Section 3 in The Assam Agricultural University Act, 1968
3. Incorporation of the University.
(1)There shall be constituted in and for the State of Assam a University by the name of the Assam Agricultural University, which shall consist of a Chancellor, a Board of Management and an Academic Council and other Authorities and officers set forth in this Act as may be provided by the Statutes.(2)The University shall be a body corporate having perpetual succession and a common seal, and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or have been acquired by it for the purpose of the University, and to borrow money and to receive grants and donations from the Central Government, State Government or from any body corporate approved by the State Government, to receive and accept grants and donations from any other source and to contract and to do all other things necessary for the purposes of this Act.(4)The headquarters of the University shall be at Jorhat with such arrangements as may be necessary for the development of the constituent colleges including provisions for research and disseminations of the result to research and extension programme.
