Section 11(41) in First Statutes of Team Lease Skills University
(41)To authorise the Registrar or any other officer, authority, body, committee or board to institute, conduct, defend, compound, withdraw, compromise, adjust, refer to arbitration or abandon legal proceedings or claims or disputes by or against the University or its officers and to sign and verify vakalats, plaints, written statements, execution petitions, affidavits and other documents;
