Section 3 in The Centre for Environmental Planning and Technology University Act, 2005
3. Establishment and incorporation of a University.
(1)(a)There shall be established and constituted in and for the State of Gujarat a University to be known as "the Centre for Environmental Planning and Technology University, Ahmedabad".(b)The First Chairman, the first President, the first Director, the first Deans, the first Registrar of the University and the first Members of the Board, the Executive Council, the Academic and Research Council, the Finance and Development Committee and all other persons who may hereafter become such officers of members, so long as they continue to hold such office or membership are hereby constituted a body corporate by the name of the Centre for Environmental Planning and Technology University (hereinafter in this Act referred to as "the CEPT University").(2)The University shall have perpetual succession and a common seal, and shall sue and be sued by the said name.(3)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 vest in or be acquired for the purposes of the University, to raise loans on the securities of its assets and to contract and do all other things necessary for the purposes of this Act:Provided that the power to raise any such loan shall be exercised after obtaining previous permission of the State Government.(4)The headquarters of the University shall be at Ahmedabad, Gujarat.
