Section 3(1) in Utkal University of Culture Act, 1999
(1)The Chancellor, the first Vice-Chancellor, the first Members of the Board and the Academic Council and all persons, who may hereafter become such Chancellor, officers and Members so long as they continue to hold office or membership are hereby constituted a body corporate, by the name of the Utkal University of Culture and such body corporate shall have perpetual succession and a common seal and may sue and be sued by that name.
