Section 44(1) in Venkateshwara Open University Act, 2012
(1)The University shall also establish development fund to which the following money shall be credited, namely :-(a)development fees. which may be charged from students(b)all sums received from other sources for the purpose of the development of the University ;(c)all contributions made by the Trust ;(d)all contributions made in this behalf by any other person or body which are not prohibited by any law for the time being enforce and(e)all incomes received from the permanent endowment fund.
