Section 4 in National Law University Delhi Act, 2007
4. Objects of the University.
- The objects of the University shall be:(a)To evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence;(b)To organize advanced studies and promote research in all branches of law;(c)to disseminate legal knowledge and legal processes and their role in national development by organizing lectures, seminars, symposia, workshops and conferences;(d)To promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India;(e)To improve the ability to analyse and present for the benefit of the public contemporary issues of public concern and their legal implications;(f)To liaise with institutions of higher learning and research in India and aboard;(g)To publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law;(h)To hold examinations and confer degrees and other academic distinctions;(i)To promote legal awareness in the community for achieving social and economic Justice(j)To undertake study and training projects relating to law, legislation and judicial institutions; and(k)to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objectives of the University.
