Section 3 in Andhra Pradesh Agricultural University Act, 1963
3. The University.
(1)There shall be constituted in, and for, the State of Andhra Pradesh a University by the name of the Andhra Pradesh Agricultural University, which shall consist of a Chancellor, a Vice- Chancellor, a Board of Management and an Academic Council.(1A)[ the University shall be a teaching, research,extension and affiliating University.] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by said name.(3)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, him.(4)The headquarters of the University shall be at Rajendra nagar in the Hyderabad district and it may extend to any place within a contiguous area of five miles around it.
