Section 52(2) in Manipur International University Act, 2018
(2)The following shall form part of, or be paid into, the University. Fund, namely; -(a)all contributions or grants made including any contribution or grant made by any Government or any of its agencies-or any authority;(b)all incomes or moneys from trusts, bequests, donations, endowments, subventions, and other grants made by anyone including private individuals or institutions or organizations;(c)the income received by the University from any fees or charges, consultancy etcetera;(d)any or all the income generated by any or various activities of the University;(e)all such sums of money or other property, real or personal, as may be acquired, purchased or received by, or transferred to, the University, whether by way of gift, devise, bequest, purchase or otherwise howsoever;(f)all such sums of money or other property, real or personal, es may accrue to the University in the exercise a its powers or the performance of its functions under this Act;(g)all such sums of money or other property, real or personal, as may accrue to, or be received by, the University by way of fees, grants, subsidies, contributions, donations, subscriptions, rents, interest or royalties from any Government any authority, any organization or from any person;(h)the amounts borrowed by the University; and(i)any amounts received from any other source.
