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Union of India - Section

Section 4 in The Visva-Bharati Act, 1951

4. Incorporation.

The first Acharya (Chancellor) and Upacharya (Vice-Chancellor) of the University who shall be the persons appointed in this behalf by the Central Government by notification in the Official Gazette, and the first members of the Samsad (Court) and all persons, who may hereafter become or be appointed as such officers or members, so long as they continue to hold such office or membership; are hereby constituted a body corporate [as a unitary, teaching and residential University] [Inserted by Act 60 of 1961, Section 4 (retrospectively) ] by the name of Visva-Bharati, and shall have perpetual succession and a common seal, and shall sue and be sued by that name.