Section 5(z) in The National Law University Orissa Act, 2008
(z)to undertake research of ancient scriptures and ancient legal system in India and explore their usefulness in the administration of justice in modern India;(za)to develop teaching and research of such religious texts on which the modern law and the concept of non-violence and peace is based and to explore their usefulness in the administration of justice in modern India;(zb)to publish research studies, treaties, books, periodicals, reports and other literature relating to law and other fields;(zc)to establish and maintain within the University premises or elsewhere, such class rooms and study halls as the University may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University;(zd)to receive grants, subventions, subscriptions, donations and gifts for the purpose of University consistent with the objects for which the University is established;(ze)to purchase, take on lease or accept as gifts or otherwise, any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper, and to construct or alter and maintain any such building or works;(zf)to draw and accept, to make and endorse, to discount and negotiate, promissory notes, bills of exchange, cheques or other negotiable instruments;(zg)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;(zh)to make policy and take effective regulatory steps for protection of intellectual properties created by the faculty, scholars, and students of various departments of learning and centres of research of the University;(zi)to appoint any person, as it may deem fit in order to execute an instrument or transact any business of the University;(zj)to enter into any agreement with the Central Government, State Governments, the University Grants Commission or other person and Societies for receiving grants;(zk)to accept grants of money, securities or property of any kind on such terms as it may deem expedient;(zl)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(zm)to invest the funds of the University or money entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time, transpose any investment in the interest of the University;(zn)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;(zo)to make provisions for pension, insurance, provident fund and gratuity for the benefit of the academic, technical, administrative, employees of the University, in such manner and subject to such conditions as may be prescribed by the regulations, as it may deem fit, and to make such grants as it may think fit for the benefit of any employees of the University and to aid in establishment and in support of the association, institutions, funds, trusts and conveyance calculated to benefit the employees and the students of the University;(zp)to delegate all or any of its powers to the Vice-Chancellor of the University or any committee or any Sub-committee or to anyone or more members of its body or its officers; and(zq)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any one of them.
