Section 28(2) in The Shree Somnath Sanskrit University Act, 2005
(2)The following shall form part of, or be paid into, the University Fund.-(a)any contribution or grant by the State Government, the Central Government, or the University Grants Commission;(b)the income of the University from all sources including income from fees and charges;(c)loans, gifts, donations, endowments, benefactions, bequests and other grants, if any, or transfers;(d)any sum borrowed from the banks with the permission of the State Government;(e)all moneys received by the University in any other manner or from any source.
