Section 37 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
37. University Funds.
(1)Amounts received from any of the following sources shall form part of the University fund, namely:-(i)any contribution or grant made by the Indian Agriculture Research Council or the Central Government or State Government;(ii)any bequeaths, donations, endowments or other grants made by private individuals or institutions;(iii)the income received by the University from fees, charges, consultancies etc;(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, or in a corresponding new bank constituted under Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or may be invested in securities authorized by the Indian Trusts Act, 1882, as may be decided by the Board.(3)The fund may be employed for any of the purposes of the University in the manner prescribed by the statutes.
