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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(2) in Uttaranchal University Act, 2012

(2)To establish Research and Development centre to promote, Engineering, Architecture, Technology, Communication, Environment, Law and Legal Education, Management, Computer Application, Life Sciences, Agricultural Science, Applied Sciences, Social Sciences, Humanities, Arts, Commerce, Medicine, Dentistry, Para-medical, Pharmacy, Journalism, Mass Communication, Bio- Technology, Marine Sciences, Petroleum Studies, Energy Studies, Solar Energy, Hotel Management and Professional Education meaning B. Ed., M. Ed., B.P.Ed., research and training programmes and such other programmes or field declared to be such by Gazette Notification by the Central Government, in consultation with Indian Ayurvedic Council, Indian Dental Science Council, Indian Pharmacy Council, National Teachers Training Council, University Grants Commission, Bar Council of India, Distance Education Council and other regulatory Council related to Professional Education for the award of Diploma, Degree and Research leading to the award of Ph.D., D. Phil., D.Sc. and for matters connected thereto within the jurisdiction of the State of Uttarakhand.
(a)to benefit the humanity spread all over the world by organizing activities in conventional residential and distance mode to carry out teaching and research without any discrimination on the grounds of caste, colour and creed;
(b)to encourage and carry out fundamental and applied research for the advancement and dissemination of knowledge;
(c)to provide education, instructions and training in such branches of knowledge, as it may deem appropriate.