Section 5(xv) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(xv)to receive funds, movable and immovable properties, equipments, software and other resources from business, industry, other sections of society, national and international organization(s) by transfer or as gifts, donations, benefactions or bequests, as valid under the relevant Laws, for the purposes and objects of the University;
