Section 40(1) in The Integral University Act, 2004
(1)The University shall establish a general fund to which the following amount shall be credited, namely :(a)all fees which may be charged by the University;(b)all sums received from any other source;(c)all contributions made by the Education Society; and(d)all contributions made in this behalf by any other person or body which are not prohibited by any law for the time being in force.
