Section 39(1) in Kerala Veterinary and Animal Sciences University Act, 2010
(1)The University shall have a general fund to which shall be credited:(i)all grants, loans received from the Indian Council of Agricultural Research or the Central Government or State Government, University Grants Commission or like authority or any local authority or any corporation owned or controlled by such Government;(ii)the income received by the University from fees, charges, consultancies etc.;(iii)any bequeaths, donations, endowments or other grants made by private individuals or institutions;(iv)any contributions or endowments from foreign Governments or any foreign institutions or companies subject to any law for the time being in force;(v)the amounts received from any other source.
