Section 3(1) in The Maharishi Dayanand University Act, 1975
(1)The first Chancellor and the first Vice-Chancellor of the University who shall be persons appointed in this behalf by the Government by notification and the first members of the Court, the Executive Council and the Academic Council and all persons who may hereafter become or be appointed as such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the [Maharishi Dayanand University] [Substituted by Haryana Act No. 17 of 1977.].
