Section 11(22) in First Statutes of Team Lease Skills University
(22)To raise and borrow money on bonds, mortgages, promissory notes, or other obligations or securities by providing properties and assets of the University as security, or borrow money without any securities, and upon such terms and conditions as it may deem fit, and to pay out of the funds of the University, all expenses, incidental to the raising of money and to repay and redeem any money borrowed;
