Section 34(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(2)The following shall form part of or be paid into, the Vishwa Vidyalaya Fund-(a)any loan, contribution or grant by Central or State Government or any body corporate;(b)the income of the Vishwa Vidyalaya from all sources including income from fees and charges;(c)trusts, bequests, donations, endowments and other grants, if any;(d)all other sums received by the Vishwa Vidyalaya.
