Section 3 in The Karnataka State Universities Act, 2000
3. Establishment and Incorporation of Universities.
(1)The Universities established under section 3 of the Karnataka State Universities Act, 1976 shall be deemed to have been established under this Act with their territorial jurisdictions as here in after provided namely:-(a)The Bangalore University with headquarters at Bangalore and territorial jurisdiction extending over the districts of Bangalore, Bangalore Rural, Kolar and Tumkur.(b)The Gulbarga University with headquarters at Gulbarga and territorial jurisdiction extending over the districts of Bellary, Bidar, Gulbarga, Koppal and Raichur.(c)The Karnataka University with headquarters at Dharwad and territorial jurisdiction extending over the districts of Bagalkot, Belgaum, Bijapur, Dharwad, Gadag, Haveri and Uttara Kannada.(d)The Kuvempu University with headquarters at Shankaraghatta and territorial jurisdiction extending over the districts of Chikmagalur, Chitradurga, Davangere and Shimoga.(e)The Mangalore University with headquarters at Konaje, Mangalore Taluk and territorial jurisdiction extending over the districts of Dakshina Kannada, Kodagu and Udupi.(f)The Mysore University with headquarters at Mysore and territorial jurisdiction extending over the districts of Chamarajanagar, Hassan, [Mandya, except Government College (Autonomous), Mandya] [Substituted 'Mandya' by Karnataka Act No. 15 of 2019, dated 2.3.2019.] and Mysore.(1A)[ For furthering the advancement of learning and prosecution of higher education and research by women there shall be established in the State a Women University with Head Quarters at Bijapur and territorial jurisdiction extending over the women colleges and other women educational institutions in the State:Provided that for the purpose of granting affiliation the territorial jurisdiction shall extent to the women colleges and other women educational institutions in the districts of Bagalkot, Belgaum, Bellary, Bidar, Dharwad, Gadag, Gulbarga, Haveri, Koppal, Raichur and Uttara Kannada.] [Inserted by Act 33 of 2003, w.e.f. 21.6.2003.](1B)[ There shall be established the Tumkur University with headquarters at Tumkur and territorial jurisdiction extending over [the Tumkur district] [ Inserted by Act 10 of 2004 w.e.f. 1.10.2004.]](1C)[ There shall be established the Davanagere University with headquarters at Davanagere and territorial jurisdiction extending over the districts of Davanagere and Chitradurga] [Inserted by Karnataka Act No. 15 of 2009, dated 18.8.2009.].(1D)[ There shall be established the Vijayanagara Sri Krishnadevaraya University with head quarters at Bellary and territorial jurisdiction extending over the districts of Bellary and Koppal.(1E)There shall be established the Ranichannamma University with headquarters at Belgaum and territorial jurisdiction extending over the districts of Belgaum, Bagalkot and Bijapur districts.] [Inserted by Karnataka Act No. 30 of 2010, dated 7.7.2010.](1F)[ There shall be established the "Bengaluru Central University, as an affiliating University with headquarters at Bengaluru Central College Campus with territorial jurisdiction comprising of the Karnataka Legislative Assembly Constituencies of Shanthinagar, Byatarayanapura, Yelahanka, Malleshwaram, Hebbal, Shivajinagar, Gandhinagar, Chamarajpet, Chickpet, Basavangudi, BTM Layout, Jayanagar and Rajajinagar of Bengaluru District [except Maharani's Science College for Women, Bengaluru; Maharani's Women Arts, Commerce and Management College, Bengaluru and Smt. V.H.D. Central Institute of Home Science, Bengaluru] [Inserted by Karnataka Act No. 34 of 2015, dated 13.8.2015.].(1G)There shall be established the "Bengaluru North University, as an affiliating University with headquarters at Jangamakote (Sidalaghatta Taluk) (temporary Camp Office at Kolar P G Centre) with territorial jurisdiction comprising of the Karnataka Legislative Assembly Constituencies of Srinivaspura, Mulbagal, Kolar Gold Field, Bangarapet, Kolar, Malur and Kolar PG centre of Kolar District; K.R.Puram, Pulakeshinagar, Sarvagnanagar, C V Raman Nagar and Mahadevpura of Bengaluru District; Gowribidanur, Bagepalli, Chikkaballapur, Sidalaghatta and Chintamani of Chikkaballapur District; Devanahalli, Doddaballapura and Hoskote of Bengaluru Rural District].(1H)[ There shall be established the Maharani Cluster University, Bengaluru of unitary in nature with head quarters at Bangaluru and territorial jurisdiction extending over Maharani's Science College for Women, Bengaluru; Maharani's Women Arts, Commerce and Management College, Bengaluru and Smt. V.H.D. Central Institute of Home Science, Bengaluru.Explanation. - For the purpose of this sub-section "cluster" means upgraded a single unit of the three colleges as specified in sub-section (1H).(1I)There shall be established the Mandya University, Mandya of unitary in nature with head quarters at Mandya and territorial jurisdiction extending over the Government College (Autonomous), Mandya.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.](2)(i)The Chancellor, the Pro-Chancellor, the Vice Chancellor and the members of the Academic Council and Syndicate of each University shall constitute a body corporate to be called by the name of that University specified in sub-section (1).(ii)Each such University shall have perpetual succession and a common seal and may, by its name, sue and be sued.(3)The University shall be competent to acquire and hold property, both move able and immovable to lease, sell or otherwise transfer any move able or immovable property which may have become vested in or been acquired by it for the purpose of the University and to enter in to contract and to do all other things necessary for the purposes of this Act.(4)The University shall not lease, sell or otherwise transfer any immovable property, which may have become vested in or been acquired by it without obtaining the prior approval of the State Government.(5)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by, and all processes in such suits and proceedings shall be issued to and be served on the Registrar.
