Section 34 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
34. General Funds.
- The University shall have a General Fund to which shall be credited, -(a)its income from fees, grants, donations and gifts, if any;(b)any contribution or grant received from the Central Government or any State Government or any Local Authority or the University Grants Commission or any other similar body or any Corporation owned or controlled by the Central or any State Government; and(c)endowments and other receipts.
