Section 3 in The National Law University, Jodhpur Act, 1999
3. Establishment and incorporation of National Law University.
(1)With effect from such date as the State Government may by notification appoint, there shall be established, in the State of Rajasthan, a University by the name of National Law University, Jodhpur which shall consist of the Chancellor, Vice-Chancellor, the General Council, the Executive council, the Academic Council and the Registrar.(2)The University shall be a body corporate by the name aforesaid, having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue and be sued.(3)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.(4)The headquarters of the University shall be at Jodhpur.Notification[S.O.250, dated November 18, 1999, Published in R.G.Gazette Part IV(ga)(II), Extraordinary dated 20-11-1999, p. 347]In exercise of the powers conferred by sub-section (1) of section 3 of the National Law University, Jodhpur Act, 1999 (Act No.22 of 1999), the State Government hereby establish National Law University, Jodhpur with effect from 19th November, 1999.
