Section 3(4) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(4)Each University shall be competent to acquire and hold property, both movable and immovable, by way of purchase, lease and exchange or otherwise, and to lease, sell or otherwise transfer or dispose of any movable or immovable property, which vests or may have become vested in or has been acquired by it, for the purpose of the University and to borrow money from the Central Government, State Government or from any body corporate approved by the State Government and to contract and do all things necessary for the purpose of this Act.Provided that no immovable property of the University shall, except with the prior approval of the Government, be transferred by the Board of Management, by way of sale, lease tenancy, mortgage or gift, nor shall any money be borrowed or advances taken on the security thereof.
