All-India Institute of Medical Science Act, 1956
16. Fund of the Institute.-
(1) The Institute shall maintain a Fund to
which shall be credited—
(a) all moneys
provided by the Central Government;
(b) all fees and other
charges received by the Institute;
(c) all moneys received
by the Institute by way of grants, gifts, donations, benefactions, bequests or
transfers; and
(d) all moneys
received by the Institute in any other manner or from any other source.
(2) All moneys credited to the Fund shall be
deposited in such banks or invested in such manner as the Institute may, with
the approval of the Central Government, decide.
(3) The Fund shall be applied towards meeting the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its functions under section 14.
