Section 3 in Kaloji Narayana Rao University of Health Sciences Act, 1986
3. The University.
(1)There shall be constituted in and for the State of [Telangana] [Substituted by G.O.Ms.No.20, HM&FW (C1) Department, dated 26.09.2014.] a University by the name of [Kaloji Narayana Rao University of Health Sciences] [Substituted by 'Dr. NTR University of Health Secience' G.O.Ms.No.20, Health, Medical and Family Welfare (C1) Department, dated 26.09.2014.] which shall consist of a Chancellor, a Vice-Chancellor, a Rector, if any, an Executive Council and an [Academic Senate] [Substituted by 'Academic Council' Act No. 4 of 1998.].(2)The Headquarters of the University shall be at such place in the State as may be notified by the Government and it may establish campuses at such other places within the State as it may deem fit.(3)The University shall be a teaching and affiliating University.(4)The University shall be a body corporate, having perpetual succession and a common seal and shall sue, and be sued by the said corporate name.(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 processes in such suits and proceedings shall be issued to and served on the Registrar.
