Section 3 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
3. Establishment of the University.
(1)For furthering the advancement of learning and prosecution of research in Music and performing arts there shall be established a University by the name called “The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya”.(2)The University shall be a body corporate and shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be of the unitary and residential type.(4)No institution affiliated to, or associated with, or maintained by any other University in the State shall be recognised by the University for any purpose, except with the prior approval of the Government and the concerned University.(5)The headquarters of the University shall be located within the limits of the Mysore District or in any place within a radius of twenty kilometers around those limits.(6)The University shall be competent to acquire and hold property, both movable and immovable to lease, sell or otherwise transfer any moveable or immoveable property which may have become vested in or been acquired by it for the purpose of the University and to enter in to contract and to do all other things necessary for the purposes of this Act.(7)The University shall not lease, sell or otherwise transfer any immoveable property, which may have become vested in or been acquired by it without obtaining the prior approval of the Government.(8)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by, and all processes in such suits and proceedings shall be issued to and be served on the Registrar.
