Section 87(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(2)The following shall form part of, or be paid into, the University Fund-(a)any contribution or grant made by the State or Central Government, University Grants Commission, All India Council for Technical Education or any other authority ;(b)the income of the University from all sources including income from fees and charges and sale proceeds, if any ;(c)all income or moneys from trusts, subventions, bequests, donations, endowments and other grants, if any, received by the University ; and(d)any sum borrowed from the banks or any other agency, with the permission of the State Government.
