Section 3 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
3. Incorporation of University.
(1)The first Chancellor, the first Vice-Chancellor and the first members of the Executive Council and the Academic Council, and all persons who may hereafter become the Chancellor, the Vice-Chancellor and members of the Executive Council and the Academic Council are hereby constituted and declared to be a body corporate by the name of the "Dr. Babasaheb Ambedkar Technological University"; and such body corporate shall have perpetual succession and a common seal, and may, by that name, sue and be sued.(2)The University shall be of the unitary type of University; and the territorial limits, within which the powers conferred upon the University by or under this Act shall be exercised, shall comprise the whole of the University area.(3)The University shall be competent to acquire and hold property, both movable and immovable to lease, sell or otherwise transfer or dispose of such property which may vest in, or be acquired by it, for the purposes of the University, and to contract and do all other things necessary for the purposes of this Act.(4)The principal seat of the University shall be at Lonare in Raigad district in Konkan region or at such other place as the State Government may, by notification in the Official Gazette, specify in this behalf.
