Section 3 in The Rajasthan Private Universities Act, 2005
3. The object of the university.
- Following shall be the objects of the university:-(1)to provide instructions, teaching and training in higher education and make provisions for research, advancement and dissemination of knowledge;(2)to create higher levels of intellectual abilities;(3)to establish state of the art facilities for education and training;(4)to carry out teaching and research and offer continuing education programmes;(5)to create centres of excellence for research and development and for sharing knowledge and its application;(6)to establish campus in Rajasthan and to have study centers at different places within its jurisdiction;(7)to establish examination centres;(8)to institute degrees, diplomas, certificates and other academic distinctions on the basis of examination, or any such other method;(9)to ensure that the standard of degrees, diplomas, certificates and other academic distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI, Pharmacy Council, and other similar agency/agencies established by the Central Government for regulation of education;(10)to open study centers within its jurisdiction;(11)to set up off campus centre within and out of the State, subject to the permission of the concerned State, any law made by the Parliament and any regulation, rules etc. made by the regulating bodies;(12)to pursue any other objective as may be approved by the State Government.
