Section 3 in Nizams Institute of Medical Sciences Act, 1989
3. Establishment of the Institute.
(1)As soon as may be after the commencement of this Act, the Government may by notification establish at Hyderabad an Institute of Medical Sciences, to be known as the Nizam's Institute of Medical Sciences, Hyderabad.(2)The Institute shall function as a University established under a State Act.(3)The Institute shall be a body corporate having perpetual succession, and a common seal and shall sue and be sued by the said corporate name.(4)In all suits and other legal proceedings by or against the Institute the pleadings shall be signed and verified by the Executive Registrar and all process in such suits and proceedings shall be issued to and on the Executive Registrar.
