Section 3 in Rajiv Gandhi University of Knowledge Technologies Act, 2008
3. Rajiv Gandhi University of Knowledge Technologies.
(1)There shall be established the Rajiv Gandhi University of Knowledge Technologies with its headquarters at Idupulapaya, Kadapa District. The constituent Institutes under this University shall be located one each at Basara in Telangana, Nuzivedu in Coastal Andhra and Idupulapaya in Rayalaseema in the State of Andhra Pradesh as autonomous Institutes for teaching and research in Information Technology and related areas under the control of a common Governing Council.(2)It may also establish such institutions at such other places by notification as it may deem fit.(3)Each of such constituent Institutes shall have independent status and flexibility to design their curriculum and course work and other functional and administrative measures subject to the guidelines or instructions issued by the Governing Council from time to time.(4)The constituent Institutes shall be a body corporate, having perpetual succession and a common seal and shall sue and be sued by the said Corporate name.(5)In all suits and other legal proceedings by or against the Institute the pleading shall be signed and verified by the Director and all process in such suits and proceedings shall be issued to and on be half of the Director.
