Section 3(2) in Shri Govind Guru University Act, 2015
(2)The Vice-Chancellor, the Pro-Vice-Chancellor and members of the Board of Governors, the Executive Council, the Academic Council, the Finance Committee, and the Building and Estate Committee of the University; and all persons who may hereafter become such officers, members, or authority, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the "Shri Govind Guru University".
