(1)The Chancellor, the Pro-Chancellor, the Vice-chancellor, the Pro-vice-Chancellor and the members of the Senate, the Syndicate and the Academic Council, for the time being, shall constitute a body corporate by the name of the " Kannur University ".(2)The headquarters of the University shall be at Kannur.(3)The University shall have perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to enter into contracts and shall sue and be sued by the said name.(4)The University shall establish, maintain, manage and develop campuses at Kannur, Kasaragod, Mananthavady, Payyannur, Thalassery, Kanhangad and such other places as are necessary for providing study and research facilities to promote advanced knowledge in Science and Technology and other relevant disciplines and the campus in the University headquarters at Kannur shall be the main campus.
