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State of Punjab - Section

Section 3 in The Punjabi University Act, 1961

3. Incorporation of the University.

(1)The first Chancellor and the first Vice-Chancellor of the University and the first members of the Senate, the Syndicate and the Academic Council 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 Punjabi University".
(2)The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract, and may by the said name sue and be sued.
(3)The University shall be located at such place as the State Government may, by notification, specify.