Section 4 in The Indian Council Of World Affairs Act, 2001
4. ncorporation of the Council.
(1)The Indian Council of World Affairs is hereby constituted as a body corporate by the name of the Indian Council of World Affairs and as such body corporate it shall have perpetual succession and a common seal with ower, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by that name sue and be sued.(2)The head office of the Council shall be at Delhi and the Council may, with the previous approval of the Central Government, establish branches at other places in India.
