Section 46(1) in The Karnataka State Universities Act, 2000
(1)The amounts received from any of the following sources shall form part of the university Fund:(a)any contribution or grant made by the University Grants Commission or the Central Government;(b)any contribution or grant made by the State Government;(c)any bequests, donations, endowments or other grants made by private individuals or institutions;(d)the income received by the University from fees and charges;(e)any contribution or bequests from the Industries. traders or entrepreneurs;(f)any contribution or endowments from foreign Governments or any foreign Institutions or Companies subject to any law for the time being in force;(g)the amounts received from any other source.
