Section 6(xvi) in The SreeNarayanaGuru Open University Act, 2021
(xvi)to acquire and hold any property, movable or immovable, which may become vested in it for the purposes of the University by way of purchase, grant, testamentary disposition, gift, donation or otherwise and to demise, alienate or otherwise dispose of all or any of the properties belonging to the University for bonafide purposes only of the University and also to do all other acts incidental or appertaining to a body corporate;
