Section 3 in The Maharashtra University of Health Sciences Act, 1998
3. Establishment and incorporation of University.
(1)There shall be established a University by the name "The Maharashtra University of Health Sciences" with jurisdiction over the whole of the State of Maharashtra.(2)The University shall be a body corporate, by the name specified in subsection (1) and shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer or dispose of any movable or immovable property, which may vest in or be acquired by it for the purposes of the University, and to contract and do all other things necessary for the purposes of this Act:Provided that, no such lease, sale or transfer of such property shall be made without the valuation made thereof by the approved valuer appointed by the University and without the prior consent of the Government.(4)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by the Registrar or any other person authorised in this behalf, and all process in suits and proceedings shall be issued to and served on the Registrar.(5)The headquarter of the University shall be located at Nashik and it may establish additional campuses at such other places with the prior approval of the Government within the State of Maharashtra as it may deem fit and appropriate.(6)The University shall be both, a teaching and an affiliating University.
