Section 30(1) in National Sports University Act, 2018
(1)There shall be a University Fund which shall include--(a)any contribution or grant made by the University Grants Commission or the Central Government;(b)any contribution or grant made by the State Government;(c)any contribution made by Government, semi-Government or autonomous bodies;(d)any loans, gifts, bequests, donations, endowments or other grants, if any;(e)income received by the University from fees and charges;(f)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 the establishment of sponsored chairs, fellowships or infrastructure facilities of the University; and(g)amounts received in any other manner from any other source.
