Section 3 in Maharshi Dayanand Saraswati University Act, 1987
3. Incorporation of the University.
(1)The Chancellor, the first Vice-Chancellor, the first members of the Board of Management and the Academic Council of the University, and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership, shall constitute a body corporate by the name of [The Maharshi Dayanand Saraswati University] [Substituted by Rajasthan Act 17 of 1992, dated 5-5-1992.].(2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)Subject to the provisions of this Act and the University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer or dispose of any movable and immovable property which may be vested in or has been acquired by it for the purposes of the University, and to enter into contract and to do all such other things as may be necessary for the furtherance of the purposes of this Act.(4)The Head Office of the University shall be at Ajmer which shall be the headquarters of the Vice-Chancellor and it may establish or maintain Regional Centres and Schools of Studies or Departments of Studies at such places in Rajasthan as it may think fit.
