Section 3(2) in Rajasthan Agricultural University Act, 1962
(2)The University shall have perpetual succession and a common seal, shall have power to acquire, hold, manage and dispose of property, movable and immovable, including trust property and endowments, [which may be or may have become or deemed to be, vested in or acquired by the University] for the purposes of the University and shall sue and be sued by its corporate name. [Inserted by Act No. 21 of 1963 dated 28-10-1963.]
