Section 3(1) in Sree Sankaracharya University of Sanskrit Act, 1994
(1)The Chancellor, the Pro-Chancellor, the Vice-Chancellor, [Pro-Vice-Chancellor] [Inserted by Act No. 7 of 2009.] the Principal Dean of Studies and the members of the Syndicate and Academic Council, for the time being, shall constitute a body corporate by the name of "Sree Sankaracharya University of Sanskrit".
