Section 4 in Adichunchanagiri University Act, 2012
4. Establishment of the University.
(1)Where the State Government, after considering the recommendations of the screening Committee and holding such inquiry as it may deem necessary, is satisfied that,-(i)the Trust has ability to run an University with sufficient infrastructure.(ii)owns a land to the extent specified below in accordance with its location, namely:-(a)twenty five acres of land if it is within limits of Bruhat Bangalore Mahanagara Palike;(b)forty acres of land if it is out side the limits of Bruhat Bangalore Mahanagara Palike but within Bangalore Metropolitan Region Development Authority area;(c)not less than sixty acres of land in the places other than the places specified in clauses (a) and (b).The land specified above shall consist of a single block and it shall be in the name of concerned Trust/foundation/institution/university itself. Based on the furnished particulars required in sub-section (3) of section 3, the Government may direct the Trust to establish the permanent Statutory Endowment Fund as specified in section 47.(2)After the establishment of the Permanent Statutory Endowment Fund, the Government may, by notification, in the official Gazette, accord sanction for establishment of the University of unitary nature in the State by the name of "Adichunchanagiri University".(3)The headquarters of the University shall be at Mandya District. The University shall have Campuses or Regional Centres, Study Centres anywhere in Karnataka and subject to the prior permission of the State Government and as per UGC norms.(4)The First Chancellor, the First Vice-Chancellor, First members of the Board of Governors, First members of the Board of Management and the Academic Council 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 and can sue and be sued in the name of the-University.(5)On sanction for the establishment of the University under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the Trust for the purpose of the University shall vest in the University.(6)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by and all processes in such suits and proceedings shall be issued to and be served on the Registrar.(7)The land, building and other properties of the University shall not be used for any purpose other than incidental to the objects of the University.
