Section 5 in Sri Sathya Sai University for Human Excellence Act, 2018
5. Grants and Financial Assistance.
- The University shall be self-financing and non-profit making organisation shall neither make a demand nor shall be entitled to any maintenance grant-in-aid or any other financial assistance from the State or any other body or corporation owned or controlled by the State:Provided that the State may, provide financial support through grants or otherwise,-(a)For research, development and other activities for which other State Government organizations are provided financial assistance; or(b)For any specific research or programmes receiving support from the State Government; or(c)For the benefit of the similar Universities in the State whether subject to a change in State Policy or otherwise;Provided further that, the University may receive any financial support from any other source.
