Section 3(3) in National Law School of India Act, 1986
(3)In all suits and other legal proceedings by or against the School, the pleadings shall be signed and verified by the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004] and all processes in such suits and proceedings shall be issued to, and served on, the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004]
