Section 4 in Shri Guru Ram Rai University Act, 2016
4. Establishment of the University.
(1)Whereas the State Government after such inquiry as it may deem necessary, is satisfied that the Shri Guru Ram Rai Education Mission, Dehradun has fulfilled the norms, requirements and conditions for establishment of Shri Guru Ram Rai University hence there shall be established a University to be known as Shri Guru Ram Rai University.(2)The University shall be a body corporate by the name Shri Guru Ram Rai University (S.G.R.R. University) and shall have the perpetual succession and a common seal and shall sue and be sued in its name.(3)(a)The headquarters of the University shall be at Dehradun, Uttarakhand. The University can open its second campus within the State after 5 (five) years of its coming into existence with prior approval of the State Government. The University may open other campuses any time in a hill region located at an altitude greater than 2500 feet without any time limit.(b)However, to establish new departments/subjects/faculties where additional land is required as per the norms of the concerned regulatory body, the University shall establish a separate split campus either adjoining or within a radius of 25 (twenty five) km from its main campus.(4)On the establishment of the University under sub-section (1) the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University, shall stand transferred to and vested in the University.(5)The land, building and other properties acquired for the University shall not be used for any other purpose, other than that for which the same is required.(6)For running all courses of various departments/faculties, the University shall have land and building as per the norms of the relevant Apex Regulatory Commission.
