Section 3 in Andhra Pradesh Energy University Act, 2017
3. Establishment of the University.
(1)There shall be established a University by the name of the Andhra Pradesh Energy University;(2)The headquarters of the University shall be at Anantapur.(3)The University may to open additional campus centres beyond the initial campus in Anantapur.(4)The University may encourage to use technology extensively as part of its curriculum in line with modern pedagogic concepts.(5)The University may be permitted by the Government of Andhra Pradesh to conduct distance education programmes after satisfactory running for a period of five years and after satisfactory demonstration of quality and accreditation standards.(6)The University established under sub-section (1) shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said corporate name.(7)In all suits and other legal proceedings by or against the University the pleadings, shall be signed and verified by Registrar and all processes in such suits and proceedings shall be issued to, and served on him.
