- Every Board shall be a body cooperate known by the name specified in the notification issued under sub-section (2) of section 4 and shall have perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by or under this Act or any other enactment for the time being in force, shall be vested with the capacity of suing or being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, of entering into contracts and of doing all things necessary, proper and expedient for the purposes for which it is constituted.
