Section 36 in Swarnim Gujarat Sports University Act, 2011
36. Found of University.
(1)The University shall establish a fund to be called the 'University Fund' consisting of -(i)any contribution or grants or loans by the State Government and Central Government;(ii)the income of the University from all sources including income from fees and charges;(iii)the moneys received by the University by way of grants, loans, gifts, donations, benefactions, bequests or endowments and other grants, if any;(iv)the moneys received by the University from the collaborating industries in terms of the provisions of the Memorandum of Understanding entered between the University and the industry, for establishment of sponsored chairs, fellowships or infrastructure facilities of the University; and(v)the moneys received by the University in any other manner or from any other sources.(2)The surplus fund of the University shall be deposited in Nationalised Banks or invested in such manner by the Board on the recommendation of the Finance Committee or as per instructions of the State Government from time to time in that behalf.(3)The funds of the University shall be applied towards the expenses of the University including expenses incurred in the exercise of its powers and discharge of its functions by or under this Act.
