Section 43(3) in The Babasaheb Bhimrao Ambedkar University Act, 1994
(3)The power to make Statutes, Ordinances or Regulations shall include the power to give retrospective effect from a date not earlier than the date of commencement of this Act, to the Statutes, Ordinances or Regulations or any of them but no retrospective effect shall be given to any Statute, Ordinance or Regulation so as to prejudicially affect the interests of any person to whom such Statute, Ordinance or Regulation may be applicable.THE FIRST SCHEDULE(See section 4)THE OBJECTS OF THE UNIVERSITYThe University shall endeavour to promote advanced knowledge by providing instructional and research facilities in Science and key and frontier areas of Technology and other allied disciplines and to offer appropriate courses relevant for the development of socially and economically depressed sections of the people, including agricultural technology and rural crafts; to promote the study of the principles for which Babasaheb Bhimrao Ambedkar worked during his lifetime, namely, national integration, social justice and democratic way of life, and also study of the constitutions, of the world. It would take appropriate measures for promoting innovations in teaching-learning processes in inter-disciplinary studies and research and pay special attention to the promotion of educational and economic interests and welfare of the people in general and of members belonging to Scheduled Castes and Scheduled Tribes in particular by providing adequate percentage of seats for Scheduled Castes and Scheduled Tribes. The University shall, in organising its activities, have due regard to the objects specified in the First Schedule.THE SECOND SCHEDULE(See section 27)THE STATUTES OF THE UNIVERSITY
