Section 4(4) in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
(4)The First Chancellor, the First Vice-Chancellor, First members of theBoard of Governors, First members of the Board of Management and the AcademicCouncil and all persons who may hereafter become such officers or members, so longas they continue to hold such office or membership, shall constitute a body corporateand can sue and be sued in the name of the University.
