Section 39 in The Himachal Pradesh National Law University Act, 2016
39. University Fund.
(1)The University shall establish a fund to be called the University Fund.(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.(3)The University Fund shall, at the discretion of the Executive Council, be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970.(4)The University Fund may be expended for such purpose of the University and in such manner, as may be prescribed by regulations.
