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State of Uttarakhand - Section

Section 6 in Bhagwant Global University Act, 2016

6. Objects of the University.

- The objectives for which the University is established are as follows-
(a)to provide instructions, teaching, training and research in various disciplines leading to certificate, diploma, degree, M.Phil, Ph.D, and Post Doctoral Research in Arts, Science and Commerce, Law and Governance, Languages, Engineering and Technology, Computer Science and Applications, Planning and Architecture, Medical (Medicine and Surgery, Ayurveda, Yunani, Homeopathy, Dental, Hygiene and Tropical Medicine, Nursing), Business and Management, Education, Agriculture, Horticulture, Forestry, Fisheries, Vocational Training, Pharmacy, Veterinary, Animal Husbandry, Dairy, Physiotherapy, Paramedical, Media, Journalism, Film and TV Technology, Mass Communication, Fire and Safety, Sanitary Science and Social Work, International Studies, Foreign Trade, Aviation, online e-Programs, and Distance Learning, Music, Religion, Theology, Programme/Discipline duly approved by the Academic Council and Board of Management of the University-
(i)for intellectual development of human resources; and
(ii)any other areas of education as listed in Section 22 of the University Grant Commission Act of 1956 as amended from time to time;
(b)to establish campuses, Study Centres or Constituent Colleges in the areas of education as in 7(a) for offering certificate, Diploma, Graduate Degree, Post Graduate Degree, M.Phill., and Doctoral degree which would be as nominated by the University Grant Commission, but the University shall, have the right to start other diploma and certificate courses in furtherance of its Objectives;
(c)to establish a Constituent Centre for Continuing Education to provide teaching, learning and examination through distance learning methodology for the courses mentioned in programs as given in clause (a) above as and where applicable with the prior approval of the State and the University Grant Commission;
(d)to establish examination centres for online and offline mode within the precinct of the State;
(e)to institute and confer regular and honorary (honoris causa) degrees, diplomas, certificates, and other academic distinctions on the basis of examination, or any other such method including contributions to a specific field or to society in general;
(f)to establish a campus in another State with the consent of U.G.C. and concerning State Government;
(g)to establish research and development centre to promote research and innovations through seminars, conferences, workshops, symposium, community radio, educational programmes, community development program, publications, training programmes and study groups etc.;
(h)to undertake extra-mural studies, extension programmes and field outreach activities to contribute to the development of the society;
(i)to set up off-shore campuses as per the provision laid down by the University Grant Commission;
(j)to pursue any other objective as may be approved by the Board of Governors within the rules of the State Government and the University Grant Commission.