Section 4 in The Himachal Pradesh National Law University Act, 2016
4. Objects of the University.
- The objects of the University shall be,-(a)to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence;(b)to organize advanced studies and promote research in all branches of law;(c)to disseminate legal knowledge and legal processes and their role in national development by organizing lectures, seminars, symposia, workshops and conferences;(d)to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India;(e)to improve the ability to analyse and present for the benefit of the public contemporary issues of public concern and their legal implications;(f)to liaise with institutions of higher learning and research in India and abroad;(g)to publish periodicals, treatises, study books, reports, journals, magazines and other literature on all subjects relating to law;(h)to hold examinations and confer degrees, titles, diplomas, certificates and other academic distinctions;(i)to promote legal awareness in the community for achieving social and economic justice;(j)to undertake study and training projects relating to law, legislation and judicial institutions; and(k)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objectives of the University.
