Section 25(1) in The Academy Of Scientific And Innovative Research Act, 2011
(1)The Academy shall maintain and retain a fund to which shall be credited-(a)all fees (including tuition fees) and other charges received by the Academy;(b)all monies received by the Academy by way of grants, gifts, donations, benefactions, bequests or transfers;(c)monies for projects undertaken by the Academy;(d)income from investment made by the Academy or from any other source;(e)the funds received from the Council of Scientific and Industrial Research, by way of loan or otherwise;(f)all monies received by the Academy in any other manner or from any other source.
