Section 4 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
4. Objects of the University.
- The objects of the University shall be, -(1)to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence;(2)to organize advanced studies and promote research in all branches of law;(3)to disseminate legal knowledge and legal processes and their role in national development by organizing lecturers, seminars, symposia, workshops and conferences;(4)to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objects enshrined in the Constitution of India,;(5)to improve the ability with a view to analyse and present for the benefit of the public, contemporary issues of public concern and their legal implications;(6)to liaise with institutions of higher learning and research in India and abroad;(7)to publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law;(8)to hold examinations and confer degrees and other academic distinctions;(9)to promote legal awareness in the community for achieving social and economic justice;(10)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objectives of the University.
