Section 33(1) in Sree Sankaracharya University of Sanskrit Act, 1994
(1)The University shall have a general fund to which shall be credited,-(a)contributions or grants which may be made by the Government to such fund on such conditions as the Government may impose;(b)the income from fees levied by the University;(c)the income from endowments, if any;(d)donations made by individuals, institutions, organizations or other bodies for realizing the objects of the University;(e)any contribution or grant made by the Central Government or the University Grants Commission; and(f)all other receipts.
