Section 134(2) in Maharashtra Public Universities Act, 2016
(2)The following shall form part of, or be paid into, the general fund:(a)non-salary contribution or grant, received from the State Government or Central Government or University Grants Commission ;(b)all incomes of the university from any source whatsoever, including income from fees, other fees and charges;(c)any sums borrowed from the banks or any other agency, with the permission of the State Government;(d)sums received from any other source or agency.
