Section 37 in The Uttar Pradesh State Sports University Act, 2021
37. Fund of the University. -
(1)The University shall establish a fund to be called the 'University Fund' consisting of -(i)any contribution or grants or loans by the State Government and Central Government;(ii)the income of the University from all sources including income from affiliation fees and charges;(iii)the moneys received by the University by way of grants, loans, gifts, donations, benefactions, bequests or endowments and other grants, if any;(iv)the moneys received by the University from the collaborating industries 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.(2)The surplus fund of the University shall be deposited in Nationalised Banks or invested in such manner by the Beard on the recommendation of the Finance Committee-or as per instructions of the Suite Government from time to time in that behalf.(3)The funds of the University shall be applied towards the expenses of the University including expenses incurred in the exercise of its powers and discharge of its functions by or under this Act.
