Section 30(1) in Gujarat University of Transplantation Sciences Act, 2015
(1)The University shall establish and maintain a Fund to be called the University Fund consisting of -(i)any contributions or grants or loans by the State Government and the Central Government;(ii)any income of the University from all sources including income from fees and other charges;(iii)all moneys received by the University by way of grants, loans, gifts, donations, benefactions, bequests, transfers or endowments and other grants, if any;(iv)all moneys received by the University from the collaborating industry in terms of the provisions of the Memorandum of Understanding entered between the University and the industry, for establishment of sponsored chairs, fellowships or infrastructure facilities of the University; and(v)the moneys received by the University in any other manner or from any other sources.
