(1)The educational agency shall appoint a manager for the private college or for all the private colleges, as the case may be, under its management within the University area.(2)The appointment or removal of the manager shall be intimated to the University by the educational agency.(3)It shall be the duty of the manager to give effect to the decisions of the governing body or managing council, as the case may be.(4)The manager shall exercise such powers and discharge such other duties as may be delegated to him by the educational agency and the governing body or managing council, as the case may be.(5)Suits by or against a private college shall be instituted by or against the manager thereof.
