Section 3 in Kerala Veterinary and Animal Sciences University Act, 2010
3. The University.
(1)With effect on and from the date of commencement of this Act, there shall be established a University by name "the Kerala Veterinary and Animal Sciences University" which shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name sue and be sued.(2)The Chancellor, the Pro Chancellor, the Vice Chancellor, and the members of the Management Council, Board of Management, Academic Council, other authorities and officers and staff shall constitute the University.(3)Notwithstanding anything contained in any other law for the time being in force, the territorial jurisdiction of the University shall extend to the whole of the State of Kerala.Provided that, this shall not prevent the University from operating distance learning courses across the country or abroad and admitting students or recruiting teachers who are not domiciled in the state.(4)The headquarters of the University shall be at Pookode in Wayanad district.(5)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all the processes in such suits and proceedings shall be issued to and served on the Registrar.
