Section 3 in The Maharaja Sayajirao University of Baroda Act, 1949
3. Incorporation of the University.
(1)The Chancellor, the Vice-Chancellor, the Pro-Vice-Chancellor, [*****] [The words 'If any, the Rector, if any' were deleted by Gujarat 1 of 1982, Section 2.] the first Fellows of the Senate and the first members of the Syndicate of the University, and all persons who may hereafter become such officers, or Fellows, or members, so long as they continue to hold such office or fellowship or membership, are hereby constituted a body corporate by the name of the "The Maharaja Sayajirao University of Baroda".(2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell, mortgage or otherwise transfer any movable or immovable property belonging to, vested in, or acquired by the University, for any purpose [of the University, to raise loans upon the security of its assets;] [These words were substituted for the words 'of the University' by Gujarat 40 of 1963, Section 2 Schedule, Sr. No. 2 (1) (i).] and to contract, and do all other things for the purposes of this Act :[Provided that, the power to raise loans upon the security of its assets shall be exercised after obtaining previous permission of the State Government.] [This proviso was added, by Gujarat 40 of 1963, Section 2 Schedule, Sr. No. 2 (1) (ii).]
