Section 3(6) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(6)The Governing Body, the Board of Management, the Academic Council, the Chancellor, the Vice-Chancellor, the Registrar and 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 respective University mentioned in the Schedule, hereby constitute a body corporate by the name of the said University specified in the Schedule.
