Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 3 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018

3. Establishment and incorporation of the Cluster University.

(1)There shall be established in the State of Himachal Pradesh a Cluster University by the name "the Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh".
(2)The headquarter of the Cluster University shall be at Mandi with campuses at Sunder Nagar, Bassa and Darang at Narla. The Vallabh Government College, Mandi will be the lead college and the M.L.S.M. College, the Government Degree College, Bassa and the Government Degree College, Darang at Narla will be the constituent colleges of the Cluster University.
(3)The Cluster University shall be a teaching and affiliating University comprising of affiliated, autonomous and constituent Colleges and shall consist of a Chancellor, a Vice- Chancellor, a Governing body, a Board of Management and an Academic Council.
(4)The Cluster University shall be competent to raise its own infrastructure at Mandi and as also at its campuses. The academic resources of lead college and constituent colleges can be shared on mutual basis.
(5)The first Chancellor, the first Vice-Chancellor, the first members of the Governing Body, the Board of Management, and all the persons who may hereafter become such officers or members, so long as they continue to hold such office or membership are hereby constituted a body corporate by the name of the Cluster University.
(6)The Cluster University shall have a perpetual succession and a common seal and shall sue or be sued by the same name.