Section 3 in The Jharkhand State Agricultural University Act, 2000
3. Establishment and incorporation of the university.
(1)The following Universities shall be established with effect from the date of enforcement of this Act:-(i)[xxx] [Deleted by Notification No. 2000/86 dated 19.12.2000.](ii)The Birsa Agricultural University with its Headquarters at Ranchi having its jurisdiction over the areas comprising of the divisions of North and South Chotanagpur and Santhal Parganas.(2)The Chancellor, Vice-Chancellor, members of the Board of Management and of the Academic Council, other authorities and officers of a University as set forth in this Act or as provided in the Statutes of a University and all persons who may hereinafter become such officers or members of authorities so long as they continue to hold such office or membership, shall constitute a body corporate by the name of a University as specified in sub-section (1).(3)A University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(4)A University shall be competent to acquire and hold property, both move-able and immovable, lease, sell or otherwise transfer any movable or immovable property which may have become vested in or has been acquired by it for the purpose of a University, and to borrow money from the Central Government, State Government or any corporate body approved by the State Government and to contract and do all other things necessary for the purpose of this Act:Provided that a University shall not lease, sell or otherwise transfer any immovable property transferred to it by the State Government without the prior approval of the State Government.(5)In all suits and other legal proceedings by or against a University, the pleading shall be signed and verified by the Registrar or by the Law Officer appointed from time to time by the University and all processes in such suits and proceedings shall be issued to and served on the Registrar.
