Section 3 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
3. Establishment and incorporation of the National University of Law, Chhattisgarh.
(1)With effect from such date as the State Government may by notification appoint, there shall be established, in the State of Chhattisgarh, a University by the name of Hidayatullah National University of Law, Chhattisgarh which shall consist of the Chancellor, Vice-Chancellor, the General Council, the Executive Council, the Academic Council and the Registrar; the capital expenditure for the establishment of the University shall be borne by the State Government.(2)The University shall be a body corporate by the name 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 and be sued.(3)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 suits and proceedings shall be issued to, and served on, the Registrar.(4)The headquarters of the University shall be in Raipur District.
