Section 44(1) in Swami Rama Himalayan University Act, 2012
(1)The University shall also establish a Development Fund to which the following amounts shall be credited; namely : -(a)development fee which may be charged from students;(b)all sums received from any other source for the purposes of the development of the University;(c)all contributions made by the Promoting Society;(d)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(e)All incomes received from the Permanent Endowment Fund.
