Section 3 in Indira Kala Sangit Vishwavidyalaya Act, 1956
3. Incorporation.
- The [Kuladhipati] [Substituted by C.G. Act No. 8 of 2002.], [* * *] [Omitted by C.G. Act No. 8 of 2002.], the [Kulapati] [Substituted by C.G. Act No. 8 of 2002.], the [Adhyacharya] [Substituted by C.G. Act No. 8 of 2002.] (if any), and [* * *] [Omitted by C.G. Act No. 8 of 2002.] and the first members of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005.], of the Karyakarini Samiti and the Shiksha Samiti of the Vishwavidyalaya and all persons who may hereafter become such officers or members are, so long as they continue to hold such office or membership, hereby constituted a body corporate by the name of the Indira Kala Sangit Vishwavidyalaya and shall have perpetual succession and a common seal and shall sue and be sued by that name.
