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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(2) in Ramchandra Chandravansi University Act, 2018

(2)The Endowment Fund shall be used as security deposit to ensure that the university complies with the provisions of this Act and functions as per the provisions of this Act, the Statutes and the Ordinances. The State Government shall have the power to forfeit , a part or whole of the Endowment Fund in case the university or the sponsoring body contravenes the provisions of this Act, Statutes, the Ordinances, the regulations or the rules made there under.