Section 51 in Sri Sathya Sai University for Human Excellence Act, 2018
51. Development Fund.
(1)The University shall establish a Development Fund to which the following funds shall be credited, namely:-(i)development fees which may be charged from students;(ii)all sums received from any other source for the purposes of the development of the University;(iii)all contributions made to 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; and(v)all incomes received from the Permanent Statutory Endowment Fund.(2)The funds credited to the Development Fund from time to time shall be utilized for the development of the University.
