Section 34(2) in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019
(2)The following moneys shall form part of, and be paid into, the University fund, namely:-(a)any contribution or grant by the State Government;(b)income arising to the University from all sources including income from fees and charges;(c)trusts, bequests, donations, endowments and other grants, if any; and(d)such other money as may be prescribed by the Statutes.
