Section 3 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
3. Incorporation of Universities.
(1)On the commencement of this Act, in relation to each of the existing Universities specified in column (2) of the Schedule to this Act, the corresponding Universities shall be incorporated or deemed to have been incorporated under this Act as a successor body corporate with the same name and with perpetual succession and common seal and shall sue and be sued by the same name.(2)The members of the Board of Management, the Academic Council and other authorities of the existing University shall be deemed to have been appointed, elected, nominated or co-opted as such member of the corresponding authority of the University set up under this Act, and shall cease to be such members on expiry of the period of three months from the commencement of this Act or on the day on which the corresponding authorities of the University are constituted under this Act whichever is earlier.(3)Subject to the provisions to the contrary contained in this Act, the Chancellor, the Vice-Chancellor and other officers of the existing Universities, shall continue to hold their respective offices under the corresponding Universities incorporated under this Act.(4)Each University shall be competent to acquire and hold property, both movable and immovable, by way of purchase, lease and exchange or otherwise, and to lease, sell or otherwise transfer or dispose of any movable or immovable property, which vests or may have become vested in or has been acquired by it, for the purpose of the University and to borrow money from the Central Government, State Government or from any body corporate approved by the State Government and to contract and do all things necessary for the purpose of this Act.Provided that no immovable property of the University shall, except with the prior approval of the Government, be transferred by the Board of Management, by way of sale, lease tenancy, mortgage or gift, nor shall any money be borrowed or advances taken on the security thereof.(5)The place specified against each University in column (3) of the Schedule to this Act shall be the headquarters of the University.
