Section 31 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
31. Funds of University
(1)The University shall establish a fund to be called the 'University Fund' consisting of,-(i)any contribution or grants or loans by the State Government and the Central Government;(ii)the income of the University from all sources including income from fees and charges;(iii)the moneys received by the University by way of grants, loans, gifts, donations, benefactions, bequests or transfer endowments and other grants, if any;(iv)the moneys received by the University from the collaborating industries in terms of the provisions of the Memorandum of Understajjding entered between the University and the industry, for establishment of sponsored chairs, fellowships or infrastructure facilities of the University; and(v)the moneys received by the University in any other manner or from any other source.(2)All funds of the University shall be deposited in such banks or invested in such manner as the Board may decide on the recommendation of the FinanceCommittee.(3)The funds of the University shall be applied towards the expenses of the University including expenses incurred in the exercise of its powers and discharge ofits functions by or under this Act.
