Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 5 in BIHAR SPORTS UNIVERSITY ACT, 2021

5. The Objectives of the University shall be.— The objectives of University shall be as follows:-

(i)To make Bihar a sporting power;
(ii)To create a platform for research and development and dissemination of knowledge by providing specially designed academic and training programmes in various areas of Physical Education and Sports Sciences, Modern Sports and training in advanced technologies of sports;
(iii)To create a pool of high-level Physical Education Teachers for the holistic development of Sports and Physical Education;
(iv)To create a pool of high-level Sports Professionals and Sports Technical Experts;
(v)Work as a think tank for the development of Bihar Sports Policy, Sports Planning, Sports Activities, etc.;
(vi)To strengthen Physical Education, Sports Sciences, Sports Technology, Sports Management and Sports Coaching including traditional as well as national level games;
(vii)To provide national and international collaboration in the fields of Physical Education and Sports Sciences, Sports Technology and high-performance training for all sports and games;
(viii)To establish close linkage with sports academies, schools, colleges, sports and recreation clubs, Sports Associations and International Federations for the purposes of teaching, training and research in Physical Education and Sports Sciences, Sports Technology and high-performance training for all sports and games;
(ix)To prepare qualified professionals in the fields of Physical Education and Sports Sciences, Sports Technology and high-performance training for all sports and games;
(x)To serve as a Centre of Excellence for the elite and other talented sports persons of all sports and games and innovation in Physical Education, Sports Technology, Sports Sciences, etc. and to carry out, endorse and propagate research;
(xi)Such other objects, not inconsistent with the provisions of this Act, which the State Government may, by notification in the official Gazette, specify in this behalf.