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[Cites 0, Cited by 6] [Entire Act]

State of Kerala - Section

Section 3 in Calicut University Act, 1975

3. The University.

(1)The Chancellor, the Pro-Chancellor, the Vice-Chancellor, the Pro-Vice-Chancellor, if any, and the members of the Senate, the Syndicate and the Academic Council, for the time being, shall constitute a body corporate by the name of the University of Calicut.
(2)The University shall have perpetual succession and a common seal, and shall sue and be sued by the said name.