Section 52(2) in Bhakta Kavi Narsinh Mehta University Act, 2015
(2)The following shall form part of, or be paid into, the University fund,-(a)any contribution or grants by the State Government, the Central Government, or the University Grants Commission;(b)the income of the University from all sources including income from fees and charges;(c)bequests, donations, endowments and other grants, if any;(d)any sum borrowed from the banks with the permission of the State Government.
