Section 3 in The West Bengal University of Technology Act, 2000
3. Constitution of the University.
(1)With effect from such date as the State Government may, by notification, appoint, there shall be constituted a University by the name of the [Maulama Abdul Kalam Azad University of Technology, West Bengal] [Substituted 'West Bengal University of Technology' by Act No. 4 of 2015, dated 6.4.2015.] which shall consist of the Chancellor, the Vice-Chancellor, the Pro-Vice-Chancellor, the Directors, the members of the General Council, the members of the Executive Council, and the members of the Academic Council and the Registrar.(2)The University shall be a body corporate by the name as aforesaid, having perpetual succession and common seal, and shall sue and be sued by the name of the [Maulama Abdul Kalam Azad University of Technology, West Bengal] [Substituted 'West Bengal University of Technology' by Act No. 4 of 2015, dated 6.4.2015.].(3)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.(4)The headquarters of the University shall be located at such place within West Bengal as the State Government may, by notification, specify.
