(11)to do all such other acts and things whether incidental to the powers aforesaid or not, as may be requisite in order to advance the objects of the University as a teaching and examining body, and to promote Engineering and allied subjects;[Provided that the University shall not transfer any immovable property by way of sale, gift, mortgage or lease for a period exceeding thirty years, without the previous approval of the State Government.] [Added by section 4 (iii) of U.P. Act No. 10 of 1998.]
