Section 50(1) in A.P.J. Abdul Kalam Technological University Act, 2015
(1)All grants and loans received from the Government, the Government of India, University Grants Commission, the AICTE and from any other source, all revenues of the University, all fees. received, all income such as rent and profits derived from properties and funds vested in the University, all endowments and donations received in accordance with law, all other miscellaneous receipts of the University and-'- deposits, remittances and service of funds, received in connection with the affairs of the University shall form one consolidated fund by name "The Technological University Fund" and shall be utilised for the purposes and in the manner laid down in this Act and in the Statutes, Ordinances, Regulations and Orders:Provided that separate accounts may be maintained for specific purposes.
