Section 3 in The Dharmsinh Desai University Act, 2005
3. Establishment and Incorporation of University.
(1)There shall be established a University by the name of "The Dharmsinh Desai University, Nadiad, Gujarat".(2)The President, the Board, the Academic Council, the Vice-Chancellor, the Deans, the Registrar and all other 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 Dharmsinh Desai University, Nadiad, Gujarat".(3)The University shall function as a non-affiliating University established under this Act and it shall not affiliate any other college or Institute for the award conferment of degree, diploma and certificate of its degree to the students admitted therein.(4)Save as provided in Clause (vi) of sub-section (1) of Section 24 of this Act, the University shall not have any new grant-in-aid or other financial assistance which it was not receiving on the date of commencement of this Act, from the State Government.(5)The University shall be a body corporate by the name aforesaid, having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue and be sued.(6)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.(7)The headquarters of the University shall be at Nadiad, Gujarat.
