Section 15(8) in First Statutes of the Rai University
(8)To purchase, take on lease or accept, as gift or otherwise, any land or buildings or equipments, material and things to erect alter and maintain buildings / works and other constructions and to sell, mortgage, dispose off or otherwise deal with all or any of the same which may be necessary or convenient for the purposes of the University and on such terms and conditions as it may deem fit.
