Section 3(1) in Maharshi Dayanand Saraswati University Act, 1987
(1)The Chancellor, the first Vice-Chancellor, the first members of the Board of Management and the Academic Council of the University, and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership, shall constitute a body corporate by the name of [The Maharshi Dayanand Saraswati University] [Substituted by Rajasthan Act 17 of 1992, dated 5-5-1992.].
