Section 3 in Swarnim Gujarat Sports University Act, 2011
3. Establishment and incorporation of University.
(1)There shall be established a University by the name of the "Swarnim Gujarat Sports University".(2)The Vice-Chancellor, the Chairman, the Board, the Academic Council, the Directors, the Deans, the Registrar and all other 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 "Swarnim Gujarat Sports University".(3)The University shall be a body corporate by the name as aforesaid, having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue or be sued.(4)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 proceedings shall be issued to, and served on the Registrar.(5)The University shall function as an affiliating University and it shall affiliate any other college or institution for the conferment of degrees, diplomas or grant certificates to the students admitted therein.
