Section 16(v) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(v)to invest any money belonging to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] including any un-applied income, in such stock funds, shares or securities, as it may, from time to time, deem fit or in the purchase of immovable property in India, with the like power of varying such investments from time to time;
