Section 5(xix) in Arni University (Establishment and Regulation) Act, 2009
(xix)to receive donations, gifts and grants [except from parents and students] [Inserted vide Act No. 12 of 2011.] and to acquire, hold, manage and dispose of any property, movable or immovable, including trust or endowed property within and outside Himachal Pradesh for the purpose and objects of the University and to invest funds in such manner as the University thinks fit;
