Section 39(2) in The Himachal Pradesh National Law University Act, 2016
(2)The following shall form part of, or be paid into, the University Fund, namely :-(a)all contributions or grants made by the Government, the Central Government, the Bar Council of India, the Bar Council of Himachal Pradesh or the University Grants Commission;(b)the income of the University from all sources including income from fees and charges; and(c)all income or money from trusts, bequests, donations, endowments, subventions and other grants.
