Section 3 in The Maharishi Dayanand University Act, 1975
3. Incorporation.
(1)The first Chancellor and the first Vice-Chancellor of the University who shall be persons appointed in this behalf by the Government by notification and the first members of the Court, the Executive Council and the Academic Council and all persons who may hereafter become or be appointed as 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 [Maharishi Dayanand University] [Substituted by Haryana Act No. 17 of 1977.].(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may by the said name sue or be sued.][4. Territorial exercise of powers. - (1) The limits of the area within which the University shall exercise its powers shall be such as the State Government may, from time to time, by notification, specify :Provided that different areas may be specified for different faculties.(2)Notwithstanding anything contained in any other law for the time being in force, any college situated within the limits of the area specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the Government, be deemed to be associated with, and admitted to, the privileges of the University and shall cease to be associated in any way with, or be admitted to, any privileges of any other University, and different dates may be appointed for different colleges :Provided that -(i)any student of any college associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma examination of that University shall be permitted to complete his course in preparation therefor and the University shall hold for such student examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the statutes, ordinances or regulations;(ii)any such student may, until any such examination is held by the University, be admitted to the examination of the other University and be conferred the degree, diploma or any other privilege of that University for which he qualified on the result of such examination.][4A. Bar of conferring, granting or issuing degrees, diplomas or certificates by unauthorised institutions.] [Added by Haryana Act 5 of 1977.] - [(1) Notwithstanding anything contained in this Act or in any other law, for the time being in force, no person or institution other than the University, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue any degree, diploma or certificate within the territorial jurisdiction of the University which is identical with or is a colourable imitation of any degree, diploma or certificate conferred, granted or issued by the University.(2)Contravention of the provision of sub-section (1) shall be a cognisible offence punishable with imprisonment up to two years or fine up to two thousand rupees or both.] [Substituted by Haryana Act No. 8 of 1983.](3)[ Where an offence under this section has been committed by a company, the company as well as every person incharge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :Provided that, nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.(4)Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceed against and punished accordingly.Explanation. - For the purpose of this section, -(a)"company" means any body corporate and includes a firm or other association of individuals; and(b)"director" in relation to a firm is a partner in the firm].
