Section 7 in University of Petroleum and Energy Studies Act, 2003
7. Objects of the University.
- [(1) The objective for which the University has been established are as follows -(a)To provide extensive study, teaching and research, in Humanities, Social Science, Natural Science, Engineering Technology, Medical, Dental & Health Science, Law Studies and Formal Science;(b)To establish such college under the Regulation of University Grants Commission with prior permission of University Grants Commission and the State Government which may provide Certificate, Diploma, Undergraduation, Post Graducation and Ph.D. Courses related to the abovesaid (a) and of nomenclature by UGC and other Regulatory;(c)To establish constituent Center under the Regulation of University Grants Commission with prior permission of University Grants Commission and the State Government for the purpose of continuous education of the courses mentioned in abovesaid (a) and (b) to provide education through distance learning program;(d)Such activities or fields of study, incubation centers, startups etc. which the Academic council deems or ensure necessary and relevant from time to time under the regulation of University Grants Commission;(2)To establish an R & D center to promote research and innovations in any discipline as in Section 7(1)(a) and (b) above and thereby,(a)To provide for instructions and training in such related branches of learning as it may deem fit;(b)To provide for research for the advancement and Dissemination of knowledge in the college of any discipline mentioned in clause (a) and (b) of sub-section (1) of Section 7.]
