(1)There shall be established a University by the name of the "Raksha Shakti University".(2)[The Chairman, the Director General,] [Substituted 'The Director General' by Gujarat Act No. 14 of 2013, dated 10.4.2013.] the Deputy Director General, the Board, the Academic Council, the Directors, Director of Research and Development, 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, hereby constitute a body corporate by the name of the "Raksha Shakti University".(3)The University shall be a body corporate by the name as aforesaid, having perpetual succession and common seal with power, subject to the provisions of the Act. to acquire and hold property, to contract and shall, by the said name sue or be sued.(4)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.
