Section 3 in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur Act, 2011
3. Incorporation.
(1)The first Chairperson and the first President of the University and the first members of the Board of Management and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body-corporate by the name of the Mahatma Gandhi University of Medical Sciences and Technology, Jaipur.(2)The movable and immovable property specified in the Schedule-I shall be vested in the University and the Sponsoring Body shall, immediately after the commencement of this Act, take steps for such vesting.(3)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(4)The University shall situate end have its headquarters at RHCO Industrial Area Sitapura, Tehsil Sanganer, District Jaipur (Rajasthan).
