Section 34(2) in Damodaram Sanjivayya National Law University Act, 2008
(2)The following shall form part of, or be paid into, the University Fund namely:-(a)all contributions or grants made by the State Government, the Central Government, the Bar Council of India, the Bar Council of Andhra Pradesh and the University Grants Commission;(b)the income of the University from all sources including income from fees and charges;(c)all income or money from trusts, bequests, donations, endowments, subventions and other grants.
