Section 3 in The National Law University Orissa Act, 2008
3. Establishment of the University.
(1)With effect from such date as the State Government may, by notification, appoint, there shall be established in the State of Orissa a University by the name of "National Law University, Orissa", which shall consist of the Chancellor, Vice-Chancellor, the General Council, the Executive Council, the Academic Council and the Registrar.(2)The University shall be a body corporate by the name aforesaid having perpetual succession and common seal with power and subject to the provisions of this Act, the University shall be competent to acquire and hold property, to contract and shall by the said name, sue and be sued.(3)In all suits and other legal proceedings by or against the University, the pleadings 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.(4)The headquarters of the University shall be at Cuttack.
