Section 3(2) in Karnataka Secondary Education Examination Board Act, 1966
(2)The Board shall be a body corporate by the name of the [Karnataka Secondary Education Examination Board] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] and shall have perpetual succession and a common seal and may sue and be sued by the corporate name and shall be competent to acquire and hold property, both movable and immovable, and subject to such restrictions and conditions as may be prescribed, to lease, sell or otherwise transfer movable or immovable property which may have been vested in or acquired by it and to contract and do all things necessary for the purposes of this Act.
