Section 2 in First Statutes of the Indus University, Gujarat, India
2. Establishment of the Indus University
2.1Establishment.-The Government of Gujarat, in accordance with the provisions of Section 10 of the Act establishes Indus University, Ahmedabad as the Private University of the sponsoring body, the Bhandari Charitable Trust, A-i, Skylark Apartment, Satellite Road, Satellite, Ahmedabad-380015 including it on Serial. No 9 of the Gujarat Private Universities (Amendment) Act, 2012 after going through all the provisions as per Sections 8, 9 and 10 of the Act.2.2Objectives. - The object of the University shall be to create, organize, preserve and disseminate knowledge in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other field for advancement of mankind in particular Other objects of the universities shall be as follows, namely:-2.2.1To provide for instruction, teaching and training in the University in the field of higher education and make provisions for research, advancement and dissemination of knowledge;2.2.2To establish maintain and manage institutions and centers of excellence, to create, organize, preserve and disseminate knowledge in the fields of sciences, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare, and any other field beneficial to human development and to provide research, higher education, professional education, distance learning and e-Learning facilities of high order, as per their current status or as they may develop in future;2.2.3To develop infrastructure for research, higher education, professional education, teaching, extension and outreach, including continuing education, distance learning and e-learning, to create capabilities for upgrading infrastructure to global standard;2.2.4To offer academic programme of the University through distance education, online education, correspondence and any other mode matching with the environmental developments such as technology after obtaining appropriate approvals from the regulatory bodies;2.2.5To set up off-campus centres, study centres and examination centres within State, subject to the permission of the regulatory bodies under any law made by the Parliament and any regulation, rules etc. made by the regulating bodies;2.2.6To create higher levels of intellectual abilities;
