Section 26 in Sri Venkatesware Institute of Medical Science University Act, 1995
26. Funds of the Institute.
(1)The Institute shall have its own fund consisting of,(a)funds provided by the Tirumala Tirupathi Devasthanams, Tirupathi ;(b)all moneys provided by the Government under section 25 ;(c)all fees and other charges received by the Institute ;(d)all moneys received by the Institute by way of grants, loans, gifts, donations, benefactions, bequests or transfers ;(e)all moneys received by the Institute in any other manner or from any other source.(2)All moneys credited to the Fund shalt be deposited in such banks or invested in such manner as the Governing Council may decide,(3)The Fund shall be applied towards the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its functions.
