Section 3 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
3. Incorporation of the University.
(1)There shall be established a University by the name of the [Mahatma Gandhi] [Substituted by M.P, Act No. 29 of 1995 (w.e.f. 22-9-1995).] [Chitrakoot] [Inserted by M.P. Act No. 15 of 1997.] Gramodaya Vishwavidhyalaya which shall consist of a Chancellor, a Vice-Chancellor, a Pro-Vice-Chancellor, a Board of Management, an Academic Council and other authorities and officers as provided in this Act or Statutes.(2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.(3)Subject to the provisions of this Act, the University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or may have been acquired by it for the purpose of the University, and to contract and do all other things necessary for the purpose of this Act.(4)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar of the University.(5)The headquarters of the University shall be at Chitrakoot, District Satna, Madhya Pradesh.
