Section 32 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
32. Sponsored Scheme. - Whenever the University receives funds from any agencies sponsoring a scheme to be executed by the University, notwithstanding anything in this Act and Regulations: -
(a)the amount received shall be kept by the University separately from the University Fund and utilized only for the purpose of the scheme; and(b)the staff required to execute the scheme shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.
