Section 3(4) in Gujarat University of Transplantation Sciences Act, 2015
(4)The University shall be competent to acquire and hold property, both movable and immovable, to sell, lease or otherwise transfer or dispose of any movable or immovable property, which may vest in or be acquired by it for the purposes of the University, and to contract and do all other things necessary for the purposes of this Act:Provided that, no such sale, lease or transfer of such property shall be made without the valuation made thereof by the approved valuer appointed by the University and without the prior sanction of the State Government.
