Section 3 in Kerala University of Fisheries and Ocean Studies Act, 2010
3. Establishment and Incorporation of the University.
(1)There shall be established and incorporated a University by the name " The Kerala University of Fisheries and Ocean Studies".(2)The University shall consists of Chancellor, the Pro Chancellor, the Vice Chancellor,Pro-Vice Chancellor,Dean, The Registrar, the University Governing Council, the Academic Council, the Research council, School Governing Council, Department Governing Council and other authorities and officers as set forth in this Act or as provided in the Statutes made thereunder.(3)The University shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or have been acquired by it for the purpose of the University, to borrow moneys from the Central Government or any other State Government or from any body corporate approved by the Government of Kerala, to contract and to do all other things necessary for the purposes of this Act and shall by the said name sue and be sued.(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 authorized by him in this behalf and all the processes in such suits and proceedings shall be issued to and served on the Registrar.(5)The Headquarters of the University shall be at Kochi in Ernakulam District.
