Section 4 in Himalayan Garhwal University Act, 2016
4. Establishment of University.
(1)Where the state Government, after such inquiry is satisfied that promoting Trust, has fulfilled the all conditions, norms and requirements for establishment of Himalayan Garhwal University, hence a University to be known as Himalayan Garhwal University is hereby established in the state of Uttarakhand.(2)The University shall be a body corporate by the name " Himalayan Garhwal University" and shall have a perpetual succession and common seal and shall sue and be sued by its name.(3)(a)The main campus of the university shall be at village-Dhaid Gaon, Block Pokhra, Pauri Garhwal, Uttarakhand. It may also have campuses or regional centres, study centres at other places provided that the procedures established by UGC and other statutory bodies shall be complied with. The University can open its second campus within the state in 5 (five) years of its Coming into existence with prior approval of the State Government. The university can open other campuses any time in a hill region located at an altitude greater than 1500 feet without any time limit.(b)However, to establish new faculties where additional land would be required as per norms of the concerned regulatory body, the university shall establish a split campus either adjoining or nearby within entire region of Pauri Garhwal.(4)The Chancellor, the Pro-Chancellor, the Vice Chancellor, Pro-Vice Chancellor, Registrar, members of the Board of Governors and members of Board of Management for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the university.(5)On the establishment of the university under sub-section (1), the land and other moveable and immovable properties acquired, created, arranged or built by Promoting Trust, for the purpose of the University.(6)The available land, building, various department/ faculties of the University shall be must according the standard of Apex Regulatory Commission.(7)The infrastructural and other facilities of the University campus, off campus centre, study centre, information centre etc, shall be maintained as per the standards laid down by the UGC and other apex regulatory bodies.
