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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1)(a) in Uttaranchal University Act, 2012

(a)to advance learning, disseminate knowledge and provide provisions for teaching, training in the fields of Engineering, Architecture, Technology, Communication, Environment, Law and Legal Education, Management, Computer Application, Life Sciences, Agricultural Science, Applied Sciences, Social Sciences, Humanities, Arts, Commerce, Medicine, Dentistry, Para-medical, Pharmacy, Journalism, Mass Communication, Bio-Technology, Marine Sciences, Petroleum Studies, Energy Studies, Solar Energy, Hotel Management and Hospitality, and Professional Education meaning B. Ed., M. Ed., B.P.Ed., research and training programmes and such other programmes or fields declared to be such by Gazette Notification by the Central Government, in consultation with Indian Ayurvedic Council, Indian Dental Science Council, Indian Pharmacy Council, National Teachers Training Council, University Grants Commission, Bar Council of India, Distance Education Council and other regulatory Council related to Professional Education for the award of Diploma, Degree and Research leading to the award of Ph. D., D. Phil., D.Sc. and for matters connected thereto;