Section 4 in Usha Martin University, Jharkhand Act, 2012
4. Establishment of University.
(1)The State Government, after such inquiry as it may deem necessary, is satisfied that the Sponsor has fulfilled the conditions specified in sub-section (3) of Section 3, it may direct the Sponsor, to establish the endowment fund,(2)After the establishment of the endowment fund, the State Government may by notification in the Official Gazette accord sanction for establishment of the University.(3)The headquarters of University shall be in Jharkhand and it have' campuses or Regional Centers, Study Centers anywhere only in the State of Jharkhand with the approval of the Board of Governors.(4)The Chancellor, the Vice-Chancellor, members of the Board of Governors, members of the Board of Management ~$$ and the Academic Council- for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University.(5)On the establishment of the University under subsection (2), the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University in the State of Jharkhand shall vest in the University.(6)The land, building and other properties acquired for the University shall not be used' for any purpose, other than that for which the same is acquired.(7)The University will acquire 20 acre of land within 1st year from the date of passing of the Act and construct 25,000 sq ft of building in the first year after obtaining the land. The University will construct additional 25,000 sq ft of building in the subsequent year,
