Section 18(2) in Indian Institute of Public Health Gandhinagar Act, 2015
(2)The following shall form part of, or be paid into, the University Fund:-(i)all moneys received from trusts, and private individuals or institutions in name of the University;(ii)income of the University from all sources including income from fees and charges;(iii)all contributions or grants received from the State Government, the Central Government, the Medical Council of India, University Grants Commission or any other national or international agency, and the funds received from sponsoring body;(iv)loans, gifts, donations, endowments, benefactions, bequests or transfers;(v)all moneys received by the University from the collaborating institutions or organisations in terms of the provisions of the Memorandum of Understanding between the University and the institution or organisation for establishment of sponsored chairs, fellowships or infrastructure facilities of the University;(vi)all moneys, fees, charges and consultancy fees, sponsored research fees by the University and its departments, fees of specialised trainings, conferences, etc.;(vii)bequests, endowments funds received from individuals, donors, corporate bodies, Governments, and interests and capital gains thereof, and(viii)all moneys received by the University in any other manner or from any other source.
