Section 28(1) in Himachal Pradesh Technical University Act, 2014
(1)The University shall establish a fund to be called the University Fund to which shall be credited: -(a)any contribution or grant or loan received from the State Government and the Central Government;(b)the income of the University from all sources including income from fees and other charges;(c)all moneys received by the University by way of bequest, donations, gifts, endowments and other grants, if any;(d)all moneys received by the University in any other manner or from any other source.
