Section 3 in Birsa Munda Tribal University Act, 2017
3. Establishment and incorporation University.
(1)There shall be established and constituted a University to be known as the "Birsa Munda Tribal University".(2)The Vice-Chancellor, the Pro-Vice-Chancellor and members of the Board of Governors, the Executive Council, the Academic Council, the Finance Committee, and the Buildings and Estate Committee of the University and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the "Birsa Munda Tribal University".(3)The University shall have perpetual succession and a common seal, and may sue and be sued by the said name.(4)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may vest in or be acquired by it for the purposes of the University, to raise loans on the securities of its assets and to contract and do all other things necessary for the purposes of this Act:Provided that no such sale, lease or transfer of such property shall be made or the power to raise any such loan shall be exercised without the prior sanction of the State Government.
