(1)The following Universities shall be deemed to have been established under this Act, namely:(i)The Utkal University established under the Utkal University Act, 1966 (Orissa Act 20 of 1966) having jurisdiction over the districts of Cuttack, Puri, Baleswar, Mayurbhaj, Keonjhar and the district of Dhenkanal Excluding the Athmallik Subdivision;(ii)The Berhampur University established under the Berhampur University Act, 1966 (Orissa Act 21 of 1966) having jurisdiction over the districts of Ganjam, Koraput and Phulbani excludingthe Boud Sub-division therof;(iii)The Sambalpur University established under the Sambalpur University Act, 1966 (Orissa Act 22 of 1966) having jurisdiction over the districts of Sambalpur, Balangir, Sundergrh, Kalahandi, the Boud Sub-division of the district of Phulbani and the Athmallik Sub-division of the district of Dhenkanal;(iv)Shri Jagannath Sanskrit Vishvavidyalaya established under the Shri Jagannath Sanskrit Vishvavidyalaya Act, 1981 (Orissa Act 31 of 1981) having jurisdiction over the whole of the State of Orissa.(2)The Chancellor and Vice-Chancellor of every and the Members of the Senate, Syndicate and the Academic Council thereof shall constitute a body corporate by the name of that University.(3)The University shall have perpetual succession and a common seal and shall sue and be sued by its name.(4)Subject to the provisions of this Act and the Statutes, the University shall be competent 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 may have been acquired by it, for the purposes of the University and to contract and do all other things necessary for the purposes of this Act.(5)Every University shall be deemed to have been incorporated for the purposes, among others, of:(a)making provision for giving instruction in such branches of learning as it deems fit;(b)promoting origin research:(c)examining students and conferring Degrees;(d)admitting educational institutions to its privileges;(e)inspecting the colleges and supervising all matters of education and discipline therein; and(f)controlling the residence and discipline of the students of the University and promoting their physical, mental and moral welfare.
