Section 3 in Mother Teresa Women's University Act, 1984
3. Establishment of a University:-
(1)For furthering the advancement of learning and prosecution of research in studies on Women’s Welfare and for purpose of providing consultancyand monitory service for any Welfare Scheme for women, there shall be established a University bythe name “The Mother Teresa Women’s University”.(2)The University shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be of the unitary type.(4)No institution affiliated to, or associated with or maintained by any other University in the State, shall be recognized by the University for anypurpose except with the prior approval of the Government and the concerned University.(5)The headquarters of the University shall be located within the limits of the Kodaikanal Panchayat Union.
