Section 28 in Haryana Vishwakarma Skill University Act, 2016
28. Funds and accounts.
(1)The University shall have a General Fund to which shall be credited-(a)its income from fees, grants, donations and gifts, if any;(b)any contribution or grant made by the Central/State Government, the Ministry of Skill Development and Entrepreneurship, National Skill Development Agency, National Skill Development Corporation, University Grants Commission, All India Council for Technical Education or like authority, any local authority or any corporation owned or controlled by the State Government;(c)endowments and other receipts.(2)The University may have such other funds, as may be prescribed by the Statutes.(3)The funds and all moneys of the University shall be managed in such a manner, as may be prescribed by the Statutes.(4)The State Government may, every year, provide grant-in-aid to facilitate and promote studies and research.
