Section 56(2) in The SreeNarayanaGuru Open University Act, 2021
(2)The following shall be credited to the University Fund, namely:—(i)all income, grants, or loans received from the Government, the Government of India, University Grants Commission and from other agencies of the Government;(ii)all gift items, donations, endowments or other miscellaneous receipts made by private person, institution, public trust or private trust;(iii)all incomes, fees and all income such as rents and profits derived from properties and funds vested in the University;(iv)amount borrowed by the University;(v)all amount received from any other source.
