Section 4(1) in Jawaharlal Nehru Technological Universities Act, 2008
(1)Subject to such law as may be made by Parliament as to co-ordination and determination of standards in institutions for higher education or research and scientific and technical institutions or subject to such directions as may, from time to time, be given in regard thereto by or on behalf of the Central Government, the objects of University shall be-(i)to provide for the advancement of learning and knowledge in engineering, technology, physical and social sciences by teaching, research, experimentation or practical training or by such other means as the University may deem fit;(ii)to provide that form of education which allows students to spend periods of intramural work so that upon graduation not only they possess a range of academic learning but know also of the relevance of that learning to the affairs of the State in general and the country at large;(iii)to promote:-(a)thinking on new concepts, techniques, practises, in the relevant fields of knowledge and their application to indigenous conditions;(b)designing and organisation of new courses of study and training, evaluation and examination system;(c)research relevant to the economic growth of the Country;(d)entrepreneurship among the students; and(e)industrial consultancy services and extension programmes for the faculties of the colleges.
