Section 3 in Maharaja Ranjit Singh State Technical University Act, 2014
3. Incorporation of the University.
(1)The first Chancellor and the first Vice-Chancellor of the University and the first members of the Board and the Academic Council 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 Maharaja Ranjit Singh State Technical University, Bathinda.(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract and may by the said name sue and be sued.(3)The headquarter of the University shall be at Bathinda.
