Section 3(3) in The Maharaja Sayajirao University of Baroda Act, 1949
(3)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell, mortgage or otherwise transfer any movable or immovable property belonging to, vested in, or acquired by the University, for any purpose [of the University, to raise loans upon the security of its assets;] [These words were substituted for the words 'of the University' by Gujarat 40 of 1963, Section 2 Schedule, Sr. No. 2 (1) (i).] and to contract, and do all other things for the purposes of this Act :[Provided that, the power to raise loans upon the security of its assets shall be exercised after obtaining previous permission of the State Government.] [This proviso was added, by Gujarat 40 of 1963, Section 2 Schedule, Sr. No. 2 (1) (ii).]
