Section 4 in National Academy of Legal Studies and Research University Act, 1998
4. Objects of the University.
- The objects of the University shall be :(i)to evolve and impart comprehensive legal education at all levels to achieve excellence;(ii)to organise advanced studies and promote research in all branches of law;(iii)to disseminate legal knowledge by organising lectures, seminars, symposia, workshops and conferences;(iv)to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India;(v)to improve the ability to analyse and present for the benefit of the public contemporary issues of public concern and their legal implications;(vi)to liase with institutions of higher learning and research in India and abroad;(vii)to publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law;(viii)to hold examinations and confer degrees and other academic distinctions;(ix)to promote legal awareness in the community for achieving social and economic justice;(x)to undertake study and training projects relating to law, legislation and judicial institutions; and(xi)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objectives of the University.
