Section 3 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
3. Establishment and incorporation of the University.
(1)For the development and advancement of learning and prosecution of research in veterinary, fisheries and animal sciences, there shall be established in the State from the specified date, a University by the name the Karnataka Veterinary, Animal and Fisheries Sciences University.(2)The University shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The headquarters of the University shall be located in Bidar district. The University shall have jurisdiction all over the State of Karnataka. It may with the prior approval of the State Government establish additional campuses at such other places within the State as it may deem fit and appropriate.(4)The University shall be competent to acquire and hold property both movable and immovable to lease, sell or otherwise transfer the property which may have become vested in, or being acquired by, it for the purpose of the University and to enter into contract and to do all other things necessary for purpose of this Act.(5)In all suits and other legal proceedings by or against the University the pleading shall be signed and verified by and all process in such suits and proceedings shall be issued to, and be served on, the Registrar.(6)The University shall not lease, sell or otherwise transfer any immovable property which may have been become vested in, or been acquired by, it without obtaining the prior approval of the State Government.
