Section 3 in The Kadi Sarva Vishwavidyalaya Act, 2007
3. Establishment and incorporation of a University.
(1)There shall be established a University by the name of "the Kadi Sarva Vishwavidyalaya, Gandhinagar, Gujarat".(2)The President, the Board, the Academic Council, the Director, the Deans the Registrar and all other persons who may hereafter become such officers or members so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "the Kadi Sarva Vishwavidyalaya, Gandhinagar, Gujarat".(3)The University shall function as a non-affiliating University and it shall not affiliate any other college or institute for the conferment of degree, diploma and grant certificate to the students admitted therein.(4)The colleges and institutions specified in the [Schedule I] [Substituted 'Schedule' by Gujarat Act No. 3 of 2012, dated 15.3.2012.], affiliated to and enjoying the privileges of the Gujarat University immediately before the commencement of this Act shall cease to be affiliated from the Gujarat University and shall be deemed to be withdrawn from such privileges from the date of commencement of this Act and shall be deemed to be admitted to the privileges of the University, and all such colleges and institutions shall be the constituent colleges and institutions of the University.(4A)[ The colleges and institutions specified in Schedule II, affiliated to and enjoying the privileges of the Gujarat Technological University or, as the case may be, the Hemchandracharya North Gujarat University immediately before the commencement of the Kadi Sarva Vishwavidyalaya (Amendment) Act, 2012 (Gujarat 3 of 2012), shall cease to be affiliated from teh Gujarat Technological University or, as the case may be, the Hemchandracharya North Gujarat University and shall be deemed to be withdrawn from such privileges from the date of the commencement of the Kadi Sarva Vishwavidyalaya (Amendment) Act, 2012 (Gujarat 3 of 2012), and shall be deemed to be admitted to the privileges of the University, and shall such colleges and institutions shall be the constituent colleges and institutions of the University.] [Inserted by Gujarat Act No. 3 of 2012, dated 15.3.2012.](5)The University shall be a body corporate by the name aforesaid, having perpetual succession and common seal with power, subject to the provision of this Act, to acquire and hold property, to contract and shall, by the said name, sue or be sued.(6)The University shall not receive any grant-in-aid or other financial assistance from the State Government or the Central Government.
