Section 3(1) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(1)The Chancellor, the Pro-Chancellor, the first Vice-Chancellor and the First Members of the Executive Council and the Academic Council of the University and all persons, who may hereafter becomes such executives, officers and members so long as they continue to hold office or membership are hereby constituted a body corporate, by the name of the Maharashtra Animal and Fishery Sciences University, and such body corporate shall have perpetual succession and a common seal and may sue and be sued by that name.
