Section 31(2) in The National Law University Orissa Act, 2008
(2)The University, however, shall be at liberty to accept and undertake such self-financing research projects, studies and consultancies for Governmental Departments, Corporations, reputed private organizations, University Grants Commission or any other academic and research organization as it may deem proper:Provided that, where an academic or research activity is undertaken at the behest of a private organization, that shall be governed by the separate regulations and on such terms and conditions as the Executive Council may specify by order.
