Section 3 in The West Bengal University of Health Sciences Act, 2002
3. Establishment of the University.
(1)With effect from the coming into force of this Act, there shall be established a University by the name of "the West Bengal University of Health Sciences" having jurisdiction in the State of West Bengal.(2)The University shall be a body corporate by the name specified in sub-section (1) and shall have perpetual succession and a common seal. It shall have the power to hold, acquire, sale, lease, transfer or dispose of property, both movable and immovable, which may vest in or be acquired by it for the purposes of the University :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 approval of the Government.(3)The headquarter of the University shall be at Kolkata or at any such place as shall be notified by the Government in this behalf.(4)The University shall be both, a teaching and an affiliating University.(5)In all suits and other legal proceedings, by or against the University, the pleadings shall be signed and verified by the Registrar, or any other person authorized in this behalf, and all processes in suits and proceedings shall be issued to, and served on, the Registrar.
