Section 5(xxxiv) in The Karnataka State Law University Act, 2009
(xxxiv)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities upon all or any of the properties and assets of the University with or without any securities and upon such terms and conditions as it may deem fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any sum borrowed;
