Section 50(1) in Sri Sathya Sai University for Human Excellence Act, 2018
(1)The University shall establish a General Fund to which the following amount shall be credited, namely:-(i)all fees which may be charged by the University;(ii)all sums received from any other source not prohibited by any law for the time being in force;(iii)all contributions made by the University;(iv)all contributions/donations made in this behalf by any other person or body which are not prohibited by any law for the time being in force.
