Section 3 in Sri Venkatesware Institute of Medical Science University Act, 1995
3. Declaration of Sri Vonbatoswara Institute of Medical Sciences as University.
(1)As soon as may be after the commencement or this Act, the Government may by notification, declare that Sri Vonbatoswara Institute of Medical Sciences, Tirupathi registered as a society under the Societies Registration Act, 1860 (Central Act 21 of 1860) as University.(2)The Institute shall function as an University established under a State Act and funded and maintained by the Tirumala Tirupathi Devasthanams, Tirupathi, as per section 111(4) (ii) of the Andhra Pradesh Charitable and Hindu Religious Institutions, and Endowments Act, 1987, (Act 30 of 1987) read with the Socond Scheduled thereof.(3)The Institute shall be a body corporate having perpetual succession and a common seal and shall use and be used by the said corporate name:(4)In all suits and other legal proceedings by or against the Institute the pleadings shall be signed and verified by the Register and all process in such suits and proceedings shall be issued to and on the Registrar.
