Section 15(14) in First Statutes of the Rai University
(14)In consultation with the Sponsoring Body, to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities by providing properties and assets of the University as security, or borrow money without any securities, and upon such terms and conditions as it may think fit, and to payout of the funds of the University, all expenses, incidental to the raising of money and to repay and redeem any money borrowed.
