Section 3(2) in Birsa Munda Tribal University Act, 2017
(2)The Vice-Chancellor, the Pro-Vice-Chancellor and members of the Board of Governors, the Executive Council, the Academic Council, the Finance Committee, and the Buildings and Estate Committee 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, shall constitute a body corporate by the name of the "Birsa Munda Tribal University".
