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State of Goa - Section

Section 4 in The Goa University Act, 1984

4. Objects.

- The objects of the University shall be to disseminate and advance knowledge by providing instructional, research and extension facilities in such branches of learning as it may deem fit and by the example of its corporate life, and, in particular,-
(a)to pay special attention to the improvement of social and economic welfare of the people of the [State of Goa] [Substituted by the Amendment Act 15 of 1988.] by developing suitable programmes in community development and human relations;
(b)to promote interest in the life, literatures, languages and cultures of the people of the [State of Goa] [Substituted by the Amendment Act 15 of 1988.];
(c)to establish schools of studies in disciplines relevant to the life, needs and aspirations of the people of the [State of Goa] [Substituted by the Amendment Act 15 of 1988.] and its geographical and industrial profile;
(d)to provide adequate facilities for the educational and professional advancement of socially and educationally backward and under privileged community from rural areas;
(e)to create opportunity for appropriate academic and professional education for women;
(f)to promote interest in physical efficiency and excellence in sports, and social service among the youth of the [State of Goa] [Substituted by the Amendment Act 15 of 1988.]; and
(g)to provide higher education, extension and research facilities in Latin studies, mining and marine sciences.