Section 11(2) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(2)The following shall form part or be paid into the Committee fund, namely:-(i)fee collected by the Committee for the purpose of conducting Common Entrance Test;(ii)grants made by the State Government;(iii)amount borrowed by the Committee;(iv)all other sums received by or on behalf of the Committee from any source whatsoever.
