Section 36(3) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(3)The University Fund shall be kept in any schedule bank or banks as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934), or such other Banks as may be approved by the Reserve Bank of India or invested in securities authorised by the Indian Trust Act, 1882 (No. 2 of 1882), at the discretion of the Board.
