Section 4 in The Chanakya National Law University Act, 2006
4. Objects of the University.
- Following shall be the objects of the University:(i)To provide quality multi-disciplinary education in legal studies, keeping in view the demands of the global economy on the one hand and the needs of the domestic society on the other hand;(ii)To evolve and impart comprehensive legal education at all levels to achieve excellence;(iii)To organize advanced studies and promote research in all branches of law;(iv)To disseminate legal knowledge and legal process and their role in national development by organizing lectures, seminars, symposia, workshops and conferences;(v)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;(vi)To improve the ability to analyse and present for the benefit of the public contemporary issues of public concern and their legal implications;(vii)To liase and seek on reciprocal basis affiliation with institutions of higher learning and research in India and abroad to further the purpose and objects of the University;(viii)To publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law and applied studies;(ix)To hold examinations and confer degrees and other academic distinctions;(x)To promote legal awareness for achieving social and economic justice for all;(xi)To undertake study and training projects relating to law, legislation and judicial institutions; and(xii)To do all such things as are incidental, necessary or conducive to the attainment of all or any of the objects of the University.
