Section 3 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
3. Establishment of University.
(1)There shall be established a University by the name of "The Maharaja Bhupinder Singh Punjab Sports University".(2)The headquarters of the University shall be in the State of Punjab in District Patiala and it may establish or maintain Outlying Campuses, Colleges, Regional Centres and Study Centres at such other places in the State as it may deem fit.(3)The first Chancellor, the first Vice-Chancellor and the first members of the Governing Body, the Executive Council and the Academic and Activity Council, and all such persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "The Maharaja Bhupinder Singh Punjab Sports University".(4)The establishment of the University shall be a body corporate by the name under which it is established having perpetual succession and a common seal, and with power to hold property, to enter into contract, to institute and defend suits and other legal proceedings and to do all things necessary for the purposes for which it is constituted.
