Section 3 in The Uttar Pradesh State Sports University Act, 2021
3. Establishment and Incorporation of the University. -
(1)There shall be established a University by the name of the" [Major Dhyanthand Sports University]".(2)The Vice-Chancellor, the Board, the Academic and Activity 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 University by the name of the "Uttar Pradesh State 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 and teaching University and it shall affiliate any college or institution for teaching or coaching students leading to the conferment of degrees, diplomas, or grant certificates for skill development and vocational purpose to the students admitted therein. Post graduate studies and research will also be undertaken.
