Section 3(3) in Dr. Babasaheb Ambedkar Open University Act, 1994
(3)The first Vice-Chancellor, the first members of the Board of Management, the Academic Planning Board and Finance Committee 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 and declared to be a body corporate by the name of the Dr. Babasaheb Ambedkar Open University; and the University shall have perpetual succession and a common seal and shall sue and be sued by the said name.
