Section 4 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
4. Establishment of the Institute.
(1)Where the State Government, after considering the recommendations of the screening Committee and holding such inquiry as it may deem necessary, is satisfied that the Foundation has ability to run an Institute with sufficient infrastructure based on the furnished particulars required in sub-section (3) of section 3, it may direct the foundation to establish the permanent Statutory Endowment Fund as specified in section 47.(2)After the establishment of the Permanent Statutory Endowment Fund, the Government may, by notification, in the official Gazette, accord sanction for establishment of the university of unitary in nature as an institute in the State by the name of "Institute of Trans-Disciplinary Health Sciences and Technology".(3)The headquarters of the Institute shall be at such place, as may be decided by the Sponsoring Body in the State. The Institute shall have Campuses or Regional Centres, Study Centres within the state subject to norms of UGC and other National Accreditation bodies.(4)The First Chancellor, the First Director, First members of the Board of Governors, First members of the Board of Management and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, shall constitute a body corporate and can sue and be sued in the name of the- Institute.(5)On sanction for the establishment of the Institute under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the Foundation for the purpose of the Institute shall vest in the Institute.(6)In all suits and other legal proceedings by or against the Institute, the pleading shall be signed and verified by and all processes in such suits and proceedings shall be issued to and be served on the Registrar.(7)The land, building and other properties of the Institute shall not be used for any purpose other than incidental to the objects of the Institute.
