Section 3(3) in Kerala University of Fisheries and Ocean Studies Act, 2010
(3)The University shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or have been acquired by it for the purpose of the University, to borrow moneys from the Central Government or any other State Government or from any body corporate approved by the Government of Kerala, to contract and to do all other things necessary for the purposes of this Act and shall by the said name sue and be sued.
