Section 180A in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
180A.
All offers of transfer of movable and immovable property to the University shall be accepted subject to the approval of the Executive Council and to the following conditions(a)That the current market value of the property is at least Rs. 10,000/- and is sufficient, in terms of the current market value of such property, to provide for the purpose, if any, for which the transfer is intended to be made;(b)That the title of the donor on such property is legally enforceable and that the property is free from encumbrance and liabilities;(c)That the benefit attendant and incidental to such transfer shall not be restricted to any race, creed, religion, caste, community or region provided that in the case of Scheduled Tribes or Scheduled Castes this condition will not apply;Provided that, the Vice-Chancellor may, with the prior approval of the Executive Council, lay down such other conditions as he may deem necessary in case of each offer of the transfer.The Director of Students' Welfare (Under section 16(5) of the Act)
