Section 3 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
3. University.-(1)There shall be established a University by the name ‘TheThunchath
Ezhuthachan Malayalam University’, which shall consist of a Chancellor, Pro-Chancellor,a Vice-Chancellor, a General Council, an Executive Committee, an Academic Council, aResearch Council, Faculty Advisory Committees, Boards of Studies and other authoritiesand officers as provided in this Act.(2)The University shall be a body corporate having perpetual succession and acommon seal and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold properties bothmovable and immovable, to lease, sell or otherwise transfer any movable or immovableproperty which may have vested in or have been acquired by it for the purpose of theUniversity, and to receive grants or loans from the State or Central Governments or fromany legally constituted body corporate, organizations or funds or individuals and to contractand to under take all other things necessary for the purpose of this Act.(4)In all suits and other legal proceedings by or against the University, the pleadingsshall be signed verified by the Registrar and all the processes in such suits and proceedings shallbe issued to and served on the Registrar.(5)The headquarters of the University shall be at Tirur in Malappuram District.
