(1)The University shall have a fund to be known as "The Dibrugarh University Fund" to which shall be credited all its income, fees, fines, contributions, donations, loans and advances from any other sources. The University may also create by Ordinance made in this behalf, one or more separate special funds for the administration of endowments, trusts or other grants for specific purposes.(2)The State Government shall, for the purposes of this Act, contribute annually to the University Fund a sum not less than rupees forty lakhs to meet the recurring charges of the University.
