Section 5 in The M.P. Vishwavidyalaya Adhiniyam, 1973
5. Incorporation of University.
(1)The Kuladhipati and Kulapati of each University [specified in Part I of the Second Schedule] [Substituted by M.P. Act No. 23 of 1983.] and the members of the Court, of the Executive Council and of the Academic Council thereof shall constitute a University and the University so constituted shall be body corporate by the name of the respective University [specified in Part I of the Second Schedule] [Substituted by M.P. Act No. 23 of 1983.].[(1-a) The Kuladhipati, the first Kulpati, and the first member to the Court, of the Executive Council and of the Academic Council of each University established after the commencement of this Act and specified in Part II of the Second Schedule and all persons who may hereafter become such officers or members thereof are, so long as they continue to hold such office or membership, hereby constituted a body corporate by the name of the respective University specified in Part II of the Second Schedule.] [Inserted by M.P. Act No. 23 of 1983.](2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)Subject to the provisions of this Act, the University shall be competent to acquire and hold properly, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in, or may have been acquired by it for the purpose of the University and to contract and do all other things necessary for the purposes of this Act.(4)The headquarters of the University shall be located at the place specified in the Second Schedule.
