Section 5(xxxii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxxii)to do all such other acts and things as the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] may consider necessary, conducive or incidental to the attainments or enlargements of all or any of its objectives.
