Section 3 in Shri Krishna Ayush University Kurukshetra Act, 2016
3. Incorporation.
(1)There shall continue to be a body corporate by the name of Shri Krishna AYUSH University Kurukshetra comprising the Chancellor, the Vice-Chancellor and the Pro Vice-Chancellor of the University and the members of the Court, the Executive Council and the Academic Council and all persons, who may hereafter become or be appointed as such members or officers, so long as they continue to hold such membership or office.(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may by the said name sue or be sued.
