Section 3 in C.U. Shah University First Statutes 2013
3.
(1)There shall be established a private University by the name C U Shah University, Wadhwan City, District Surendranagar not a body owned, controlled and substantially financed directly or indirectly by funds provided by any Government;(2)The headquarters of the University shall be Wadhwan City, District Surendranagar.(3)The Governing Body, the Board of Management the Academic Council, the President, the Provost, the Registrar, the teachers, the Chief Finance and Accounts Officer and such other officers or members or authorities so long as they continue to hold such office or membership of the University will constitute a body corporate by the name C U Shah University, Wadhwan City, District Surendranagar.(4)The University shall function as non-affiliating University and it shall not affiliate any other college or institution for the conferment of degree, diploma and for grant of certificate to the students admitted therein.(5)The constituent colleges and institutions of the Sponsoring Body affiliated to and enjoying the privileges of any University immediately before the commencement of this statute shall cease to be affiliated from that University and shall be deemed to be withdrawn from such privileges from the date of commencement of this statute and shall be deemed to be admitted to the privileges of corresponding University of the respective Sponsoring Body specified in the Schedule and all such colleges and institutions shall be the constituent colleges and institutions of the University.(6)The University shall be a body corporate by the name C U Shah University; Wadhwan City, District Surendranagar and shall have perpetual succession and common seal with power, subject to the provisions of this statute, to acquire and hold property, to contract and shall, by the said name, sue or be sued.(7)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all process in such suits and proceeding shall be issued to and served on, the Registrar.
