Section 21 in The First Statutes of Indian Institute of Technology Goa, 2017
21. Authentication of Orders and Decisions of the Authorities and Legal Proceedings.
(1)All Orders and decisions of the Authorities shall be authenticated by the signature of the Registrar or any other person authorised by the Board in this behalf.(2)The Registrar may sue and be sued in the name of the Institute. In the absence of the Registrar or when authorised by the Director in this behalf, the Deputy Registrar or the Assistant Registrar shall represent the Institute in legal proceedings; shall sign pleadings and other documents and accept processes on behalf of the Institute in such legal proceedings.
