Section 3 in Kerala Agricultural University Act, 1971
3. Incorporation of the University.
(1)There shall be established and incorporated in and for the State of Kerala University by the name "The Kerala Agricultural University" which shall consist of a Chancellor, [a Pro-Chancellor] [Omitted by Act 16 of 2001], a Vice Chancellor, if any, a General Council, an Executive Committee, an Academic Council and other authorities and officers as set forth in this Act or as provided in the statutes;(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 have been acquired by it for the purpose of the University, and to borrow money from the Central Government or any State Government or from any body corporate approved by the Government of Kerala 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 the processes in such suits and proceedings shall be issued to and served on, the Registrar.(5)The headquarters if the University shall be at [Vellanikkara] [Substituted by Act 6 of 1989.] in Trichur District and it may extent to any contiguous area.
