Section 43 in Shri Guru Ram Rai University Act, 2016
43. General Fund.
(1)The University shall establish a general fund to which the following amount shall be credited; namely:-(a)All fee charged by the University;(b)All sums received from any other source;(c)All contributions made by the Founder Society;(d)All contributions\donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force.(2)The funds credited to the general fund shall be applied to meet all the recurring expenditures of the University.
