Section 4 in The National Law University Orissa Act, 2008
4. Objects of the University.
(1)The objects of the University shall be,-(a)to design and run regular and periodical courses of learning for dissemination of knowledge, advanced learning in legal subjects and issues of law and other related disciplines with a view to meaningfully integrate, support and enhance professional knowledge of law and so also to appreciate the role of rule of law in national growth and development;(b)to develop in the students and scholars social and scientific research skills for enhancing a sense of responsibility to serve society as a professional and also develop professionals skills of advocacy, judicial and other legal services, legislation, law reformers and the like;(c)to advance the professional education in convergence with knowledge of other related disciplines so as to provide adequate orientation and training including facilities of continuing education to law teachers, judicial officers, advocates and other persons in the civil society engaged or interested in legal field involved in the administration of justice;(d)to organize lecturers, seminars, symposia and conferences, to promote legal knowledge and to make law and legal processes as efficient instruments of social development;(e)to hold examinations and confer degrees, diplomas, certificates and other academic distinctions; and(f)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objects of the University, as an institution of higher learning and research and an institution of excellence.(2)The University shall be open to all persons of either sex irrespective of race, creed, caste, class or religion and it shall not be lawful for the University to impose on any person any condition whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or a student or to hold any office therein or to graduate thereat or to enjoy or to exercise any privilege thereof.
