Section 4 in Rajasthan Sanskrit University Act, 1998
4. University to be a body corporate.
(1)There shall be constituted in the State of Rajasthan a University by the name of the Rajasthan Sanskrit University.(2)The University shall consist of a Chancellor, a Vice-Chancellor, an Executive Council, an Academic Council and such other authorities and officer as may be specified in this Act or in the statutes made thereunder.(3)The University shall be a body corporate having perpetual succession and a common seal and may sue or be sued by its corporate name.(4)The University shall be competent to acquire, hold, manage, lease, sell or otherwise transfer any movable or immovable property including trust property which may be vested in or acquired by the University and may also borrow moneys from the Central Government or the State Government or any financial institution approved by the Government. The University may enter into contract and do all other acts or things which are necessary for the purposes of this Act.(5)In all suits and proceedings by or against the University, the pleadings shall be signed and verified by the officer authorised by the Vice-Chancellor.(6)The headquarters of the University shall be at Jaipur.
