Section 8(xxiii) in Martin Luther Christian University Act, 2005
(xxiii)To receive grants, subscriptions donations and gifts for the purpose of the University and consistent with the objects for which the University is established; to enter into agreements with the Central Government, State Government the University Grants Commission or other authorities for the purpose of receiving any such grants and donation and to accept grants of money securities or property of any kind on such terms and condition as may be deemed expedient;
