Section 3(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(1)(a)In relation to each of the existing Universities specified in column (1) of the Schedule, with effect from the commencement of this Act, the corresponding University specified against it in column (2) of the Schedule, with the same name, is hereby constituted under this Act.(b)The Chancellor, the Pro-Chancellor, the Vice-Chancellor, the first members of the Executive Council and the Academic Council of each of the Universities specified in column (2) of the Schedule, and all persons who are deemed to be or may hereafter become or be elected, nominated, appointed or co-opted as such Executives, officers or members of the respective University, are hereby constituted and declared to be the successor body corporate, with the same name as specified in column (2) of the Schedule, and with perpetual succession and a common seal and shall by the same name sue and be sued.(c)The areas specified against the name of each University in column (3) of the Schedule shall be the University area and the place specified against it in column (4) of the Schedule shall be the headquarters of the University.
