Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 3 in Bihar Agricultural University Act, 2010

3. Establishment and Incorporation of the University.

(1)The following University shall be established with effect from the date of enforcement of this Act:-
(i)[ The Rajendra Agricultural University with its headquarters at Pusa having its jurisdiction over the whole of the State of Bihar. [Substituted by Bihar Act 19, 2010.]
(ii)All Colleges, Research and Experimental Stations, Krishi Vigyan Kendras or other Institutions mentioned in Schedule-I shall be its constituent units under the full managment and control of its officers and authorities and no such units shall be recognized as affiliated units. The State Government shall have power to add or delete any Institution from Schedule-I.]
(2)The University shall consist of a Chancellor, a Vice-Chancellor, Board of Management, Academic Council and other authorities and officers and constituent bodies as set forth in this Act or as provided in the Statutes.
(3)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.
(4)The University shall be competent to acquire and hold property, both movable and immovable, lease, sell or otherwise transfer any movable or immovable property which may have become vested in or has been acquired by it for the purpose of a University, and to borrow money from the Central Government, State Government or any corporate body approved by the State Government and to contract and do all other things necessary for the purpose of this Act:Provided that the University shall not lease, sell or otherwise transfer any immovable property transferred to it by the State Government without the prior approval of the State Government.
(5)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by the Registrar or by the Law Officer or any other officer as authorized by the Vice-Chancellor and all processes in such suits and proceedings shall be issued to and served on the Registrar/Law Officer.