Section 5 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
5. Objectives of University
The objectives of the University shall be;(1)to develop the knowledge of science, technology, providing specially designed academic training programmes in various technologiesrelated with forensic science and behavioural science and also advanced technologies of policing and forensic science and behavioural science, whichincludes both theoretical input and practical training for forensic and other applications; to genetate expertise in advanced technologies required ininvestigation and handling of crime cases;(2)to create centres and institutions of excellence for imparting innovative education training and research in the fields of policing andforensic science, behavioural science, technology and management;(3)to create capabilities for development of knowledge, skills and competencies at various levels in the field of policing and forensic science;(4)to create capabilities for upgrading the infrastructure of global standards for education, training and research in the areas related to policingand forensic science, technology, criminology and applied behavioral science;(5)to develop patterns of teaching and training at various levels of educational accomplishment so as to set high standards of education in science, technology and management in relation to forensic technologies of various specialties like DNA fingerprint, brain fingerprinting, document and photography, ballistics, cyber-crime, narco analysis policing test, etc.(6)to function as a leading resource centre for knowledge and development in the areas of forensic science, behavioural science related to civil and criminal laws;(7)to forge partnership with other academic institutions with the objective of improving the entire criminal justice system;(8)to establish close linkages with various forensic science laboratories or institutes and law enforcement authorities to make teaching, training and research relevant in policing and forensic science;(9)such other objects, not inconsistent with the provisions of this Act which the State 'Government may, on recommendation of the. University, by notification in the Gazette, specify in this behalf.
