Section 102(2) in The Maharashtra Universities Act, 1994
(2)The following shall form part of, or be paid into, the general fund,-(a)non-salary contribution or grant, received from the State Government or Central Government or University Grants Commission;(b)all incomes of the university from any source whatsoever, including income from fees and charges;(c)any sums borrowed from the banks or any other agency, with the permission of the State Government;(d)sums received from any other source or agency.
