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3. Establishment of Universities.- (1) The following deemed to be Universities shall be established as three separate Central Universities as under:- (a) the Rashtriya Sanskrit Sansthan, New Delhi, along with its campuses as specified in the First Schedule, shall be established as a body corporate under this Act by the name of "the Central Sanskrit University",which shall have its headquarters in NewDelhi; (b) Shri Lal Bahadur Shastri Rashtriya SanskritVidyapeeth, New Delhishall be established as a body corporate under this Act by the name of "Shri Lal Bahadur Shastri National Sanskrit University", which shall have its headquartersin New Delhi; (c) the Rashtriya Sanskrit Vidyapeeth, Tirupati shall be established as a body corporate under this Act by the name of "the National Sanskrit University", which shall have its headquarters in Tirupati. (2) The Chancellor, the Vice-Chancellor and the members of the Executive Council and of the Academic Council of each University, and all persons who may here after 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 University. (3) The University shall have perpetual succession and a common seal, and shall sue and be sued by the said name.    |
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