Section 3 in Jawaharlal Nehru Technological Universities Act, 2008
3. Establishment of Universities.
(1)There shall be established a University by the name of 'Jawaharlal Nehru Technological University', with the area of operation and headquarters as specified in the Schedule-II appended to this Act.(2)The Universities shall be a teaching and affiliating University comprising the constituent and affiliated colleges and shall consist of Chancellor, a Vice-Chancellor, a Rector, an Executive Council and as Academic Senate.(3)It shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said corporate name.(4)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, him.
