Section 3 in Sanskrit College and University, West Bengal Act, 2015
3. The University Objects of the University.
(1)The first Chancellor and the first Vice-Chancellor of the University and the first members of the Governing Board, and all persons who may hereafter become the Chancellor or the Vice-Chancellor of the University or the members of the Governing Board, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the Sanskrit College and University, West Bengal.(2)The University shall be a body corporate and shall have perpetual succession and common seal and shall have power to sue and be sued by the name of the Sanskrit College and University, West Bengal.(3)The head quarter of the University shall be located at Kolkata.(4)The territorial jurisdiction of the University shall extend to the whole of the state of West Bengal.(5)The Bangiya Sanskrit Siksha Parishad shall be included with the University along with all its privileges and liabilities.(6)The University will be a non-affiliating unitary University.
