Section 53(2) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(2)The following shall form part of, or be paid into the University Fund:(a)any contribution or grant by the State Government, the Union Government, or the University Grants Commission,(b)the income of the University from all sources including income from fees and charges,(c)bequests, donations, endowments and other grants, if any,(d)any sum borrowed from the Banks with the permission of the State Government.
