Section 3 in The Haryana Private Universities, 2006
3. Objects of university.
- Following shall be the objects of the university, namely: -(1)to provide instructions, teaching and training in higher education and make provisions for research, advancement and dissemination of knowledge;(2)to create higher levels of intellectual abilities;(3)to establish state of the art facilities for education and training;(4)to carry out teaching and research and offer continuing education programmes;(5)to create centres of excellence for research and development and for sharing knowledge and its application;(6)[ to establish a campus; [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](7)omitted;](8)to institute degrees, diplomas, certificates and other academic distinctions on the basis of examination, or any such other method;(9)[ to maintain the academic standard of degrees, diplomas, certificates and other academic distinctions as per bye-laws and to ensure that the same are not lower than those laid down by the regulating body;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.][Clauses (10), (11) and (12) have been omitted] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](13)to pursue any other objective as may be approved by the Government.
