Section 7(c) in The Uttar Pradesh State Sports University Act, 2021
(c)Finance related powers and functions: -(i)to regulate the expenditure, manage the finance and to maintain accounts of the University;(ii)to receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government. PSUs, the University Grants Commission or other authorities or bodies tor receiving any grants;(iii)to receive funds from the industries, associations, federations or from any other sources as gifts, donations, benefactions or bequests by transfer of movable and immovable properties for the purposes and objects of the University:(iv)to fix, demand and receive or recover fees and such other charges as may be prescribed;(v)to draw and accept, to make and endorse, to discount and negotiate Government promissory notes and other promissory notes, Acts of exchange, cheques or other negotiable instruments:(vi)to raise and borrow moneys 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 moneys, to repay money borrowed, after taking prior permission of the State Government:(vii)to invest the funds of the University in accordance with the provisions of the Act;
