Section 38 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
38. General Fund.
- Every University shall establish a fund, which shall be called the General Fund to which the following shall be credited, namely: -(a)fees and other charges received by the University;(b)for procurement & upkeep of the assets of the University;(c)any income received from consultancy and other work undertaken by the University in pursuance of its objectives;(d)trusts, bequests, donations, endowments and any other grants; and(e)all other sums received by the University.
