Section 4 in National Law University of Uttarakhand Act, 2011
4. Objects of the University.
- The objects of the University shall be as follows; namely-(a)to advance and disseminate learning and knowledge of law, legal procedures and processes and law's role in national development;(b)to develop in the students and research scholars a sense of responsibility to serve society by developing skills in advocacy, judicial, other legal services, legislation, judicial reforms and the like;(c)to organise lectures, workshops, seminars, symposia, conclave, colloquium and conferences etc., to promote legal knowledge and to make law and legal processes effective instrument of social change;(d)to hold examinations, confer degrees and other academic distinctions; and(e)to do all such things as are connected with or incidental to the attainment of all or any of the objects of the University.
