(1)There shall be a University [by the name "the Madurai-Kamaraj University"] [This expression was substituted for the expression 'by the name, ' the Madurai University', by section 3 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978),which was deemed to have come into force on the 22nd July, 1978.].(2)The [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4, of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978),which was deemed to have come into force on the 22nd July, 1978.] shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The headquarters of the University shall be located within the town limits of Madurai or in any place within a radius of twenty-five kilometres around the town limits of Madurai.
