Section 48 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
48. General Funds.
- The University shall have a General Fund to which shall be credited, -(a)its income from fees, grants, donations and gifts, if any;(b)any contribution or grant made by the Central Government or any State Government or any local authority or the University Grants Commission or any other similar body or any corporation owned or controlled by the Central or any State Government;(c)the endowments and other receipts; and(d)the money borrowed by it.
