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State of Uttarakhand - Section

Section 7 in Quantum University Act, 2016

7. Objects of the University.

- The objectives for which the University is established are as follows-
(a)to provide instructions, teaching, training and research in all disciplines pertaining to Technical Education, Higher Education, Medical and Dental Education, Legal Education, Avaiation Education, Socieal Science, General Sciences and other areas of education;
(b)to establish within the State campuses, study centres or Constituent Colleges of Technical Education, Higher Education, Medical & Dental Education, Legal Education, Aviation Education, Social Sciences, General Sciences and other areas of education for offering certificate, diploma graduate degree, post graduate degree and Doctoral degree which would be as nominated by the University Grant Commission but the University shall, have the right to start other diploma and certificate courses in furtherance of its Objections;
(c)to establish a Constituent Centre for Continuing Education with the permission of University Grant Commission and relevant regulatory bodies to provide instruction through the distance learning methodology for the courses mentioned in programs as given in clause (b) above;
(d)to establish examination centres;
(e)to institute degree, diploms, certificates and other academic distinctions on the basis of examination, CBCS or any other such method;
(f)to establish research and development centre to promote research and innovations in the Technical Education, Higher Education, Medical and Dental Education, Legal Education, Aviation Education, Social Sciences, General Sciences and other areas of education through seminars, conferences, workshops, educational programmes, community development program, publications, training programmes and study groups etc.;
(g)to undertake extra-mural studies, extension programmes and field outreach activities to contribute to the development of the society;
(h)to set up Off-shore campuses as per the provision laid down by UGC;
(i)to pursue any other objectives as may be approved by the Board of Governors within the rules of the State Government and UGC.