Section 3 in The Chanakya National Law University Act, 2006
3. Establishment of University.
- (i) A University shall be established in the State of Bihar which shall be called Chanakya National Law University, Patna.(ii)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued in the name of the Registrar of the University.(iii)The University shall be engaged in teaching and research in law and allied disciplines.(iv)The Headquarters of the University shall be at Patna and it may establish campuses at such other places as it may deem fit.
