Section 3 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
3. Establishment and Incorporation of the University.
(1)There shall be established in the State of Rajasthan a University by the name of the [Maharana Pratap University of Agricultural and Technology Udaipur.] [Substituted by Rajasthan Act No. 18 of 2000.](2)The University shall consist of a Chancellor, a Vice- Chancellor, a Board of Management, an Academic Council, and other authorities and officers as set forth in this Act or as provided in the Statutes.(3)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by its corporate name.(4)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have been become vested in or have been acquired by it for the purpose of the University, and to borrow money from the Central Government, State Government or any other sources approved by the Central or State Government and it may enter into a contract and do all other things necessary for the purpose of this Act.(5)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar.(6)The Headquarters of the University shall be at Udaipur and it shall have such Colleges, campuses and affiliated institutions, as may be determined by the Government, by notification in the Official Gazette, on the appointed day and/or thereafter from time to time.
