Section 3(3) in The Jamia Millia Islamia Act, 1988
(3)The persons holding office as Amir-i-Jamia (Chancellor) and Shaikh-ul-Jamia (Vice-Chancellor) and the members of the Anjuman (Court), the Majlis-i-Muntazimah (Executive Council) and the Majlis-i-Talimi (Academic Council) of the University, for the time being, shall be a body corporate by the name of the Jamia, Millia Islamia and shall have perpetual succession and a common seal and shall sue and be sued by that name.
