Section 5 in The Gujarat Forensic Sciences University Act, 2008
5. Objects of University.
- The University shall be deemed to be established and incorporated for the following objects, namely(i)to develop the knowledge of science, technology, providing specially designed academic training programmes in various technologies related with forensic science and behavioural science and also advanced technologies of forensic science and behavioural science, which includes both theoretical input and practical training for forensic and other applications; to generate expertise in advanced technologies required in investigation and handling of crime cases;(ii)to create centres and institutions of excellence for imparting State of the-art education training and research in the fields of forensic science, behavioural science, technology and management;(iii)to create capabilities for development of knowledge, skills and competencies at various levels in the field of forensic science;(iv)to create capabilities for upgrading the infrastructure of global standards for education, training and research in the areas related to forensic science, technology, criminology and applied behavioural science;(v)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 specialities like DNA, Fingerprint, brain fingerprinting, document and photography, ballistics , cyber crime, Narco analysis test, etc.(vi)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;(vii)to provide inter-relationship for national and global participation in the fields of forensic science, behavioural science and technology in relation to the domain of investigation and detection of crime and furthering the cause of criminal justice system;(viii)to establish close linkages with various forensic science laboratories or institutes and law enforcement authorities to make teaching, training and research relevant in forensic science;(ix)such other objects, not inconsistent with the provisions of this Act which the State Government may, on application by the University, by notification in the Official Gazette, specify in this behalf.
