Section 51 in Karnataka Samskrita Vishwavidyalaya Act, 2009
51. General Funds.
- The University shall have a General Fund, to which shall be credited,-(a)its income from fees, grants, donations and gifts, if any;(b)any contribution of grant made by the Central Government, if any, or any State Government, the University Grants Commission or like authority, any local authority or any corporation owned or controlled by the Government; and(c)endowments and other receipts.
