Section 44(1) in Usha Martin University, Jharkhand Act, 2012
(1)The University shall also establish a Development fund, to which the following funds shall be credited, namely;'(a)Development fees which may be charged from students.(b)All sums received from any other source for the purposes of the development of the University.(c)All contributions made by the Sponsor,(d)All contributions / donations made in this behalf by any other person or body which are not prohibited by any law for the being in force, and(e)All incomes received from the endowment fund.
