Section 3 in Gujarat Private Universities Act, 2009
3. Establishment and incorporation of Universities.
(1)There shall be established the Universities by the names mentioned in the Schedule.(2)The headquarters of the University mall be. within the State of Gujarat and shall be notified by the State Government.(3)The Governing Body, the Board of Management, the Academic Council, the president, the Provost, the Registrar, the teachers, the Chief Finance and Accounts Officer and Such Other officers or members or authorities so long as they continue to hold such office or membership of the respective University mentioned in the Scheduled are hereby constitute a body corporate by the name of the respective University specified in the Schedule.(4)The Universities shall function as non-affiliating Universities and they shall not affiliate any other college or institution for the conferment of degree, diploma and for grant of certificate to the students admitted therein.(5)The constituent colleges and institutions of the Sponsoring Body affiliated to and enjoying the privileges of any University immediately before the commencement of this Act shall cease to be affiliated from that University and shall be deemed to be withdrawn from such privileges from the date of commencement of this Act and shall be deemed to be admitted to the privileges of corresponding University of the respective Sponsoring Body specified in the Schedule and all such colleges and institutions shall be the constituents colleges and institutions of that University.(6)Each such University shall be a body corporate by the name specified in the schedule and shall have perpetual succession and 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 or be sued.(7)The Universities shall not receive any grant-in-aid or other financial assistance form the State Government or the Central Government.
