Section 3 in National Law School of India Act, 1986
3. Establishment and Incorporation of the National Law School of India University.
(1)With effect from such date as the State Government may by notification appoint there shall be established, in the State of Karnataka, a University by the name of the National Law School of India University which shall consist of the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004], the General Council, the Executive Council, the Academic Council and the Registrar.(2)The School shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue and be sued.(3)In all suits and other legal proceedings by or against the School, the pleadings shall be signed and verified by the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004] and all processes in such suits and proceedings shall be issued to, and served on, the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004](4)The headquarters of the School shall be at Bangalore.
