Section 47(1) in Tamil Nadu Private Universities Act, 2019
(1)Every Private University shall establish a general fund to which the following amount shall be credited, namely:-(a)all fees which may be charged by the Private University;(b)all sums received from any other source;(c)all contributions made by the sponsoring body; and(d)all contributions made in this behalf by any other person or body which are not prohibited by any law for the time being in force.
