(1)The first Chancellor the first vice-Chancellor of the University and the members of the Court, the Executive Council and the Academic Council and all persons who may hereafter become such officers or members shall constitute the University.(2)The University shall have perpetual succession and common seal and shall sue and be sued by the said name.(3)The University shall be deemed to have been constituted for the purposes, among others, of making provisions for imparting education, for research and for the advancement and dissemination of knowledge in such subjects as the University may deem fit.
