Section 3 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
3. Incorporation of Vishwavidyalaya.
(1)The Kuladhipati and the first Kulpati of the Vishwavidyalaya and the first members of the Court, Executive Council and of the Academic Council thereof shall constitute the Vishwavidyalaya and the Vishwavidyalaya so constituted shall be a body corporate by the name of the Rajiv Gandhi Proudyogiki Vishwavidyalaya.(2)The Vishwavidyalaya shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)Subject to the provisions of this Act, the Vishwavidyalaya shall be competent to acquire and hold property, both, movable and immovable, to lease, sell or otherwise transfer any movable or immovable property, which may have become vested in, or may have been acquired by it for the purposes of the Vishwavidyalaya and to contract and do all other things necessary for purpose of this Act.(4)The headquarters of the Vishwavidyalaya shall be at Bhopal.
