Section 3 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
3. Incorporation of University.
(1)The Chancellor, the first Vice-Chancellor of the University and the first members of the Board of Management and Academic Council of the University and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constitute a body corporate by the name of '[The Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur] [Substituted 'The Rajasthan Ayurved University' by Act No. 24 of 2011, dated, 21.9.2011.].(2)Headquarters of the University shall be at Jodhpur.(3)The University shall have perpetual succession and a common seal, and may sue and be sued by the said name.(4)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 vest in or be acquired by it for the purposes of the University, to raise loans on the security of its assets and to contract and to receive donations and do all other things necessary for the purposes of this Act:Provided that the power to raise any such loan shall be exercised after obtaining previous permission of the State Government.
