Section 4(1) in The National Institutes of Technology, Science Education and Research, 2007
(1)Each of the Institutes mentioned in column (3) of [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014] shall be a body corporate having perpetual succession and a common seal and shall, by its name, sue and be sued.
