Section 3 in A.P.J. Abdul Kalam Technological University Act, 2015
3. Establishment and incorporation of the University.
(1)There shall be established a University by the name "A.P.J. Abdul Kalam Technological University", which shall consist of a Chancellor, a Pro-Chancellor, a Vice-Chancellor, a Pro-Vice Chancellor, a Board of Governors, an Executive Committee, an Academic Committee, Research Council and other authorities and officers as provided in this Act.(2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold properties both movable and immovable, and after obtaining previous sanction of the Government in writing, to lease, sell or otherwise transfer, for the bona fide need of the University or for a purpose aiming at its development, any movable or immovable property which may have become vested in it or have been acquired by it for the purpose of the University and to borrow moneys from the State Government, Central Government or any other State Government or from any legally constituted body corporate and to contract and to do all other things necessary for the purposes of this Act.(4)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar or any other person authorised by him in this behalf and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.(5)The University shall be both a teaching and affiliating University.(6)The headquarters of the University shall be at Thiruvananthapuram.
