Section 28(2) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(2)The following shall form part of, or be paid in, to the University fund,-(a)any rent, contribution or grant by Central or State Government or any corporate body;(b)trusts, bequest, donations, endowment and other grant if any;(c)the income of the University from all sources including income from fee and charges;(d)all other sums received by the University.
