Section 5(z) in National Law University Delhi Act, 2007
(z)To execute conveyances, transfers, re-conveyances, mortgages, leases; licences and agreements in respect of property, moveable or immovable including government securities belonging to the University or to be acquired for the purpose of the University;(za)to appoint in order to execute an instrument or transact any business of the University any person as it may deem fit;(zb)to give up and cease from carrying on any classes or departments of the University;(zc)to enter into any agreement with the Central Government State Government, the University Grants Commission or other authorities for receiving grants;(zd)To accept grant of money, securities or property of any kind or description on such terms and conditions as may be deemed expedient;(ze)To raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed or debt made;(zf)to invest the funds of the University or moneys entrusted to the University in or upon such securities or deposits and in such manner as it may deem fit and from time to time transpose any investments;(zg)To make such Statutes, Regulations and other instruments as may, from time to time, be considered necessary for regulating the affairs and the management of the University and its properties and to alter, modify and to rescind them;(zh)To constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed pension, insurance, provident fund and gratuity and other schemes as it may deem fit and to make such grants as it may think fit for the benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the University;(zi)to confer honorary degrees and other distinctions in the manner laid down in the regulations;(zj)to delegate all or any of its powers to the Vice-chancellor or any committee or to any one or more members of its body or its officers; and(zk)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any of them.
