Section 3 in All-India Institute of Medical Sciences Act, 1956
3. Establishment and incorporation of the Institute.
(1)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established for the purposes of this Act an institution to be called the All-India Institute of Medical Sciences.(2)The Institute shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power to acquire, had and dispose of property, both movable and immovable, and to contract, and shall by the said name sue and be sued.
