Section 45 in Uttar Pradesh Private Universities Act, 2019
45. Development Fund.
(1)The University shall also establish a development fund to which the following moneys shall be credited, namely-(a)development fees, which may be charged from students;(b)all sums received from other sources for the purpose of the development of the University;(c)all contributions made by the Sponsoring Body;(d)all contributions made in this behalf by any other person or bodies which are not prohibited by any law for the time being in force; and(e)all incomes received from the permanent endowment fund.(2)The moneys credited to the development fund from time to time shall be utilised for the development of the University.
