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State of Karnataka - Section

Section 51 in THE ATRIA UNIVERSITY ACT, 2020

51. Development fund.-(1) The University shall establish a Development Fund

to which the following funds shall be credited, namely:-(i)development fees which may be charged from students;(ii)all sums received from any other source for the purposes of thedevelopment of the University;(iii)all contributions made by the University;(iv)all contributions or donations made in this behalf by any other personor body; which are not prohibited by any law for. the time being in force;and(v)all incomes received from the Permanent Statutory Endowment Fund.
(2)The funds credited to the Development Fund from time to time shall beutilized for the development of the University.