Section 3 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
3. Incorporation of the University-
(l)With effect from such date as the Government may, by notification in the official Gazette, appoint, there shall be established a University by the name of the Delhi Skill and Entrepreneurship University, comprising of the Chancellor, the Vice Chancellor, the Pro-Vice Chancellors, the first members of the Court, the Board of Management, the Academic Council and the Finance Committee of the University and all such persons as may hereafter be appointed to such office or as members so long as they continue to hold such office or membership;(2)The University shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may, by the said name, sue or be sued;Provided that the land acquired and building constructed with the assistance of the Government shall not be disposed without the prior approval of the Government.(3)The University shall be a Centre for excellence engaged in teaching and research in emerging areas of higher education with focus on but not restricted to Engineering, Technology, Sciences, Humanities and Social Sciences and Management and shall promote inter-disciplinary education and research to achieve excellence in these and committed fields;
