Section 4 in C.U. Shah University First Statutes 2013
4. Objects of University.
- The objects of the University shall be to create, organise, preserve and disseminate knowledge in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other field for the advancement of mankind in particular and other objects of the University shall be as follows, namely:-(a)to provide for instruction, teaching and training in the University in the field of higher education and make provisions for research, advancement and dissemination of knowledge;(b)to establish, maintain, and manage institutions, and centres of excellence, to create, organise, preserve and disseminate knowledge in the fields of sciences, technology, humanities, social sciences, education, management commerce, law, pharmacy, health care and any other field and to provide research, higher education, professional education, distance learning and e-learning facilities of high order, as per their current status or as they may develop in future;(c)to develop infrastructure for research, higher education, professional education, teaching, training extension and outreach, including continuing education, distance learning and e-learning, to create capabilities for upgrading infrastructure to global standards;(d)to offer the academic programmes of the University through distance education, online education, correspondence and any other mode matching with the environmental developments such as technology need, after obtaining appropriate approvals from the regulatory bodies;(e)to set up off-campus centres, study centres and examination centres within the State, subject to the permission of the regulatory bodies under any law made by the Parliament and any regulation, rules, etc. made by the regulating bodies;(f)to create higher levels of intellectual abilities;(g)to establish state of the art facilities for education and training;(h)to carry out teaching and research and offer continuing education programmes;(i)to create centres of excellence for research and development, and for sharing knowledge and its application;(j)to provide consultancy to the industry and public organizations;(k)to establish main campus or infrastructure in the State of Gujarat necessary for the furtherance of its objects;(l)to establish examination centres;(m)to confer degrees, diplomas, grant certificates and other academic distinctions on the basis of examination or any other method of evaluation subject to the guidelines of the UGC,.(n)to develop training facilities in the field of higher education;(o)to provide for arrangement for national and global participation in the field of higher education;(p)to develop educational programmes for certificates, diplomas, degrees and postgraduate courses, doctorate degrees and postdoctoral programmes and to maintain a high standard of education to collaborate with national and global institutions, to offer programmes and to create capabilities for upgrading programmes to the global standards subject to the guidelines of the UGC;(q)to ensure that the standard of the degrees, diplomas, certificates and other academic distinctions are not lower than those laid down by AICTE, NCTE, UGC, PCI and any other similar agency established by the Central Government for regulating the standard education;(r)to establish close linkage with the industry, business,- educational institutions and other sections of the society to make teaching, research, training, documentation, publication, use of various media and outreach activities at the University relevant to the needs of the University and society, at national and international level;(s)to pursue any other objectives as maybe approved by the State Government:Provided that notwithstanding anything contained in this statute and save as provided in any Central Act, the University shall be eligible to undertake the functions of disseminating of knowledge only in the fields for which the State Government has issued letter of intent or in the fields subsequently approved by the State Government.
