Section 20 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
20. Borrowing of money.
- The University may accept money from the Government of India, the State Government, the University Grants Commission, and also borrow money from a Bank or a Corporation, for the purposes of the University:Provided that where the University intends to borrow money from a Bank or a Corporation or both exceeding an amount of ten lakh rupees at a time or in the aggregate, it shall obtain the prior written approval of the Government therefor.
