Section 28(1) in Haryana Vishwakarma Skill University Act, 2016
(1)The University shall have a General Fund to which shall be credited-(a)its income from fees, grants, donations and gifts, if any;(b)any contribution or grant made by the Central/State Government, the Ministry of Skill Development and Entrepreneurship, National Skill Development Agency, National Skill Development Corporation, University Grants Commission, All India Council for Technical Education or like authority, any local authority or any corporation owned or controlled by the State Government;(c)endowments and other receipts.
