Section 3 in Maharana Partap Horticultural University, Karnal Act, 2015
3. Establishment of University.
(1)There shall be established a University by the name of the Haryana State University of Horticultural Sciences, Karnal having jurisdiction all over the State.(2)The University shall be a body corporate by the name as specified in sub-section (1) and shall have perpetual succession and common seal. It shall have the power to acquire, hold and dispose of the property both movable and immovable and shall sue and be sued by the said name. The headquarters of the University shall be at Karnal or at such place, as may be notified by the State Government in the Official Gazette, from time to time.(3)The University shall not except without obtaining the prior approval of the State Government lease, sell or otherwise transfer any immovable property, which may have vested in, or acquired by it.
