Section 28(1) in Tamil Nadu Agricultural University Act, 1971
(1)The University shall have a General Fund to which shall be credited-(a)its income from fees, endowments, grants, donations and gifts, if any;(b)any contribution or grant made by the Central Government, any State Government, the University Grants commission or like authority, any local authority or any corporation owned or controlled by the Government; and(c)other receipts.
