Section 5 in Govind Guru Tribal University at Banswara Act, 2012
5. Objects of University.
- The University shall be deemed to have been established and incorporated for the purpose, among others, of -(i)to provide avenues of higher education and research facilities primarily for the tribal population;(ii)to disseminate and advance knowledge by providing instructional and research facilities in tribal art, culture, tradition, language, medicinal systems, customs, forest based economic activities, flora, fauna and advancement in technologies relating to the natural resources of the tribal areas or any other related branches of learning as it may deem fit;(iii)to collaborate with national and international universities or organizations or institutions, specially for undertaking cultural studies and research on tribal populations;(iv)to formulate tribal centric development models, publish reports and monographs; and to organize conferences, seminars on issues relating to tribes, and to provide inputs to policy matters in different spheres;(v)to take appropriate measures for promoting, the members of tribal communities capable of managing, administering and looking after their own needs by access to higher education through a University of their own; [***] [Deleted 'and' by Rajasthan Act No. 10 of 2016, dated 18.4.2016.](vi)to take appropriate measures for promoting innovations in teaching learning processes in inter-disciplinary studies and research, and to pay special attention to the improvement of the social, educational and economic conditions and welfare of the Scheduled Tribes, their intellectual, academic and cultural development;(i)[ to make provision for imparting education in different branches of learning; and [Added by Rajasthan Act No. 10 of 2016, dated 18.4.2016.](ii)to further the prosecution of research in all branches of learning.]
