Section 7(xxii) in The Kadi Sarva Vishwavidyalaya Act, 2007
(xxii)to raise and borrow money on bond, 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 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 money, to repay and redeem any money borrowed;
