Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(3) in Adichunchanagiri University Act, 2012

(3)The University may transfer any amount from General Fund or the Development fund to the permanent statutory fund except in the event of the dissolution of the University, in no other circumstances can any moneys be transferred from permanent Statutory Endowment Fund for any other purposes.