Section 66(2) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(2)The following shall form part of, or be paid into, the University Fund:-(a)any contribution or grant made by the State or Central Government, University Grants Commission, All India Council for Technical Education or any other authority;(b)the income of the University from all sources including income from fees and charges and sale proceeds, if any; and(c)all income or moneys from trusts, subventions, bequests, donations, endowments and other grants, if any received by the University.
