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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(1) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(1)The University shall have a general fund to which shall be credited,-
(a)the present finance/funding from the Government which shall continue as such, in addition to the enhanced budget for creation and functioning of University in form of grant-in-aid every year;
(b)its income from fees, other income generated from Pt. B.D. Sharma PGIMS, endowment, donations, gifts and grants; and any other income accruing to University;
(c)any contributions or grant made by the Government on such conditions, as may be imposed by the Government;
(d)any contribution or grant made by the Central Government, the University Grants Commission, International Donor Agencies, like the World Health Organization and United Nations International Children's Emergency Fund etc.