Section 51 in The Maharashtra National Law University Act, 2014
51. Sponsored schemes.
- Whenever the university receives funds from any Government, the University Grants Commission or other agencies sponsoring a scheme, to be executed by the university, notwithstanding anything contained in this Act and the regulations-(i)the amount received, shall be kept by the university separately from the university fund and utilized only for the purpose of the scheme; and(ii)the staff required to execute the scheme, shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.
