constitute

transitive verb | \ ˈkän-stə-ˌtüt, -ˌtyüt \ | con·sti·tute

1. : to appoint to an office or function those who are constituted heirs or named legatees —Louisiana Civil Code legal authority constitutes all magistrates

2. : establish, found to constitute tribunals inferior to the Supreme Court —U.S. Constitution art. I

3. a : to put (as an agreement) into required form

   b : to qualify as a letter can constitute a will —W. M. McGovern, Jr. et al. failure to act may constitute negligence

   c : to form the substance or whole of the bonds constituted the entire estate