Section 33 in National Law University of Uttarakhand Act, 2011
33. Fund of the University.
(1)There shall be a Fund of the University which shall include; namely :-(i)any contribution or grant made by the State Government;(ii)any contribution or grant made by the University Grants Commission or Central Government;(iii)any contribution made by the State Bar Council.(iv)any bequests, donations, endowments or other grants made by private individuals or institutions;(v)income received by the University from fees and charges; and(vi)amounts received from any other source; but shall not include any funds received from any agency for sponsoring a scheme.(2)The amount in the Fund of the University shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934.(3)The Fund of the University may be utilized for such purpose of the University and in such manner as may be prescribed.
