Section 34(1) in The Haryana and Punjab Agricultural Universities Act, 1970
(1)Each corresponding University shall have a general fund to which shall be credited(a)income from fees, endowments and grants and from properties of the University including Hostels, Experiment Stations and Farms;(b)contributions and grants which may be made by the appropriate Government on such conditions which it may impose; and(c)other contributions, grants, donations and benefactions.
