Section 3 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
3. Establishment and Incorporation of University.
(1)There shall be established in the State of Chhattisgarh a university by the name of the Ayush and Health Sciences University of Chhattisgarh;(2)The Chancellor, the first Vice-chancellor of the university appointed under Section 13 and the first members of the Board of Management and Academic Council of the university and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the Ayush and Health Sciences University of Chhattisgarh;(3)The headquarter of the university shall be at Raipur;(4)The university shall have perpetual succession and a common seal, and shall sue and be sued by the said name;(5)The university shall be competent to acquire and hold property, both movable and immovable, to lease, sale or otherwise transfer any movable or immovable property which may vest in or be acquired by it for the purposes of the university, to raise loans on the security of its assets and to contract and to receive donations and do all other things necessary for the purposes of the Act:Provided no such lease, sale or transfer of immovable property shall be made without the prior approval of State Government:Provided further that the power to raise any such loan shall be exercised after obtaining previous permission of the State Government.
