Section 41(1) in The Gujarat Ayurved University Act, 2021
(1)The University shall establish, a fund to be called the “University Fund” consisting of:-(i)any contribution or grant or loan by the State Government and the Central Government;(ii)the income of the University from all sources including income from the fees and charges;(iii)bequest, donations, gifts, endowments and other grants; if any,(iv)the money received by the University from the collaborating organisation or industry in terms of the provisions of the Memorandum of Understanding between these two for establishment of sponsored chairs, fellowship and infrastructure facilities of the University.
