(o)to take, receive, purchase or hold for the purpose of the University any property movable or immovable including any fund, which is or may become vested in the University or placed at its disposal and to grant, demise, alienate, transfer or otherwise dispose of or administer all or any such property or fund for any purpose of the University under this Act including construction of any building, roads, tanks, pipelines or any other structure and also to do all other acts incidental or appertaining thereto,
