(1)The Promoting Society shall have the right to establish the Bhagwant Global University (Registration No. S-42899/Year 2002) in accordance with the provisions of this Act;(2)The main campus of the University shall be at Village Jhandi Chaur, Tehsil-Kotdwar, District Pauri Garhwal, Uttarakhand. It can also have Campuses or regional centres, career academy, counselling, admission centres at other places provided that the procedures established are complied with and subject to the approval of Board of Management. The University can open its second campus within the State after the coming into existence with prior approval of the State Government.(3)Where the State Government after such inquiry in satisfied that Promoting Society, has fulfilled the conditions, norms and requirements for establishment of Bhagwant Global University, hence a Private University to be known as Bhagwant Global University is hereby established.(4)The University shall be a body corporate by the name "Bhagwant Global University" and shall have perpetual succession and a common seal and shall sue and be sued by its name.(a)However, to establish new faculties where additional land would be required as per norms of the concerned regulatory body, the University shall establish a split campus either adjoining or nearby within District Pauri Garhwal or at any other location in the State.(5)The Chancellor, the Vice-Chancellor, Registrar, Members of the Board of Governors, Members of Board Management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University.(6)On the establishment of the University under sub-section (1), the land and other movable and immovable properties acquired, created, arranged or built by promoting Society, for the purpose of the University shall stand transferred to, and vest in the University.(7)The available land, building, various department/faculties of the University shall be according to the standard of Apex Regulatory Commission.(8)The Infrastructural and other facilities of the University campus, off campus center, study center, etc. shall be maintained as per the standards laid down by the U.G.C. and other apex regulatory bodies.
