Section 3(3) in The SreeNarayanaGuru Open University Act, 2021
(3)The University shall be competent to acquire and hold properties both movable and immovable, and after obtaining previous sanction of the Government in writing, to lease, sell or otherwise transfer, for the bonafide need of the University or for a purpose aiming at its development, any movable or immovable property which may have become vested in it or have been acquired by it for the purpose of the University and to borrow money from the Government, Central Government or any other State Government or from any legally constituted body corporate and to contract and to do all other things necessary for the purpose of this Act.
