Section 26(1) in Nizams Institute of Medical Sciences Act, 1989
(1)The Institute shall have its own fund consisting of,-(a)all moneys provided by the Government under Section 25;(b)all fees and other charges received by the Institute;(c)all moneys received by the Institute by way of grants, loans, gifts, donations, benefactions, bequests or transfers;(d)all moneys received by the Institute in any other manner or from any other source.
