Section 3 in The Shree Somnath Sanskrit University Act, 2005
3. Establishment and incorporation of a University.
(1)There shall be established and constituted in and for the State of Gujarat a University to be known as "the Shree Somnath Sanskrit University".(2)The Chancellor the first Vice-Chancellor of the University and the first members of the Executive Council and the Academic Council of the University the first Registrar and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "the Shree Somnath Sanskrit University".(3)The University shall have 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 to lease, sell or otherwise transfer any movable or immovable property which may vest in or be acquired by it for the purposes of the University to raise loans on the securities of its assets and to contract and do all other things necessary for carrying out the purposes of this Act;Provided that the power to raise any such loan shall be exercised after obtaining the previous permission of the State Government.(5)The headquarters of the University shall be at Somnath District-Junagadh, Gujarat State.
