Section 5(z) in The Himachal Pradesh National Law University Act, 2016
(z)to draw and accept, to make and endorse, to discount and negotiate with the Government of India and other promissory notes, acts of exchanges, cheques or other negotiable instruments;(za)to execute conveyances, transfers, re-conveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the concurrence of the Government;(zb)to appoint, in order to execute an instrument or transact any business of the University, any person as it may deem fit;(zc)to give up and cease from carrying on any classes or departments of the University :
