Section 5(h) in Dr. B.R. Ambedkar Open University Act, 1982
(h)[ to acquire, hold and transfer property, both movable and immovable, which may have been acquired by it, for the purposes of the University and to accept on behalf of the University, endowments, bequests, donations and other transfers of property made to it and to contract and to do all other things, necessary for incidental to the purposes of the University; [Clauses (h), (i) and (j) substituted as clauses (h) and (i) by Act No.17 of 1985.]
