Section 41 in Tamil Nadu National Law School Act, 2012
41. General Fund.
- The School shall have a General Fund to which shall be credited, -(a)its income from fees, grants, donations and gifts, if any;(b)any contribution or grant made by the Central Government or any State Government or the Bar Council of India or the Bar Council of Tamil Nadu or any local authority or the University Grants Commission or any other similar body or any corporation owned or controlled by the Central or any State Government;(c)the endowments and other receipts; and(d)the money borrowed by it.
