Section 3(1) in Majuli University of Culture Act, 2017
(1)The Chancellor, the first Vice-Chancellor, Members of the Board and the Academic Council and all persons, who may hereafter become such Chancellor, Officers and Members so long as they continue to hold such office or membership shall constitute a body corporate, by the name of the Majuli University of Culture and such body corporate shall have perpetual succession and a common seal and may sue and be sued by that name.
