Section 3 in Ramchandra Chandravansi University Act, 2018
3. Establishment of University.
(1)There shall be established the University by the name 'Ramchandra Chandravansi University'(2)The headquarters of the University shall be within the State of Jharkhand and shall be situated at Palamu.(3)The University shall start operation only after the State Government issues the letter of authorization.(4)The university shall meet the conditions mentioned in the schedule A of the Act within the stipulated time.(5)The Governing Body, the Board of Management, the Academic Council, the Chancellor, the Vice Chancellor, the Pro Vice Chancellor, the Registrar, the Teachers, the Chief Finance and Accounts Officer and such other officers or members or authorities so long as they continue to hold such office or membership of the University hereby constitute a body corporate by the name of the University.(6)The University shall function as non-affiliating University and they shall not affiliate any other college or institute for the conferment of degree, diploma and for grant of certificate to the students admitted therein.(7)The constituent colleges and institutions of the Sponsoring Body affiliated to and enjoying the privileges of any University immediately before the commencement of this Act shall cease to be affiliated from that University and shall be deemed to be withdrawn from such privileges from the date of commencement of this Act and shall be deemed to be admitted to the privileges of Ramchandra Chandravansi University. University of the Sponsoring Body and all such colleges and institutions shall be the constituent colleges and institutions of Ramchandra Chandravansi University.(8)The University shall be a body corporate by the name 'Ramchandra Chandravansi University' and will have perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue or be sued.(9)The University shall not receive any grant-in-aid or other financial assistance from the State Government or the Central Government.Provided that, the State Government or the Central Government may provide financial support, including through grants or otherwise(a)for research, development and other activities for which other State Government organizations are provided financial assistance, or(b)for any specific research or programme based activity.
