Section 5 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
5. Objects of University.
- The University shall be deemed to have been established and incorporated for the purpose, among others, of -(i)developing an institution of police sciences and technology, criminal justice, security, public safety, and management for bringing about excellence in these and related domains;(ii)integrating all the relevant branches of knowledge to focus on subjects relevant to security, law enforcement, criminal justice and public safety;(iii)promoting capacity building in competencies related to the domains of criminal justice, law enforcement, security, public safety and related areas through the offering of education and research leading to the award of the baccalaureate, master's, doctoral and post-doctoral degrees;(iv)fostering the creation of new knowledge in the domains of criminal justice, public safety, security, related areas and its transmission for use by service provider in the related fields;(v)providing a forum for engagement between field practitioners and researchers for generating new knowledge and innovations in practice relevant to criminal justice, public safety and security;(vi)serving as a forum for relating the practice of policing with the continuously emerging concepts of criminal justice, security, police sciences and technology and other related areas;(vii)developing and promoting new teaching methodologies and thereby encouraging innovations in training; and(viii)encouraging and preparing the youth of the State to become responsible citizens, effective and efficient personnel in the fields of criminal justice, security and public safety, and to conduct courses and award diplomas and certificates for the said purpose.
