Section 18 in Gujarat State Higher Education Council Act, 2016
18. Found of Council.
(1)There shall be established a fund to be called the "Gujarat State Higher Education Council Fund" which shall include all sums which may, from time to time, be paid to it by the Stale Government and all other receipts including any sum from the Central Government, the University Grants Commission or any other authority, institutions or person.(2)The State Government may pay to the Council every financial year such sums as may be considered necessary for the functioning of the Council and for the discharge of its responsibilities and duties.(3)Ail expenditure incurred by the Council under or for the purposes of this Act shall be defrayed from and out of the Fund of the Council and any surplus remaining, after such expenditure has been met, shall be invested in such manner as may be prescribed.
