Section 3 in University of Horticultural Sciences Act, 2009
3. Establishment and incorporation of the University.
(1)As soon as from the date of commencement of this Act there shall be an University established in the State by the name " University of Horticultural Sciences."(2)The University shall be a corporate body having perpetual succession and a common seal and shall sue and be sued by its name.(3)The University shall consist of a Chancellor, a Vice-Chancellor, Board of Management, Academic Council, Research Council, Extension Education Council and other authorities and officers and constituent bodies as set forth in this Act or as provided in the Statutes.(4)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested or have been acquired by it for the purpose of the University with the prior approval of the State Government and to borrow money from the Central Government, State Government or any other approved sources and do all other things necessary for the purpose of this Act.(5)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified and all processes in such suits and proceedings shall be issued to and served on the Registrar.(6)The Headquarters of the University shall be at Bagalkot.
