Section 34(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(1)There shall be a Fund of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] which shall include,-(i)any contribution or grant made by the State Government;(ii)any contribution or grant made by the University Grants Commission or the Central Government;(iii)any contribution made by the State Bar Council;(iv)any bequests, donations, endowments or other grants made by private individuals or institutions;(v)income received by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] from fees and charges; and(vi)amounts received from any other source; but shall not include any funds received from any agency for sponsoring a scheme.
