Section 20 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
20. Fund of the Regulatory Commission.
(a)The Regulatory Commission shall have its own Fund and all sums which may from time to time be paid by the State Government and all the receipts of the Commission (including Endowment Fund, Additional Fund and any sum which any other authority or person may hand over to the Commission) shall be carried to the Fund, and all payments of the Commission shall be made therefrom.(b)All the money belonging to the Fund shall be deposited in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934).(c)The Commission may spend such sum as it may think fit for performing its functions under the Act, and such sums shall be treated as an expenditure payable out of the Fund of the Regulatory Commission.
