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State of Uttarakhand - Section

Section 7 in ICFAI University Act, 2003

7. Objects of the University.

- The objects for which the University is established are as follows:-
(a)To provide instruction, teaching, training and research in specialized fields of Finance and Management including financial Analysis, Banking, Insurance, Financial Services, Financial management, General management, various branches of Technology and related subjects, and make provision for research, advancement and dissemination of knowledge therein,
(b)[ To establish the University campus in the State of Uttarakhand and to have study centers at different places within the State; [Substituted by section 4 of Uttarakhand Act No. 05 of 2010.]
(c)To offer continuing and distance education programmes within the State;]
(d)To institute degrees, diplomas, certificates and other academic distinctions on the basis of examination, or any other method of evaluation;
(e)To collaborate with any other college or University, research institution, industry association, professional association or any other organization, in India or overseas, to conceptualize, design and develop specific educational and research programs, training programs and exchange programs for students, faculty members and others;
(f)To disseminate knowledge through seminars, conferences, executive education programs, community development programs, publications, and training programs;
(g)[ To undertake programmes for the training and development of faculty members of the University and other institutions within the State; [Substituted by section 3 of Uttarakhand Act No. 05 of 2010.]
(h)To undertake collaborative research programmes with any organization within the State and commercialization of the technologies;]
(i)To do all things necessary or expedient to promote the above objectives;
(h)To pursue any other objective as may be approved by the State Government.