| Established Year: | 1996 |
| Accreditation: | Not Available |
| Status Of College: | Bar Council Approved |
| College Management: | Private |
| College Facilities: | University Union, NSS, Library, NCC |
College Information:
Kannur University was established by the Act 22 of 1996 of Kerala Legislative Assembly. The University by the name "Malabar University" had come into existence even earlier by the promulgaton of an Ordinance by the Governor of Kerala, on 9th November 1995. The University was inaugurated on 2nd March 1996 by the Hon. Chief Minister of Kerala.
The objective of the Kannur University Act 1996 is to establish in the state of Kerala a teaching, residential and affiliating University so as to provide for the development of higher education in Kasargod and Kannur revenue Districts and the Mananthavady Taluk of Wayanad District. Kannur University is unique in the sense that it is a multicampus university with campuses located at various locations under its jurisdiction.
The Act envisages that the University shall establish, maintain, manage and develop campuses at Kannur, Kasargod, mananthavady, payyannur, Thalassery, kanhangad and such other places as are necessary for providing study and research facilities to promote advanced knowledge in Science and Technology and other relevant disciplines.
The pivotal function of a great University is to impart knowledge to the society and thereby to save the society from ignorance. The Kannur University and its law faculty are also trying to subscribe knowledge to the society. The School provides graduate and postgraduate degree programmes in Law.
We hope that you find what you are looking for, take pleasure in your time in the School, and find it precious and meaningful. At the Kannur University, School of Legal Studies, students learn the general principles of law as well as in-depth study about the application of law in the Indian Legal System.
Throughout the legal education process, the School has given very wide importance to the clinical and lawyering side. The education is almost associated with the works on case studies, discussions, class seminars, assignments etc.
The membership in student organizations and other extra curricular activities develops their personality and moreover, through these routine involvements they are getting opportunities to handle the problems prevailing in the society.
The objective of the Kannur University Act 1996 is to establish in the state of Kerala a teaching, residential and affiliating University so as to provide for the development of higher education in Kasargod and Kannur revenue Districts and the Mananthavady Taluk of Wayanad District. Kannur University is unique in the sense that it is a multicampus university with campuses located at various locations under its jurisdiction.
The Act envisages that the University shall establish, maintain, manage and develop campuses at Kannur, Kasargod, mananthavady, payyannur, Thalassery, kanhangad and such other places as are necessary for providing study and research facilities to promote advanced knowledge in Science and Technology and other relevant disciplines.
The pivotal function of a great University is to impart knowledge to the society and thereby to save the society from ignorance. The Kannur University and its law faculty are also trying to subscribe knowledge to the society. The School provides graduate and postgraduate degree programmes in Law.
We hope that you find what you are looking for, take pleasure in your time in the School, and find it precious and meaningful. At the Kannur University, School of Legal Studies, students learn the general principles of law as well as in-depth study about the application of law in the Indian Legal System.
Throughout the legal education process, the School has given very wide importance to the clinical and lawyering side. The education is almost associated with the works on case studies, discussions, class seminars, assignments etc.
The membership in student organizations and other extra curricular activities develops their personality and moreover, through these routine involvements they are getting opportunities to handle the problems prevailing in the society.
