Section 8(xxvi) in Martin Luther Christian University Act, 2005
(xxvi)To raise and borrow money, including upon mortgaging properties on promissory notes or on the basis of any other obligations whatsoever, on any of the properties and assets of the University and upon such terms and conditions as the University may think fit and to pay out of the funds of the University all expenditures incidental to the raising of money and to repay any money borrowed and to redeem any security given with respect of the property of the University;
