Section 4 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
4. [ Objects of University. [Deemed to have come into force on 8th August 1997 (Tamil Nadu Act 17 of 1998).]
- The University shall have the following objects, namely: -(a)to provide for the advancement and dissemination of knowledge of law and their role in the development of better education;(b)to promote the legal education and well being of the community generally;(c)to develop in the student and research scholar, a sense of responsibility to serve the society in the field of law by developing skills in regard to advocacy, legal services, legislation, law reforms and the like;(d)to organise lecture, seminars, symposia and conference;(e)to promote legal knowledge and to make law as efficient instruments of social development;(f)to provide access to legal education for large segments of the population, and in particular to the disadvantaged groups such as those living in remote and rural areas;(g)to promote acquisition of legal knowledge in rapidly developing and changing society and to continually offer opportunities for upgrading knowledge, training and skills in the context of innovation, research and discovery in all fields of human endeavours;(h)to provide innovative systems of University level education, flexible and open, in regard to methods and pace of learning, combination of course, age of entry, conduct of examination and operation of the programmes with a view to promote learning and encourage excellence in new fields of legal knowledge;(i)to provide education and training in the various fields of law in the State raising their quality and improving their availability to the people;(j)to provide suitable post-graduate courses of study and promote research in the various fields of law;(k)to promote national integration and the integrated development of the human personality through its policies and programmes.]
