Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 154 docs - [View All]
Shri Krishna Rangnath Mudholkar vs Gujarat University And Ors. on 24 January, 1962
The Gujarat University, ... vs Krishna Ranganath Mudholkar And ... on 21 September, 1962
The Gujarat University, ... vs Krishna Ranganath Mudholkar And ... on 21 February, 1962
D. A. V. College Etc vs State Of Punjab & Ors on 5 May, 1971
Himangsu Kumar Sett And Ors. vs Special Land Acquisition ... on 19 June, 1995

User Queries
[Complete Act]
Central Government Act
Section 4 in The Tezpur University Act, 1993
4. Objects of the University. The objects of the University shall be to disseminate and advance knowledge by providing instructional and research facilities in such branches of learning as it may deem fit; to make provisions for integrated courses in humanities, natural and physical sciences, social sciences, agricultural science and forestry and other allied disciplines in the educational programmes of the University; to take appropriate measures for promoting innovations in teaching- learning processes, inter- disciplinary studies and research; to educate and train manpower for the development of the State of Assam; and to pay special attention to the improvement of the social and economic conditions and welfare of the people of that State, their intellectual, academic and cultural development; and the University shall, in organising its activities, have due regard to the objects specified in the First Schedule.