Section 3(3) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(3)Subject to the provisions of this Act, the University shall be competent to acquire and hold property, both movable or immovable, which may have become vested in, or may have been acquired by it for the purposes of the University and to contract and do all other things necessary for the purpose of this Act.
