Section 52 in The Himachal Pradesh National Law University Act, 2016
52. Sponsored Scheme.
- Notwithstanding anything contained in this Act or the regulations, whenever the University receives funds from any State Government, the University Grants Commission or other agencies sponsoring a scheme to be executed by the University-(a)the amount received shall be kept by the University in a separate account and shall be utilized for the purpose of the scheme only; and(b)the staff required to execute such scheme shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.
