Section 3 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
3. Incorporation and establishment of the University.
- [(1) University shall he established in the name of Kushabhau Thakre Patrakarita Avam Jansanchar Vishwavidyalaya.The University shall be a corporate body which shall have the Kuladhipati and members of Executive Council, Academic Council and all persons who may hereafter become such officers or members thereof so long as they continue to hold such office or membership.] [Substituted by C.G. Act No, 15 of 2005 (w.e.f. 25-8-2005).](2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)Subject to the provisions of this Act, the University shall be competent to acquire and hold property, both movable or immovable, 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.(4)In all the suits filed by or against the University and any legal action, the pleading shall be signed by Registrar and in such suits and actions all the directives shall be issued and served to Registrar.(5)The University shall have its head quarter at Raipur.
