act 1949 (10 of 1949).
