Section 3 in Karnataka Universities of Agricultural Sciences Act, 1963
3. [Establishment and Incorporation of the Universities] [Substituted by Act 14 of 1984 w.e.f. 1.10.1986].
(1)There shall be constituted in, and for the [State of Karnataka] [Adopted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973] a University by the name of the University of Agricultural Sciences, which shall consist of a Chancellor, a Pro- Chancellor, a Vice-Chancellor, a Dean, a Board of Regents and an Academic Council.(1A)[ Notwithstanding anything contained in sub-section (1), on and from the date of the commencement of the Amendment Act,-(a)the University established under sub-section (1), shall cease to have territorial jurisdiction over the area comprising the districts of Belgaum, Bellary, Bidar, Bijapur, Dharwad, Gulbarga, Raichur and Uttara Kannada, and shall be called as the University of Agricultural Sciences, Bangalore with headquarters at Bangalore; and(b)there shall be established a university of agricultural sciences called as the University of Agricultural Sciences, Dharwad having territorial jurisdiction over the area comprising the Districts of Belgaum, Bellary, Bidar, Bijapur, Dharwad, Gulbarga, Raichur and Uttara Kannada with headquarters at Dharwad, which shall consist of Chancellor, a Pro-Chancellor, a Vice-Chancellor, a Dean, a Board of Regents and an Academic Council.](2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or been acquired by it for the purposes of the University and to borrow moneys from the Central Government, the State Government or from any body corporate approved by the State Government, and to contract and to do all other things necessary for the purposes of this Act.(4)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.(5)[ x x x] [Omitted by Act 14 of 1986 w.e.f. 1.10.1986]
