Section 3 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
3. Incorporation.
(1)The first Chairman and the first members of the Board and all persons who may hereafter become Chairman or members of the Board, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the Anugraha Narayan Sinha Institute of Social Studies.(2)The Institute shall have perpetual succession and a common seal, and shall by the said name sue and be sued.
