Section 4 in Damodaram Sanjivayya National Law University Act, 2008
4. Objects of the University.
- The Objects of the University shall be,-(i)To provide quality multi-disciplinary education in legal studies, keeping in view the demands of the global economy and the needs of the domestic society;(ii)To evolve and impart comprehensive legal education at all levels to achieve excellence;(iii)To organize advanced studies and promote research in all branches of Law;(iv)To disseminate legal knowledge and legal process and their role in national development by organizing lectures, seminars, symposia, workshops and conferences.(v)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;(vi)To improve the ability to analyse and present for the benefit of the public contemporary issues of public concern and their legal implications;(vii)To publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law and applied studies;(viii)To hold examinations and confer degrees and other academic distinctions;(ix)To promote legal awareness for achieving social and economic justice for all;(x)To undertake study and training projects relating to law, legislation and judicial institutions;(xi)To promote inter disciplinary study of Law in relation to management, technology, International Cooperation and development;(xii)to develop in the students and the research scholars a sense of responsibility to serve society in the field of law by developing skills in regard to advocacy, legal services, legislation, parliamentary practice, law reforms and such other matters; to make law and legal processes efficient instruments of social development; and(xiii)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objects of the University.
