Section 50 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
50. Development fund.- (1) The University shall establish a Development Fund
to which the following funds shall be credited, namely:-(i)development fees which may be charged from students;(ii)all sums received from any other source for the purposes of the developmentof the University;(iii)all contributions made to the University;(iv)all contributions/donations made in this behalf by any other person orbody which are not prohibited by any law for the time being in force; and(v)all incomes received from the Permanent Statutory Endowment Fund.(2)The funds credited to the Development Fund from time to time shall beutilized for the development of the University.(3)Under no circumstances the funds of the university shall be transferred toother Educational institutions of the sponsoring body.
