Section 3 in Andhra Pradesh State Council of Higher Education Act, 1988
3. Constitution of State Council of Higher Education
(1)The Government may, by notification, and with effect on and from such date as may be specified in this behalf, constitute a State Council for the purpose of this Act to be called the Andhra Pradesh State Council of Higher Education.(2)(a)The State Council shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said corporate name.(b)In all suits and other legal proceedings by or against the State Council the proceedings shall be signed and verified by the Secretary and all processes in such suits and proceedings shall be issued to and served on the Secretary.(3)The Headquarters of the State Council shall be located at Hyderabad.
