Section 3 in Utkal University of Culture Act, 1999
3. Incorporation of University Orissa Act & of 1947.
(1)The Chancellor, the first Vice-Chancellor, the first Members of the Board and the Academic Council and all persons, who may hereafter become such Chancellor, officers and Members so long as they continue to hold office or membership are hereby constituted a body corporate, by the name of the Utkal University of Culture and such body corporate shall have perpetual succession and a common seal and may sue and be sued by that name.(2)The headquarters of the University shall be located at Bhubaneswar.(3)Subject to the provisions of this Act and the Statutes, 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 become vested in or may have been acquired by it for the purposes of the University and to contract and do all other things necessary for the purposes of this Act.
