Section 3 in Visvesvaraya Technological University Act, 1994
3. Establishment and incorporation of the University.
(1)There shall be established a University by the name of [Visvesvaraya] [Substituted by Act 10 of 2006 w.e.f. 2.5.2006.] Technological University with jurisdiction over the whole of the State of Karnataka.(2)The University shall be a body corporate by the name specified in sub-section (1) and shall have perpetual succession and a common seal. It shall have power to acquire, hold and dispose of property, both movable and immovable, and shall sue and be sued by the said name.(3)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.(4)The headquarters of the University shall be at Belgaum and it may establish additional campuses at such other places with the prior approval of the Government within the State as it may deem fit and appropriate.
