Section 3 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
3. The University.
- [(1) The Chancellor, the Vice Chancellor [and the-Members of the Board and the Academic Council] for the time being holding office as such in each Univeristy shall constitute a body corporate by the name of that University.] [Substituted by U.P. Act 29 of 1974, vide section 23](2)The University shall have perpetual succession and a common seal, and shall sue and be sued by the said name.
