Section 3 in Rajasthan Agriculture University, Bikaner Act, 1987
3. University to be a body corporate.
(1)There shall be constituted in the State of Rajasthan a University by the name of Rajasthan Agricultural University, Bikaner.(2)The University shall consist of a Chancellor, a Vice-Chancellor, a Board of Management, an Academic Council and other authorizes and officers as specified in this Act or in the Statutes.(3)The University shall be a body corporate having perpetual succession and a common seal and may sue or be sued by its corporate name.(4)The University shall be competent to acquire, hold, manage, lease, sell or otherwise transfer any movable or immovable property including trust property which may be vested in or acquired by the University and may also borrow moneys from the Central Government, the State Government or any financial institution approved by the Government. The University may enter into a contract and do all other acts or things which are necessary for the purposes of this Act.(5)In all suits and proceedings by or against the University, the pleadings shall be signed and verified by the officer authorised by the Vice-Chancellor.(6)The headquarters of the University shall be at Bikaner. It shall have such colleges, campuses and affiliated institutions as may be determined by the State Government, by notification in the Official Gazette, on the appointed day and from time to time.
