Section 20(a) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(a)The Regulatory Commission shall have its own Fund and all sums which may from time to time be paid by the State Government and all the receipts of the Commission (including Endowment Fund, Additional Fund and any sum which any other authority or person may hand over to the Commission) shall be carried to the Fund, and all payments of the Commission shall be made therefrom.
