Section 50(1) in Adichunchanagiri University Act, 2012
(1)The University shall also establish a Development Fund to which the following funds shall be credited, namely:- development fees which may be charged from students;(i)all sums received from any other source for the purposes of the development of the University;(ii)all contributions made to the University;(ii)all contributions/donations made in this behalf by any other person or body which are not prohibited by any law for the time being in force; and(iv)all incomes received from the Permanent Statutory Endowment Fund.
