Section 5 in Dr. Babasaheb Ambedkar Technological University Act, 2014
5. Objects of University.
- The Objects of the University shall be as follows, namely :-(a)to provide facilities and offer opportunities for higher education in engineering, technology and allied sciences by instruction, training, research, development and extension and by such other means as the University may deem fit;(b)to devise and implement programme of education in engineering, technology and allied sciences which are relevant to the current needs of the society, alive to the long term requirements and responsive to the anticipated changes and developments in terms of breadth of diversity and depth of specialization;(c)to further the advancement of knowledge in engineering, technology and allied sciences; to prosecute and promote research; to disseminate and advance the knowledge thereon for the betterment of society and to bring about a widespread awareness of the tools and methods continuously generated by the advances in engineering, technology and allied sciences; and to achieve transference of technology to backward regions as well as to underprivileged persons in the State;(d)to serve as a centre for fostering co-operation and exchange of ideas between the academic and research community on the one hand and the industrial and Governmental employers on the other, and to promote entrepreneurship among the students;(e)to teach and examine students in such manner, and confer such degrees, diplomas, certificates and other academic distinctions, as the University may deem fit;(f)to provide integrated technological education at all levels for economic developments of the State and backward areas in particular;(g)to co-operate with industries both in public and private sectors with a view to devising courses of instruction which would met the requirements of such industries;(h)to establish extension centres at different regions of the University;(i)such other purposes, not inconsistent with the foregoing provisions of this Act, which the State Government may, on application by the University, by notification in the Official Gazette, specify in this behalf.
