Section 3 in The Maharashtra National Law University Act, 2014
3. Establishment and incorporation of universities.
(1)With effect from such date, as the State Government may, by notification in the Official Gazette, appoint, there shall be established the universities having the name and headquarters as specified in the Schedule :Provided that, different dates may be appointed for establishing different universities.(2)The State Government may, from time to time, by notification in the Official Gazette, constitute any new university under this Act by such name, at such place and with effect from such date as may be specified in such notification, and by the said notification also insert necessary entries in the Schedule by suitably amending the Schedule and thereupon the Schedule shall stand amended accordingly :Provided that, no such notification shall be issued except on a resolution passed by both Houses of the State Legislature.(3)Each university shall consist of the Chancellor, the Vice-Chancellor, [the Pro-Chancellor] [Inserted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.], the General Council, the Executive Council, the Academic Council and the Registrar.(4)Each university specified in the Schedule, shall be a body corporate by the name, having perpetual succession and a common seal with power, subject to provisions of this Act, to acquire and hold property both movable and immovable, and to contract and shall, by the said name, sue and be sued.(5)In all suits and other legal proceedings by or against the university, the pleadings shall be signed and verified by the Vice-Chancellor and all processes in such suits and proceedings shall be issued to, and served on the Vice-Chancellor.(6)The headquarters of the university referred to in sub-section (2) shall be at such place, as may be specified by the State Government by notification in the Official Gazette.
