Section 5(xxxi) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxxi)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 by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to aid in establishment and support of the associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];
