Section 3 in The Nalanda Open University Act, 1995
3. Establishment and corporation and jurisdiction of the University.
(1)There shall be established a University by the name of Nalanda Open University with headquarters at Nalanda.(2)The first Chancellor, the first Vice-Chancellor, the first Pro-Vice-Chancellor, every member of the Executive Council and the Academic Council and all persons who may hereafter become such officers or members and so long as they continue to hold such office or membership shall together constitute a body corporate by the name of the University specified in sub-section (1).(3)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(4)The jurisdiction of the University shall extend over the State of Bihar for the purpose of imparting instructions and training through correspondence-cum-contact programme or through non-formal-distance education programme, but in no case the University shall have any jurisdiction over the Universities, departments, Colleges and institutions or other Bodies established in the State of Bihar for imparting formal education in any branch of learning:Provided that the University, with the agreement of other Universities or Bodies in the State of Bihar may utilise the buildings, furniture, library, laboratory and the services of teachers on part-time basis, of those Universities and Bodies or their colleges for establishment of study centres on such terms and conditions as may be determined by the Chancellor on the advice of the Bihar Inter-University Board:Provided further that persons of Indian Union shall be entitled to seek enrolment as students of the University.
