Section 28 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
28. University fund.
(1)University shall establish a fund called the University fund.(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.(3)The University fund shall be kept in any Nationalised Bank.(4)The fund shall be operated by Kulpati or Registrar or Finance Officer for such purpose prescribed by Statute.
