Section 31(1) in Tamil Nadu Fisheries University Act, 2012
(1)The University shall have a General Fund to which shall be credited,-(a)its income from fees, endowments, grants, donations and gifts, if any;(b)any contribution or grant made by the Central Government, any State Government, the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or like authority, any local authority or any corporation owned or controlled by the Government; and(c)other receipts.
