Section 3(7) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
(7)The Governing Body, the Board of Management, the Academic Council and the Chancellor, the Vice Chancellor, the Registrar, the Chief Finance and Accounts Officer and such other officers or authorities, so long as they continue to hold such office or membership of the respective University specified in Schedule, hereby constitute a body corporate by the name of the said University;
