Section 3(7) in The Techno India University, West Bengal, Act, 2012.
(7)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar or any other official as may be duly authorized by the Chancellor or Vice-Chancellor and all processes in such suits and proceedings shall be issued to, and served on, the Registrar or on such authorized official.
