Section 4 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
4. The objects of the University.
(1)The objects of the University shall be,-(a)to advance and disseminate learning and knowledge of law and research and to ensure its proper role in national development;(b)to develop in the student and research scholar a sense of responsibility to serve society in the field of law by developing skills in regard to advocacy, judicial and other legal services, legislation, law reforms and the like;(c)to prepare and train lawyers of national and international repute and with high moral and ethical values;(d)to advance professional education and also to provide adequate orientation and training to judicial officers and others who are involved in the administration of justice;(e)to impart training and conduct refresher courses for law teachers, judicial officers, advocates and other persons engaged or interested in legal field;(f)to organize lectures, seminars, symposia and conferences, to promote legal knowledge and to make law and legal processes efficient instruments of social development;(g)to hold examinations and confer degree, diploma, certificate and other academic distinctions and to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objects of the University.(2)The University shall be open to all persons irrespective of race, creed, caste, class or religion.
