Section 3 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
3. Incorporation of University.
- The Chancellor the first Vice-Chancellor the first Pro-Vice-Chancellor of the University and the first members of the Court, the Executive Council and the Academic Council of the University and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership are hereby constituted a body corporate by the name of [the Krantiguru Shyamji Krishna Verma Kachchh University] [Substituted for 'the Kachchh University' by Gujarat 2 of 2004, dated 27th February 2004].(2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)The University shall be competent to acquire and hold property both moveable and immoveable to lease sell or otherwise transfer any moveable or immoveable property which may vest in or be acquired by it for the purposes of the University to raise loan on the securities of its assets and to contract and do all other things necessary for the purposes of this Act;(4)The headquarters of the University shall be at Bhuj.
