Section 4 in The Himgiri Nabh Vishwavidyalaya (University in the Sky) Act, 2003
4. Establishment of University.
(1)Where the State Government, after such inquiry as it may deem necessary, is satisfied that TALEEM Research Foundation, Ahmedabad has fulfilled the conditions sepcified in sub-section (2) of Section 3, it may direct the TALEEM Research Foundation, Ahmedabad to establish an Endowment Fund.(2)After the establishment of the Endowment Fund, the State Government may, by notification in the Official Gazette, accord sanction for establishment of the University.(3)The headquarters of University shall be at Dehradun, Uttaranchal and it may have campuses or Regional Centres, Study Centres and Zed Career Academy Centres at such other places, as may be specified by it from time to time :Provided that the University shall establish a Study Centre in each of the thirteen districts of the State within a period of three years of establishment.(4)The University may, with the approval of the Visitor, also establish such centres outside the country.(5)The Chancellor, the Vice-Chancellor, members of the Board of Governors, members of the Board of Management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University.(6)On the establishment of the University under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University except the properties of TALEEM Research Foundation, Ahmedabad, shall stand transferred to, and vest in, the University.(7)The land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is acquired.
