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State of Uttarakhand - Section

Section 42 in ICFAI University Act, 2003

42. General fund.

(1)The University shall establish a general fund to which the following amount shall be credited, namely:-
(a)all fees which may be charged by the University;
(b)all sums received from any other source;
(c)all contributions made by the ICFAI Hyderabad;
(d)all contributions/donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force.
(2)The fund credited to the general fund shall be applied to meet all the recurring expenditure of the University.