Section 26(1) in The Rajiv Gandhi National Institute of Youth Development Act, 2012
(1)The Institute shall maintain a Fund to which shall be credited---(a)all monies provided by the Central Government;(b)all fees and other charges levied and collected by the Institute;(c)all monies received by the Institute by way of grants, gifts, donations, benefactions, bequests or transfers; and(d)all monies received by the Institute in any other manner or from any other source.
