Section 3 in St Xavier's University, Kolkata Act, 2016
3. The University and its incorporation.
(1)There shall be established and incorporated a University by the name of the St. Xavier's University, Kolkata.(2)The head quarter of the University shall be located within the Kolkata Metropolitan Area.(3)The University shall be a unitary University having no power to provide affiliation to any college:Provided that the University may have as many constituent college situated within the territory of West Bengal and exclusively established and administered by the sponsoring trust, and such college may, notwithstanding anything contained in any other law for the time being in force, be admitted within the privileges of the University with prior approval of the State Government and with effect from such date and on such terms and conditions, as the State Government may, by notification in the Official Gazette, specify.(4)The Chancellor, the Vice-Chancellor and other officers and employees of the University and the members of the Governing Board and the Executive Council, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the St. Xavier's University, Kolkata.(5)The University shall have perpetual succession and a common seal and shall sue and be sued by the name of the St. Xavier's University, Kolkata.
