Section 3(5) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(5)The university shall be competent to acquire and hold property, both movable and immovable, to lease, sale or otherwise transfer any movable or immovable property which may vest in or be acquired by it for the purposes of the university, to raise loans on the security of its assets and to contract and to receive donations and do all other things necessary for the purposes of the Act:Provided no such lease, sale or transfer of immovable property shall be made without the prior approval of State Government:Provided further that the power to raise any such loan shall be exercised after obtaining previous permission of the State Government.
