Section 3 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
3. Establishment and incorporation of Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan.
(1)With effect from such date, as the State Government may, by notification, appoint, there shall be established in the State of Madhya Pradesh a Sansthan by the name of the Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan, which shall consist of the General Council, the Academic Council and the Director General.(2)The Sansthan shall be a body corporate by the name 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 and be sued.(3)In all suits and other legal proceedings by or against the Sansthan, the pleadings shall be signed and verified by the Director General and all processes in such suits and proceedings shall be issued to, and served on, the Director General.(4)The headquarters of the Sansthan shall be at Bhopal.
