The National Academy of Legal Studies and Research University Act, 1998.

THE NATIONAL ACADEMY OF LEGAL STUDIES AND RESEARCH
UNIVERSITY ACT, 1998
ACT No. 34 OF 1998
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER - I
PRELIMINARY
1. Short title and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY
3. Establishment of University
4. Objects of the University
5. Powers and functions of the University
5-A.Reservation of seats for admission of the Students into the
courses.
6. Teaching in the University
7. President of the University
CHAPTER - III
AUTHORITIES OF THE UNIVERSITY
8. Authorities of the University
9. General Council and its terms of Office
10. Powers, functions and meetings of the General Council
11. Executive Council
12. Powers, functions and meetings of the Executive Council
13. Academic Council
14. Powers, functions and meetings of the Academic Council
15. Finance Committee
15-A. Planning Board.
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
16. Officers of the University
17. The Director
18. The Registrar
19. Heads of the Departments
20. Other officers and employees
21. Selection Committees
22. Statutes and Regulations
23. Appointment of first Director and first Registrar
CHAPTER - V
GENERAL
24. Deemed validity of appointments
25. Vacancy, etc, not to invalidate any act or proceeding
26. Indemnity against General Proceedings
27. Overriding effect
28. Power to remove difficulties
29. Power to make rules
30. Repeal of Ordinance
THE NATIONAL ACADEMY OF LEGAL STUDIES AND
RESEARCH UNIVERSITY ACT, 1998
ACT No.34 OF 1998
[22nd December, 1998]
AN ACT FOR THE ESTABLISHMENT OF A UNIVERSITY BY THE NAME OF
THE NATIIONAL ACADEMY OF LEGAL STUDIES AND RESEARCH
UNIVERSITY AT HYDERABAD IN ANDHRA PRADESH AND FOR
MATTERS CONNECTED THEREWITH AND INCIDENTAL THERETO:
Whereas, a Society under the name and style of the National Society for
Promotion and Advancement of Legal Studies and Research has been
registered under the Andhra Pradesh (Telangana Area) Public Societies
Registration Act, 1350F (Act No. 1 of 1350F), the objects of which, inter-alia
include the establishment of centres of learning to achieve the objects of the
society;
And whereas, in furtherance of the said objects, the Society, desires to
establish the “National Academy of Legal Studies and Research” at Hyderabad;
And whereas, the Society has requested the Government of Andhra
Pradesh to establish the National Academy of Legal Studies and Research as a
University by law at the earliest so that it can commence functioning during
the academic year 1998-1999;
And whereas, after due consideration of the request of the said society it
is deemed expedient to establish the National Academy of Legal Studies and
Research as a University for the purposes here-inafter specified;
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Forty-ninth Year of the Republic of India as follows:-
CHAPTER - I
PRELIMINARY
1. Short title and commencement -(1) This Act may be called the National
Academy of Legal Studies and Research University Act, 1998.
(2) It shall be deemed to have come into force on and from the 15th June,
1998.
2. Definition -In this Act, unless the context otherwise requires:-
(a)“Prescribed”means prescribed by the Rules, Statutes and Regulations
made under this Act;
(b)“Society”means the National Society for Promotion and Advancement
of Legal Studies and Research registered under the Andhra Pradesh
(Telangana Area) Public Societies Registration Act, 1350 (Act 1 of 1350F)
Fasli;
(c) “University”means the National Academy of Legal Studies and
Research University established under section 3 of this Act1[hereinafter
named as NALSAR University of Law].
CHAPTER - II
THE UNIVERSITY
3. Establishment of University -(1) There shall be established in the State of
Andhra Pradesh a University by the name of the “2[NALSAR University of Law]”.
(2) The University shall be a body corporate having perpetual succession
1 . The words added by the Act No. 7 of 2005 Section 2.2 . The words substituted by the Act No. 7 of 2005 Section 3.
and a common seal and shall sue and be sued by its name represented by the
Registrar of the University.
(3) The University shall be1[*] engaged in teaching and research in law
and in allied disciplines.
(4) The main seat of the University shall be at Hyderabad and it may
establish campuses at such other places as it may deem fit.
4. Objects of the University -The objects of the University shall be:-
(i)  to evolve and impart comprehensive legal education at all levels to
achieve excellence;
(ii) to organise advanced studies and promote research in all
branches of law;
(iii) to disseminate legal knowledge by organising lectures, seminars,
symposia, workshops and conferences;
(iv) to promote cultural, legal and ethical values with a view to
promote and foster the rule of law and the objectives enshrined in the
Constitution of India;
(v)  to improve the ability to analyse and present for the benefit of the
public contemporary issues of public concern and their legal
implications;
(vi)  to liase with institutions of higher learning and research in India
and abroad;
(vii) to publish periodicals, treatises, study books, reports, journals
and other literature on all subjects relating to law;
(viii) to hold examinations and confer degrees and other academic
distinctions;
(ix) to promote legal awareness in the community for achieving social
and economic justice;
(x) to undertake study and training projects relating to law, legislation
and judicial institutions; and
(xi) to do all such things as are incidential, necessary or conducive to
the attainment of all or any of the objectives of the University.
5. Power and functions of the University -The powers and functions of the
University shall be:-
(i)to administer and manage the University and such centres for
study, research, education and instructions as are necessary in
furtherance of the objects of the University;
(ii) to provide for instruction in all branches of knowledge or
learning pertaining to law and allied subjects as the University may
deem fit;
(iii) to make provisions for research and for the advancement and
dissemination of knowledge of law;
(iv) to institute degrees, titles, diplomas, certificates and other
distinctions;
(v) to hold examinations and to confer degrees, titles, diplomas and
other academic distinctions on persons subject to such conditions as
the University may determine and to withdraw any such degrees,
titles, diplomas and other academic distinctions subject to such
conditions as the University may determine;
(vi) to fix, demand and receive fees and other charges as may be
prescribed;
1 . The words “fully residential and be” omitted by the Act No. 7 of 2005 Section 3.
(vii) to institute and maintain halls and hostels and to recognise
places of residence for the students of the University and to withdraw
such recognition accorded to any such place of residence;
(viii) to establish special centres, specialised study centers or other
units for research and instructions as are in the opinion of the
University necessary in furtherance of its subjects;
(ix) to supervise and control the residence and to regulate the
discipline of the students and staff of the University and to make
arrangements for promoting their health and general welfare;
(x) to make such arrangements in respect of residence, discipline and
teaching of women students;
(xi) to create academic, technical, administrative, ministerial and
other posts and to make appointments thereto;
(xii) to regulate and enforce discipline among the employees of the
University and to take such disciplinary measures as may be deemed
necessary;
(xiii) to institute professorships, associate professorships, assistant
professorships, readerships, lecturerships and any other teaching,
academic or research posts required by the University;
(xiv) to appoint persons as professors, associate professors, assistant
professors, readers, lecturers or otherwise as teachers and
researchers of the University and as other classes of employees;
(xv) to institute and award Fellowships, Scholarships, Prizes and
Medals;
(xvi) to provide for printing, reproduction and publication of research
and other works and to organise exhibitions;
(xvii) to sponsor and undertake research in all aspects of law, justice
and social development;
(xviii) to co-operate with any other organisations in the matter of
education, training and research in law, justice, social development
and allied subjects for such purposes as may be agreed upon on
such terms and conditions as the University may from time to time
determine;
(xix) to co-operate with institutions of higher learning in any part of
the world having objects wholly or otherwise similar to those of the
University by exchange of teachers and scholars and generally in
such manner as may be conducive to the common objects;
(xx) to regulate the expenditure and to manage the accounts of the
University;
(xxi) to establish and maintain within the premises of the University
or elsewhere such schools, colleges and study halls as the University
may consider necessary and adequately furnish the same and to
establish and maintain such libraries and reading rooms as may
appear convenient or necessary for the University;
(xxii) to receive grants, subventions, subscriptions, donations and
gifts for the purposes of the University consistent with the objects for
which the University is established;
(xxiii) to purchase, take on lease, or accept as gifts, or otherwise any
land or building or works, which may be necessary or convenient for
the purpose of the University and on such terms and conditions as it
may think fit and proper and to construct or alter and maintain any
such building or works;
(xxiv) to sell, exchange, lease or otherwise dispose of all or any
portion of the properties of the University, movable or immovable, on
such terms and conditions as it may think fit and proper without
prejudice to the interests and activities of the University;
(xxv) to draw and accept, to make and endorse, to discount, and
negotiate Government of India and other promissory notes, bills of
exchange, cheques or other negotiable instruments;
(xxvi) to execute conveyances, transfers, reconveyances, mortgages,
leases, licences and agreements in respect of property, movable or
immovable including Government securities belonging to the
University or to be acquired for the purpose of the University;
(xxvii) to appoint in order to execute an instrument or transact any
business of the University any person as it may deem fit;
(xxviii) to give up and cease from carrying on any classes or
departments of the University;
(xxix) to enter into any agreement with the Central Government, State
Government, the University Grants Commission or other authorities
for receiving grants;
(xxx) to accept grants of money, securities or property of any kind or
description on such terms and conditions as may be deemed
expedient;
(xxxi) to raise and borrow money on bonds, mortgages, promissory
notes or other obligations or securities founded or based upon all or
any of the properties and assets of the University or without any
securities and upon such terms and conditions as, it may think fit,
and to pay out of the funds of the University, all expenses incidental
to the raising of money, and to repay and redeem any money
borrowed or debt made;
(xxxii) to invest the funds of the University or moneys entrusted to
the University in or upon such securities or deposits and in such
manner as it may deem fit and from time to time transpose any
investments;
(xxxiii) to make such Statutes, Regulations and other instruments as
may, from time to time, be considered necessary for regulating the
affairs and the management of the University and its properties and
to alter, modify and to rescind them;
(xxxiv) to constitute for the benefit of the academic, technical,
administrative and other staff, in such manner and subject to such
conditions as may be prescribed, pension, insurance, provident fund
and gratuity and other schemes as it may deem fit and to make such
grants as it may think fit for the benefit of the staff of the University
and to aid in the establishment and support of associations,
institutions, funds and trusts for the benefit of the staff and the
students of the University; and
(xxxv) to do all such other acts and things as the University, may
consider necessary, conducive or incidental to the attainment or
enlargement of the aforesaid objects or any of them.
1[5-A. Reservation of seats for admission of the Students into the courses.
There shall be reservation of seats in the courses in favour of Scheduled
Castes, Scheduled Tribes, Physically challenged persons, Women and resident
students of Andhra Pradesh as may be prescribed. However, the reservations to
the resident students shall be to the candidates who passed qualifying
examination in the educational institutions in the State and Common Law
Admission Test (CLAT) and to the extent of twenty percent of the sanctioned
intake of courses in the University.]
1 . The New Section 5-A inserted by the Act No. 6 of 2010 Section 2.
6. Teaching in the University(1) All teaching in connection with the degrees,
diplomas and certificates of the University shall be conducted in accordance
with the syllabus prescribed by the Regulations.
(2) The courses and curricular and the authorities responsible for
organising the teaching of such courses and curricula shall be as prescribed by
the Regulations.
7. 1[Chancellor] of the University - (1) The Chief Justice of Andhra Pradesh
shall be the1[Chancellor]of the University and in his absence, the acting Chief
Justice of Andhra Pradesh shall discharge the functions of the1[Chancellor].
(2) The1[Chancellor], when present, shall preside over the convocations,
of the University and the meetings of the General Council.
(3) The1[Chancellor] may cause an inspection to be made by such person
or persons as he may direct, of the University, its buildings, libraries and
equipment and of any institution maintained by the University, and also of the
examinations, teaching and other work conducted or done by the University
and cause an inquiry to be made in the like manner in respect of any matter
connected with the administration and finances of the University.
(4) The1[Chancellor] may offer such advice to the University as he may
deem fit with reference to the result of such inspection or inquiry.
(5) The University shall communicate to the1[Chancellor] the action
taken or proposed to be taken on such advice.
(6) In case of differences among the authorities or officers of the
University on any matter which cannot be otherwise resolved, the decision of
the1[Chancellor] shall be final.
(7) The1[Chancellor] may invite a person or persons of eminence in law
and legal education to advise the University in relation to affairs of the
University as and when he deems it necessary.
CHAPTER - III
AUTHORITIES OF THE UNIVERSITY
8. Authorities of the University -The following shall be the authorities of the
University:-
(i)   the General Council;
(ii)  the Executive Council;
(iii) the Academic Council;
(iv) the Finance Committee,2[*]3[(iv-a) the Planning Board, and]
(v) such other authorities as may from time to time be declared as
such by the4[Statutes].
9. General Council a n d i t s t e r m s o f O f f i c e- (1) The General Council shall
consist of the following persons:-
5[(a) Chancellor;]
6[(b) Former Presidents or Chancellors on invitation of the Chancellor;]
1 .  The word “Chancellor”  substituted by the Act No. 7 of 2005 Section 4.2 . The word “and” omitted by the Act No. 7 of 2005 Section 5.3 . The expression inserted by the Act No. 7 of 2005  Section 5.4 . The word substituted by the Act No. 7 of 2005 Section 5.5 . The clause substituted by the Act No. 7 of 2005 Section 6.6 .  The clause substituted by the Act No. 7 of 2005 Section 6.
1[(c) Vice Chancellor;]
(d) Attorney General of India;
(e) a nominee of the Chairman of the Bar Council of India from amongst
the members of the Bar Council of India;
(f)   Advocate General of Andhra Pradesh;
(g)  Chairman, Bar Council of Andhra Pradesh;
(h)  Two pre-eminent persons in the disciplines of Social Sciences and
Humanities nominated by the2[Chancellor];
(i)  two persons from amongst sitting or retired judges of High Court of
Andhra Pradesh, nominated by the2[Chancellor];
(j)   two persons from amongst the board of Governors of the Society
nominated by the2[Chancellor];
(k) two pre-eminent persons in legal or educational field, nominated by the2[Chancellor];
(l) five members nominated by the Government of Andhra Pradesh among
whom, one shall be the Chief Secretary, one shall be the Principal
Secretary of the Finance and Planning (Fin.wing) Department and one
shall be the Law Secretary and remaining two from amongst distinguished
academicians or administrators connected with law and allied disciplines;
(m)  the Registrar; and
(n)  all the professors who are the Heads of Departments in the University.
(2) (i) where a person has become a member of the General Council by
reason of the office or appointment he holds, his membership shall
terminate when he ceases to hold that office or appointment;
(ii)the term of office of the nominated members of theGeneral Council
other than ex-officio members shall be three years;
(iii)a member of theGeneral Council shall cease to be a member if he
resigns or becomes of unsound mind, or becomes insolvent or is convicted
of a criminal offence involving moral turpitude. A member, other than the
Director or Registrar or Professors, shall also cease to be a member if he
accepts a full time appointment in the University; or if he not being an Ex-
Officio member fails to attend three consecutive meetings of theGeneral
Council without the leave of the3[Chancellor];
(iv)A member of theGeneralCouncil other than an ex-officio member
may resign his office by a letter addressed to the3[Chancellor] and such
resignation shall take effect as soon as it has been accepted by him; and
(v)Any vacancy in theGeneral Council shall be filled by nomination by
the respective nominating authority and on expiry of the period of
vacancy, such nomination shall cease to be effective.
10. Powers, functions and meetings of the General Council -
(1) The General Council shall be the Plenary Authority of the University
and shall formulate and review from time to time the broad policies and
1.  The clause substituted by the Act No. 7 of 2005 Section 6.2 .  The word substituted by the Act No. 7 of 2005 Section 6.3 .  The word substituted by the Act No. 7 of 2005 Section 6.
programmes of the University and devise measures for the improvement and
development of the University and shall also have the following powers and
functions, namely:-
(i) to consider and pass the annual report, financial statement and
the budget estimates prepared by the Executive Council and to adopt
them with or without modification;
(ii) to make statutes concerning the administration of the affairs of
the University including prescribing the procedures to be followed by
the authorities and the officers of the University in the discharge of
their functions; and
1[***********]
(2) (i)2[The General Council shall meet at least once in a year and annual
meeting of the General Council shall be held on a date to be fixed by the Vice
Chancellor in consultation with the Chancellor];
(ii) a report of the working of the University during the previous year,
together with a statement of receipts and expenditure, the balance
sheet as audited, and the financial estimates shall be presented by
the3[Vice-Chancellor] to the General Council at its annual meetings;
(iii) meeting of the General Council shall be called by4[the Chancellor
or by the Vice-Chancellor] either on his own or at the request of not
less than ten members of the General Council;
(iv) for every meeting of the General Council, fifteen days notice shall
be given;
(v) one third of the members existing on the rolls of the General
Council shall form the quorum;
(vi) each member shall have one vote and if there be equality of votes
on any question to be determined by the General Council, the person
presiding over the meeting shall, in addition, have a casting vote; and
5[****]
11. Executive Council-(1) The Executive Council shall consist of the following
persons; namely:-
(a)  the6[Vice Chancellor]  of the University;
(b) a nominee of the Chairman of the Bar Council of India, from amongst
its members;
(c)  the Chairman, Bar Council of the State of Andhra Pradesh;
(d)  one Member of the Board of Governors of the Society nominated by the7[Chancellor];
(e) Principal Secretary, Finance and Planning (Finance Wing) Department,
Government of Andhra Pradesh;
(f)  Secretary, Law Department, Government of Andhra Pradesh, to be
nominated by the Government of Andhra Pradesh;
(g)  Secretary, Higher Education, Education Department, Government of
Andhra Pradesh;
(h) the Registrar of the University; and
1 . The Clause (iii) omitted by the Act No. 7 of 2005 Section 7.2 . The Clause (i) substituted by the Act No. 7 of 2005 Section 7.3 . The word “Vice-Chancellor” substituted by the Act No. 7 of 2005 Section 7.4 . The words “the Chancellor or by the Vice-Chancellor” substituted by the Act No. 7 of 2005
Section 7.5 . The Clause (vii) omitted by the Act No. 7 of 2005 Section 7.6 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 8.7 . The word “Chancellor” substituted by the Act No. 7 of 2005 Section 8.
1[(i) three teachers to be nominated by the Vice Chancellor of whom, one
shall be amongst Heads of the Departments, one from Professors and one
from Associate Professors by rotation for a period of one year.]
(2) The 2[Vice Chancellor] shall be the Chairman of the Executive
Council.
(3) (i) where a person has become a member of the Executive Council by
reason of the office or appointment he holds, his membership shall terminate
when he ceases to hold that office or appointment;
(ii) the term of office of the nominated members of the Executive
Council other than ex-officio members shall be three years;
(iii) a member of the Executive Council shall cease to be member, if
he resigns or becomes of unsound mind or becomes insolvent or is
convicted of a criminal offence involving moral turpitude. A member
other than the3[Vice Chancellor] or Registrar or teachers shall also
cease to be a member if he accepts a full time appointment in the
University; or if he being a teacher fails to attend three consecutive
meetings of the Executive Council without the leave of the3[Vice
Chancellor];
(iv) a member of the Executive Council other than an ex-officio
member may resign his office by a letter addressed to the3[Vice
Chancellor] and such resignation shall take effect as soon as it has
been accepted by him;
(v)any vacancy in the Executive Council shall be filled by nomination
by the respective nominating authority and on expiry of the period of
vacancy, such nomination shall cease to be effective.
12. Powers, functions and meetings of the Executive Council -(1) The
Executive Council shall be the Chief Executive Authority of the University; and
as such shall have all powers necessary to administer the University subject to
the provisions of this Act and the Statutes made thereunder; and may take
Regulations for that purpose and also with respect to matters provided
hereunder.
(2) the Executive Council shall have the following powers and functions:-
(i)4[****]
5[(ii) to recommend the names of three persons to the Chancellor for
appointment as Registrar of the University on the recommendations
of the Selection Committee constituted for the purpose by it which is
headed by the Vice Chancellor;]
(iii) to prepare and present to the General Council at its annual
meetings:-
(a) a report on the working of the University;
(b) a statement of accounts; and
(c) budget proposals for the ensuing academic year.
(iv) to manage and regulate the finances accounts, investments,
properties, business and all other administrative affairs of the
University and for that purpose, constitute committees and delegate
the powers to such committees or such officers of the University as it
1 . The Clause (i) substituted by the Act No. 7 of 2005 Section 8.2.  The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 8.3 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 8.4 . The Clause (i) omitted by the Act No. 7 of 2005 Section 9.
5 . The Clause (ii) substituted by the Act No. 7 of 2005 Section 9.
may deem fit;
(v) to invest any money belonging to the University, including any
unapplied income, in such stock, funds, shares or securities, as it
may, from time to time, think fit, or in the purchase of immovable,
property in India, with the like power of varying such investments
from time to time;
(vi) to transfer or accept transfers of any movable, or immovable
property on behalf of the University;
(vii) to enter into, vary, carry out and cancel contracts on behalf of
the University and for that purpose to appoint such officers as it may
think fit;
(viii) to provide the buildings, premises, furniture and apparatus and
other means needed for carrying on the work of the University;
(ix) to entertain, adjudicate upon, and if it thinks fit, to redress any
grievances of the officers, the teachers, the students and the
employees of the University;
(x) to create teaching, administrative, ministerial and other necessary
posts, to determine the number and emoluments of such posts, to
specify the minimum qualifications for appointment to such posts on
such terms and conditions of service as may be prescribed by the
Regulations made in this behalf;
(xi) to appoint examiners and moderators, and if necessary to remove
them and to fix their fees, emoluments and travelling and other
allowances, after consulting the Academic Council;
(xii) to select a common seal for the University; and
(xiii) to exercise such other powers and to perform such other duties
as may be considered necessary; or imposed on it by or under this
Act.
(3)  (i) the Executive Council shall meet at least once in four months and not
less than fifteen days notice shall be given of such meeting;
1[(ii) the meeting of the Executive Council shall be called by the
Registrar under instructions of the Vice Chancellor or at the request
of not less than five members of the Executive council;]
(iii) six members of the Executive Council shall form the quorum at
any meeting;
(iv)  in case of differences of opinion among the members, the opinion
of the majority shall prevail;
(v) each member of the Executive Council shall have one vote and if
there be equality of votes on any question to be determined by the
Executive Council, the Chairman of the Executive Council or as the
case may be, the Member presiding over that meeting shall, in
addition, have a casting vote;
(vi) every meeting of the Executive Council shall be, presided over by
the2[Vice Chancellor] and in his absence by a member chosen by the
members present;
3[(vii) If urgent action by the Executive Council becomes necessary,
the Vice Chancellor may permit the business to be transacted by
circulation of papers to the members of the Executive Council. The
1 . The Clause (ii) Substituted by the Act No. 7 of 2005 Section 9.
2 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 9.3 . The Clause (vii) substituted by the Act No. 7 of 2005 Section 9.
action so proposed to be taken shall not be taken unless agreed to by
a majority of members of the Executive Council. The action so taken
shall be forthwith intimated to all the members of the Executive
Council. In case, the authority concerned, fails to take decision, the
matter shall be referred to the Chancellor whose decision shall be
final]
13. Academic Council (1) The Academic Council shall consist of the following
persons, namely:-
(a) the1[Vice Chancellor] who shall be the Chairman thereof;
(b) one J u d g e o f t h e A n d h r a P r a d e s hHigh Court, either sitting or retired,
nominated by the2[Chancellor];
(c)the Registrar;
(d)three persons from amongst educationists of repute or men of letters or
members of the learned professions or eminent public men, who are not in
the service of the University, nominated by the2[Chancellor];
(e) an eminent educationist nominated by the Government of Andhra
Pradesh;
(f)a nominee of the Bar Council of India;
(g)a nominee of the Bar Council of Andhra Pradesh;
(h)all the Heads of the Departments;
(i)all professors other than the Heads of the Department; and
(j) two members of the teaching staff, one each respectively representing
the associate, and assistant professors of the University nominated by the1[Vice Chancellor] for the term specified:
    Provided that an employee of the University shall not be eligible for
nomination under category (d).
(2) The term of the members other than ex-officio members and those
whose term is specified by clause (j) of sub-section (1) shall be three years:
Provided that the term of the first Academic Council shall be five years.
14. Powers, functions and meetings of the Academic Council-(1) Subject to
the provisions of the Act, Statutes and Regulations and overall supervision of
the Executive Council, the Academic Council shall manage the academic affairs
and matters in the University and in particular shall have the following powers
and functions, namely:-
(i)to report on any matter referred or delegated to it by the General
Council or the Executive Council;
(ii) to make recommendations to the Executive Council with regard to
the creation, abolition or classification of, teaching posts in the
University and the emoluments payable and the duties attached
thereto;
(iii) to formulate and modify or revise schemes for the organisation of
the faculties, and to assign to such faculties their respective subjects
and also to report to the Executive Council as to the expediency of
the abolition or sub-division of any faculty or the combination of one
faculty with another;
1 .  The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 10.2 . The word “Chancellor” substituted by the Act No. 7 of 2005 Section 10.
(iv) to recommend arrangements for the instruction and examination
of persons other than those enrolled in the University;
(v) to promote research within the University and to require from time
to time, reports on such research;
(vi) to consider proposals submitted by the faculties;
(vii) to suggest policies for admissions to the University;
(viii) to recommend recognise diplomas and degrees of other
Universities and institutions and to determine their equivalence in
relation to the certificates, diplomas and degrees of the University;
(ix) to fix, subject to any conditions accepted by the General Council,
the time, mode and conditions of competition for fellowships,
scholarships and other prizes and to recommend for award the same;
(x) to make recommendations to the Executive Council in regard to
the appointment of examiners and if necessary their removal and
fixation of their fees, emoluments and travelling and other expenses;
(xi) to recommend arrangements for the conduct of examinations and
the dates for holding them;
(xii) to declare or review the result of the various examinations or to
appoint committees or officers to do so, and to make
recommendations regarding the conferment or grant of degrees,
honours, diplomas, licences, titles and marks of honour;
(xiii) to recommend stipends, scholarships, medals and prizes and to
make other awards in accordance with the Regulations and such
other conditions as may be attached to the awards;
(xiv) to approve or revise lists of prescribed or recommended text
books and to publish the same and syllabus at the prescribed
courses of study;
(xv)to approve such forms and registers as are, from time to time,
required by the Regulations; and
(xvi) to perform, in relation to academic matters, all such duties and
to do all such acts as may be necessary for the proper carrying out of
the provisions of this Act and the Regulations made thereunder.
(2) (i) The Academic Council shall meet as often as may be necessary,
but not less than two times during an academic year;
(ii)one half of the existing members of the Academic Council shall
form the quorum for a meeting of the Academic Council;
(iii) in case ofdifference of opinion among the members, the opinion of
the majority shall prevail;
(iv) each member of the Academic Council, including the Chairman of
the Academic Council, have one vote and if there be an equality of
votes on any question to be determined by the Academic Council, the
Chairman of the Academic Council, or as the case may be, the
member presiding over the meetings, shall in addition, have a casting
vote;
(v) every meeting of the Academic Council shall be presided over by
the1[Vice Chancellor] and in his absence by a member chosen in the
meeting to preside on the occasion;
(vi) if urgent action by the Academic Council becomes necessary, the
Chairman of the Academic Council may permit the business to by
1 .  The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 11.
transacted by circulation of papers to the members of the Academic
Council. The action proposed to be taken shall not be taken unless
agreed to, by a majority of the members of the Academic Council. The
action so taken shall forthwith be intimated to all the members of the
Academic Council. The papers shall be placed before the next
meeting of the Academic Council for confirmation.
15.Finance Committee(1) There shall be a Finance Committee constituted by
the Executive Council consisting of the following:-
(a) the1[Vice Chancellor];
(b) the Registrar; and
(c) three members nominated by the Executive Council from amongst its
members out of whom atleast one shall be from those nominated by the2[Chancellor] and one from among them nominated by the Government of
Andhra Pradesh.
(2) The members of the Finance Committee other than the3[Vice
Chancellor] and Registrar, shall hold office so long as they continue as
members of the Executive Council.
(3) The functions and duties of the Finance Committee shall be as
follows:-
(a) to examine and scrutinise the annual budget of the University and to
make recommendations on financial matters to the Executive Council;
(b) to consider all proposals for new expenditure and to make
recommendations to the Executive Council;
(c) to consider the periodical statement of accounts and to review the
finances of the University from time to time and to consider
reappropriation statements and audit reports and to make
recommendations to the Executive Council;
(d) to give its views and to make recommendations to the Executive
Council on any financial question affecting the University either on its own
initiative or on reference from the Executive Council or the4[Vice
Chancellor].
(4) The Finance Committee shall meet atleast thrice in every year. Three
members of the Finance Committee shall form the quorum.
(5) The5[Vice Chancellor] shall preside over the meetings of the Finance
Committee, and in his absence, the Registrar shall preside. In case of difference
of opinion among the members, the opinion of the majority of the members
present shall prevail.
1 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 12.
2 . The word “ Chancellor” substituted by the Act No. 7 of 2005 Section 12.
3 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 12.
4 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 12.
5 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 12.
1[15-A. Planning Board –The Planning Board shall comprise of the following
persons:
1. The Chancellor;
2. The Vice-Chancellor;
3. The Founder President or in his absence a nominee of the
Chancellor;
4. The Founder Director or in his absence a nominee of the
Chancellor;
5. Registrar or in his absence the Deputy Registrar;
6. The senior most Male Teacher; and
7. The senior most Female Teacher]
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
16. Officers of theUniversity- The following shall be the officers of the
University:
2[(1) the Vice Chancellor;]
(2) the Registrar;
(3) heads of the Departments;
3[(4) such other persons as may be prescribed by the Statutes as the
officer].
17. The Director– 4[(1) (i) the Vice Chancellor shall be a whole time salaried
officer of the University;
(ii) the Vice Chancellor shall be appointed by the Chancellor from out
of a panel of not less than three persons recommended (the names
being arranged in the alphabetical order) by a committee constituted
under clause (iii):
Provided that if the Chancellor does not approve of any of the
persons so recommended he may call for fresh recommendations;
(iii) the Committee referred to in clause (ii) shall consist of three
members of whom one shall be nominated by the Academic Council,
one by the Chairman, University Grants Commission and one by the
Chancellor and the person nominated by the Chancellor shall be the
convenor of the committee provided that no person who is an
employee of the University shall be nominated as the member of the
Committee;
(iv) the Vice Chancellor shall hold office for a term of five years from
the date on which he enters upon his office, or until he attains the
age of seventy years, whichever is earlier, and he shall be eligible for
re-appointment for a further terms till he attains the age of seventy
years:
 Provided that the chancellor may require the Vice Chancellor after
his term has expired, to continue in office for such period, not
exceeding a total period of one year as may be specified by him;
1 .The new Section inserted by the Act No. 7 of of 2005 Section 13.2 . The item substituted by the Act No. 7 of of 2005 Section 14.3 . The item substituted by the Act No. 7 of of 2005 Section 14.4 . The Sub-section substituted by the Act No. 7 of 2005 Section 15.
(v) the emoluments and other conditions of service of the Vice
Chancellor shall be as prescribed by Regulations;
(vi) if the office of the Vice Chancellor becomes vacant due to death,
resignation or otherwise or if he is unable to perform his duties due
to ill health or any other cause, the Chancellor shall have the
authority to designate a Professor of the University to perform the
functions of the Vice Chancellor until the new vice Chancellor
assumes his office or until the existing Vice Chancellor attends to the
duties of his office, as the case may be;]
  (2) The1[Vice Chancellor] shall:-
(i) ensure that the provisions of this Act, Statutes and Regulations are
duly observed, and he shall have all powers as are necessary for that
purpose;
(ii)convene the meetings of the General Council, the Executive
Council, the Academic Council and shall perform all other acts as
may be necessary to give effect to the provisions of this Act;
(iii) preside over the meetings of the General Council in the
absence of the2[Chancellor];
(iv) be the competent authority to appoint the Teachers, Librarians,
Accounts Officer and other officers in consultation with the2[Chancellor] on the recommendations of the Selection Committee
appointed by the Executive Council thereof for that purpose in
accordance with the guidelines prescribed:
(v) be the competent authority to take disciplinary action against the
above officers in accordance with the procedure prescribed;
(vi) have all powers relating to the maintenance of proper discipline in
the University;
(vii) if, in the opinion of the1[Vice Chancellor], any emergency has
arisen which requires immediate action be taken, he shall take such
action as he may deem fit and shall report the same for confirmation
in the next meeting of the authority which in the ordinary course
would have dealt with the matter.
18. The Registrar –3[(1) The Registrar shall be appointed by the
Chancellor on the recommendation of the Selection Committee constituted by
the Executive Council and headed by the Vice-Chancellor on such terms and
conditions of service as it may specify subject to the provisions of Statutes and
Regulations].
(2) (i) the Registrar shall be Ex-Officio Member Secretary of all the
Authorities, Committees and other bodies of the University and shall also be
the Convenor of all the meetings. He shall note and maintain the minutes of
meetings;
(ii) the Registrar shall be the principal adjutant of the 4[Vice
Chancellor] in all matters pertaining to the administration of the
University. The Executive Council may entrust to him special
responsibilities and powers;
1 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 15.2 . The word “Chancellor” substituted by the Act No. 7 of 2005 Section 15.3 . The sub-section substituted by the Act No. 7 of 2005 Section 16.4 . The word “Vice Chancellor” substituted by the Act No. 7 of 2005 Section 16.
1[(iii) The Registrar on the recommendations of the relevant Selection
Committee constituted for the purpose in the prescribed manner and
as approved by the Vice Chancellor shall have the power to appoint
the non-teaching staff including employees of last grade service and
contingent staff. He shall be the competent authority to take
disciplinary action against such employees in accordance with such
procedure as may be prescribed];
(iv) the Registrar shall comply with all directions and orders of the
Executive Council and2[Vice Chancellor];
(v) the Registrar shall be the custodian of records, common seal and
such other property of the University as the Executive Council shall
commit to his charge.
19. Heads of the Departments -(1) There shall be a Head for each
Department in the University.
(2) The powers, functions, appointments and conditions of service of the
Heads of the Departments shall be as prescribed by the Regulations.
20. Other officers and employees - (1) Subject to the Regulations made for the
purpose, every officer or employee of the University shall be appointed in
accordance with a written contract which shall be lodged with the University
and a copy thereof shall be furnished to the officer or employee concerned.
(2) Any dispute arising out of a contract between the University and any
of its officers or employees shall, at the request of the officer or the employee
concerned or at the instance of the University, be referred to a Tribunal for
arbitration consisting of three members appointed by the Executive council as
prescribed by the Regulations.
3[21. Selection Committees - The Executive Council shall constitute various
Selection Committees for appointment to the posts of officers and non teaching
staff including last grade service and contingent staff. The procedure for
appointment of members of Selection Committee and the procedure to be
adopted by the Committees shall be as may be prescribed by the Regulations.]
22. Statues and Regulations -(1) The first Statutes of the University shall be
made by the Director with the approval of the President. They shall be placed
before the General Council at its first meeting, which may adopt them with or
without modifications.
(2) The first Regulations of the University shall be made by the Director
in consultation with the President. They shall be placed before the Executive
Council at its first meeting which may adopt them with or without
modifications.
23. Appointment of first Director and first Registrar -Notwithstanding
anything in this Act and the Statutes, the first Director and the first Registrar
shall be appointed by the Chairman of the Society on a salary, to be fixed by
him and each of the said officers shall hold office for a period to be fixed by him
but not exceeding three years.
CHAPTER – V
GENERAL
24. Deemed validity of appointments -Notwithstanding anything contained
in any other law or instrument having the force of law for the time being in
force, the appointments made to any post in the University in accordance with
the Statutes and Regulations shall be deemed to be valid and in accordance
with law.
25. Vacancy, etc, not to invalidate any act or proceeding -No act or
1 . The Clause substituted by the Act No. 7 of 2005 Section 16.2 . The word “Vice Chancellor” substituted by the Act No.7 of 2005 Section 16.3 . The Section substituted by the Act No. 7 of 2005 Section 17.
proceeding of the General Council, the Executive Council or any other
authority or officer, or body of the University shall be invalidated or questioned
on the ground merely of the existence of any vacancy or defect in the
constitution thereof.
26. Indemnity against General Proceedings -No suit, prosecution or other
legal proceedings shall lie against the University or any authority or officer or
employee of the University for anything which is in good faith done or intended
to be done in pursuance of the provisions of this Act, or the Statutes or
Regulations or Rules made thereunder.
27. Overriding effect -The provisions of thi

Excerpt shown. Open the full act in Lexace.

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