(1)There shall be established in the [State of Goa] [Substituted by the Amendment Act 15 of 1988.], a University by the name of "Goa University".(2)The headquarters of the University shall be at [Taleigao, Panaji Taluka, North Goa District] [Substituted by the Amendment Act 15 of 1988.] and it may establish campuses at such other places within its jurisdiction as it may deem fit.(3)The first Chancellor and the first Vice-Chancellor and the first members of the [Court] [Substituted by the Amendment Act 15 of 1988.], the Executive Council and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such offices or membership, are hereby constituted a body corporate by the name of "Goa University".(4)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.
