Section 3 in Dev Sanskriti Vishwavidyalaya Act, 2002
3. Establishment of the University.
- (i) Shri Vedmata Gayatri Trust shall have the right to establish the University in accordance with the provisions of this Act.(ii)Shri Vedmata Gayatri Trust shall, for the purposes of establishing the University under this Act, fulfil the following conditions, viz.:--(a)acquire such area of land as it may consider necessary for the establishment of the University;(b)create a permanent endowment fund, general fund and development fund for the purposes of this Act;(c)arrange infrastructure and other facilities necessary for making the University functional;(d)Make the first Statutes and the first Rules; and(e)Such other condition, as may be required by the State Government, to be fulfilled before the establishment of the University.(iii)Where the State Government is satisfied that Shri Vedmata Gayatri Trust, Shantikunj, Haridwar has fulfilled the conditions specified in sub-section (2), the State Government shall issue a certificate of authorisation for the establishment of the University to Shri Vedmata Gayatri Trust, Shantikunj, Haridwar.(iv)On receipt of the certificate of the authorisation under sub-section (3), Shri Vedmata Gayatri Trust, Shantikunj, Haridwar, shall establish the University by the name of Dev Sanskriti Vishwavidyalaya.(v)The headquarters of University shall be at Shantikunj, Haridwar (UA) and it may also have campuses at such other places within its jurisdiction as it may deem fit.(vi)The Chancellor, the Vice-Chancellor, members of the Board of Governors, members of the Board of Management and the Academic Council for the time being holding office as such in the University shall constitute a body corporate by the name of the University.(vii)On the establishment of the University under sub-section (4), the land and other movable and immovable properties acquired, created, arranged or built by the Dev Sanskriti Vishwavidyalaya for the purpose of the University except the properties of Shri Vedmata Gayatri Trust, Shantikunj, Haridwar, shall stand transferred to, and vest in the University.(viii)The use of land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is acquired.
