Section 48 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
48. Institute Endowment Fund.
(1)The Institute shall establish a Institute Endowment Fund having such funds as may be determined by the Sponsoring Body which can include donations and other funds received from time to time.(2)The Institute shall have the power to invest the Institute Endowment Fund in a manner as may be specified by the Statutes and Regulations.(3)The Institute Endowment Fund is a self-imposed fund that the Institute desires to maintain voluntarily and invest it responsibly to protect itself from financial challenges that may arise on account of pursuing social objectives and/or unforeseen circumstance.(4)The Institute may transfer any amount from the General Fund or the development fund to the Institute Endowment Fund. Excepting in the dissolution of the Institute, in no other circumstances moneys can be transferred from the Institute Endowment Fund for other purposes.(5)Eighty percent of the incomes received from the Institute Endowment Fund shall be used for the purposes of development or general work of the Institute. The remaining twenty percent shall be reinvested into the Institute Endowment Fund.
