Section 28 in Tamil Nadu Agricultural University Act, 1971
28. General Fund.
(1)The University shall have a General Fund to which shall be credited-(a)its income from fees, endowments, grants, donations and gifts, if any;(b)any contribution or grant made by the Central Government, any State Government, the University Grants commission or like authority, any local authority or any corporation owned or controlled by the Government; and(c)other receipts.(2)The moneys in the General Fund shall be invested in the securities specified in clauses (a) to (d) of section 20 of the Indian Trusts Act, 1882 (Central Act II of 1882).(3)The University shall furnish such statements, accounts, reports and other particulars relating to any grant made by the Government and its utilisation, as the Government may require.
