Section 24(1) in The Nirma University of Science and Technology Act, 2003
(1)The University shall have its own funds consisting of:(i)all monies provided by the Trust;(ii)all fees and other charges received by the University;(iii)all monies received by the University by way of grants, loans, gifts, donations, benefactions, bequests or transfers;(iv)all monies received by the University from the collaborating Industry in terms of the provisions of the Memorandum of Understanding between the University and the Industry, for establishment of sponsored chairs, fellowships and infrastructure facilities of the University; and(v)all monies received by the University in any other manner or from any other source.
