Section 3 in Majuli University of Culture Act, 2017
3. Incorporation of the University.
(1)The Chancellor, the first Vice-Chancellor, Members of the Board and the Academic Council and all persons, who may hereafter become such Chancellor, Officers and Members so long as they continue to hold such office or membership shall constitute a body corporate, by the name of the Majuli University of Culture and such body corporate shall have perpetual succession and a common seal and may sue and be sued by that name.(2)The headquarters of the University shall be located in Majuli District of Assam.(3)Subject to the provisions of this Act and the statutes, 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 in, or may have been acquired by it for the purposes of the University and to contract and do all other things necessary for the purpose of this Act.
