Section 3(2) in The Shree Somnath Sanskrit University Act, 2005
(2)The Chancellor the first Vice-Chancellor of the University and the first members of the Executive Council and the Academic Council of the University the first Registrar and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "the Shree Somnath Sanskrit University".
