The Andhra Pradesh Fisheries University Act, 2020.

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THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
Act No.39 of 2020
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER-I
PRELIMINARY
1. Short title, extent, commencement and application
2.  Definitions
CHAPTER –II
THE UNIVERSITY
3.  Constitution of the University
4. Objects of the University
5. University open to all persons
6.  Powers and Functions of the University
7. Residence conditions for students
8. Visitation and Inspection
CHAPTER – III
OFFICERS OF THE UNIVERSITY ETC.
9. Officers of the University
10.  The Chancellor
11.  Vice-Chancellor
12. Powers and duties of the Vice-Chancellor
13. The Registrar
14. The Comptroller
15. Powers and duties of the Registrar and the Comptroller
exercisable by a single person
16. Deans of Faculties
17. Director of Research
18.  Director of Extension
19. Dean of Student Affairs
20. Controller of Examinations
21. Educational qualifications
22. Officers not to accept any remuneration from any source
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY ETC.
23.Authorities of the University
24. Constitution of the first Board
25. Powers and functions of the Board
26. The Academic Council
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27. Powers, Functions and Duties of the Academic Council
28. Research Advisory Council
29. Extension Council
30. Faculties
31. Finance Committee
32. The Planning Board
33. Constitution of Committees
34. Filling of Casual vacancies
35. Removal from membership of any Authority
36. Decision on question as to validity of membership, act or
proceeding
37. Act, Statutes or proceeding of any Authority not to be
invalidated by reason only of certain defects
CHAPTER – V
RESEARCH AND EXTENSION
38. Fisheries Sciences Research
39. Fisheries Sciences Extension
40. Co-ordination in research and extension work
CHAPTER – VI
APPOINTMENT OF THE TEACHERS AND STAFF, ETC.	
41.Constitution of Selection Committee for appointment of
Teachers and Staff of University
42. Constitution of Pension, Insurance or Provident Fund
43. Tribunal of Arbitration for disputes between the University
and its staff
CHAPTER – VII
UNIVERSITY FUNDS, ETC.
44. General and Other funds
45. Borrowing of money
46. Certain restrictions in respect of financial matters
47. Accounts and Audit
CHAPTER –VIII
STATUTES AND REGULATIONS
48. Statutes
49. The process of making statutes
50. Regulations
CHAPTER – IX
MISCELLANEOUS
51. Annual Report
52. Temporary appointment of Officers
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53. Transitory Provisions
54. Powers of Government to transfer certain Colleges,
Polytechnics and Institutions to the University
55. Delegation of powers of the Board
56. Removal of difficulties
57. Repeal and savings
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THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
Act No.39 of 2020
(28th December, 2020)
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF ATEACHING AND AFFILIATING UNIVERSITY IN
FISHERIES SCIENCES IN THE STATE OF ANDHRA PRADESH AND
FOR THE MATTERS CONNECTED THEREWITH OR INCIDENTAL
THERETO.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Seventy First Year of the Republic of India as follows,-
CHAPTER-I
PRELIMINARY
1.Short title, extent, commencement and application- (1) This Act may be
called the Andhra Pradesh Fisheries University Act, 2020.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on and from the 23rd October,
2020.
(4)  It shall apply in the first instance to the Colleges, the Polytechnics,
Research Stations and Schemes, Institutions, Labs and Units shown in the
Schedule.
Provided that the Government may, by Notification, apply the   provisions
of this Act to any other College, Polytechnic or Institution with   effect on and
from such date as they may specify in this behalf.
2.  Definitions -In this Act, unless the context otherwise requires,-
(1) “Academic Council” means the Academic Council of the University;
(2)  “Affiliated College” means any college or polytechnic affiliated to the
University and providing courses of study for admission to the examinations for
degrees, diplomas or other academic distinctions of the University;
(3) “Aquaculture” means growing of aquatic organism from smaller size to
larger size;
 (4)  “Aquatic Organism” means an animal or plant of any species or
hybrid thereof, and includes gametes, seeds, egg, sperm, larvae, juvenile and
adult stages, anyone of which is required to be in water (of any salinity) during
that stage of its life. It includes but not limited to cartilaginous and
bony   fishes, freshwater and marine prawn and shrimp, crustaceans,
echinoderms, amphibians, tortoises, plankton, seaweeds, aquatic plants and
all other organisms at all  stages of their lifecycle and any other animal/s
declared from time to time by the Government through notification;
(5) “Associate Dean” means Head of the College;
(6) “Authority” means any Authority of the University specified in section
23;
(7) “Board” means the Board of Management of the University;
(8)  “College” means a college established and maintained by, or   affiliated
to, or recognized by the University;
(9) “Corresponding University” means the Sri Venkateswara Veterinary
University, Tirupati;
(10) “Dean” means the Dean of the Faculties at the Head Quarters of the
University;
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(11) “Director” means the Director of Research or Director of Extension
and such other person as may be declared by the statutes to be the Director;
(12) “Extension Education” means the educational activities concerned
with the training of fish farmers, fishermen and other stake holders serving
fisheries in improved fishing practices and various phases of scientific
technology related to Fisheries Sciences;
(13) “Faculty” means a Faculty of Fisheries or any of its branch in the
University;
(14)  “Fisheries” means all aspects connected directly or indirectly with
aquatic organisms;
(15)  “Fisheries Science” means Science that deals with Fisheries;
(16)  “Fisheries Sciences” means various branches of Fisheries Science
that deal with different aspects of Fisheries;
(17)  “Fishing” means capture of aquatic organism from its natural habitat
(of any salinity) with or without using any implements/ tools;
(18) “Government” means the State Government;
(19) “Hostel” means a unit of residence for students of the University
maintained or recognized by it either as a part of, or separate from College or
Polytechnic of the University;
(20) “Officer” means any Officer of the University specified in section 9;
(21) “Polytechnic” means a polytechnic offering courses inFishery
Sciences;
(22)  “Prescribed” means prescribed by the statues or regulations;
(23) “Recognized college or recognized institution” means a college or
institution as the case may be recognized by the University under the
conditions prescribed;
(24) “Registered Graduate” includes a graduate in Fisheries Sciences
registered under conditions prescribed in this behalf;
(25)  “Registrar” means the Registrar of the University;
(26) “Regulations” means the regulations of the University made under
this Act;
(27) “Schedule” means the Schedule appended to this Act;
(28)  “State” means the State of Andhra Pradesh;
(29)  “Statutes” means the statutes of the University made under this Act;
(30)  “Student” includes a person enrolled in the University for taking a
course of study for a degree, diploma or other academic distinction duly
instituted, or for undergoing any training;
(31)  “Teacher” means a Professor, an Associate Professor,     Assistant
Professor or any other person appointed or recognized by the
University for the purpose of conducting Teaching/Research/ Extension
programmes, and any other person declared by the statutes to be a teacher;
(32)  “University College” means any college, polytechnic or institution
established or maintained by the University providing courses of study or
training or providing for prosecution of research or providing extension
education in Fisheries Sciences for admission to the examinations for degrees,
diplomas and other academic distinctions of the University;
(33)  “University” means the Andhra Pradesh Fisheries University
constituted under section 3;
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CHAPTER –II
THE UNIVERSITY
3. Constitution of the University  -(1)There shall be constituted in, and
for, the State of Andhra Pradesh a University by the name of the Andhra
Pradesh Fisheries University which shall consist of a Chancellor, a Vice-
Chancellor, a Board of Management, Academic Council, Boards of
Faculties, Extension Council and Research Advisory Council.
(2) The University shall be a teaching, research, extension and affiliating
University.
(3) The Universityshall be a body corporate having perpetual
succession and a common seal and shall sue and be sued by the saidname.
(4) In all suits and other legal proceedings by or against the
University, the pleadings shall be verified and signed by the
Registrarandallprocessesinsuchsuitandproceedingsshall be issued to, and
served onhim.
(5) The Headquarters of the University shall be established in West
Godawari District.
4. Objects of the University -The objects of University among others shall
be to impart education in different branches of Fisheries Sciences; to
undertake the extension of Fisheries Sciences to the rural people of the
State of Andhra Pradesh; and to promote research, technology refinement
programmes in production and post-harvest technology including
processing and marketing in Fisheriesand to streamline the Fisheries
Education, affiliate, recognize the colleges imparting Fisheries education; in
order to facilitate comprehensive development of Fisheries for increased
contribution to State’s economy and set benchmark standards through
appropriate interventions in fisheries production, teaching, research and
extension.
5 . U n i v e r si ty o p e n t o a l l p e r so n s -The University shall, subject to the
provisions of this Actand the Statutes, be open to all persons; but nothing
in this section shall be deemed to require the University to admit, to any
course of study,alargernumberofstudentsthanmaybeprescribed:
 Provided that the Government may reserve seats in the University
Colleges for the members of the Socially and Economically Backward
Classes and the Scheduled Castes and the Scheduled Tribes as specified
under articles 341 and 342 of the Constitution of India in accordance with
such principles as may, from time to time be determined by the
Government in this behalf.
6. Powers and Functions of the University -The University shall have the
following powers and functions namely:-
(a) to provide for instruction, training and research in Fisheries
Sciences;
(b) to affiliate or recognize Fishery Colleges or Polytechnics and to
withdraw such affiliation or recognition in themanner as may be
prescribed;
(c) to provide for the advancement and dissemination of
knowledge in the field through  extension Programmes in
Fisheries Sciences;
(d) to institute courses of study and to hold examinations for, and
to confer diplomas to the Private Polytechnics in Fisheries Sciences
affiliated by the University;
(e) to institute courses of study and to hold examinationsfor, and
to  confer post Graduate /Under Graduate degrees to the Private
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Colleges in Fisheries Sciences affiliated by the University;
( f ) t o i n s t i t u t e c o u r s e s o f s t u d y a n d t o h o l d e x a m i n a t i o n s f o r ,
and to confer degrees, diplomas, certificates and other academic
distinctions on persons who have pursued a
courseofstudy,orcarriedonresearchintheUniversityor in an
Institution recognized in this behalf by the University, as may
beprescribed;
(g)  toconferhonorarydegreesorotheracademicdistinctions, as
may beprescribed;
(h) to create teaching, research and extension posts as may be
required bytheUniversityandtoappointqualifiedpersonstosuch
posts;
(i) to institute and award fellowships including traveling
fellowships, scholarships, studentships andprizes in accordance
with thestatutes;
(j) to acquire, hold and dispose off property, and to enter into
contracts and to do all other things necessary for, or incidental
to the objectives of theUniversity;
(k) to takeover and maintain colleges, polytechnics relating to
Fisheries Sciences and hostelstherefor;
(l) toborrowmoneyfromtheGovernmentofIndia or anyState
Government or any otheragency;
(m) to establish and maintain the University Colleges,
polytechnics, Institutions and hostelstherefor;
(n) to fix, demand and receive such fees and other charges as
may beprescribed;
(o) to provide such lectures and instructions for and to grant
such diplomas to field workers, field technicians, farmers and
other stakeholders, as the University maydetermine;
(p) to regulate the conduct of students, to maintaindiscipline
a m o n g t h e m a n d t o m a k e a r r a n g e m e n t s f o r p r o m o t i n g t h e i r
health andwelfare;
(q) to create administrative, ministerial and other necessary
posts and to make appointmentsthereto;
(r) to be associated with other Universities and Institutions in
suchmannerandforsuchpurposes,astheUniversitymay
determine;
(s) to enter into MoUs with national and international
Universities and Institutions for research and development of
advanced technologies, transfer of technology, faculty & student
exchange programmes and any other academic activity;
(t) to enter into MoUs / PPP/ Joint Venture agreements with
private sector enterprises for practical exposure to the faculty
and students of the University and setup state of art accredited
laboratories;
(u) to undertake Research Projects funded by Central Government
Departments/Institutions viz., DBT, DST, ICAR etc.,;
(v) to undertake sponsored research programmes to validate
various products and technologies developed by private
companies;
(w) to develop a Aquaculture Business Incubation Center for
upcoming entrepreneurs & start-ups in Aquaculture and hand-
hold as per requirement;
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(x) to enter into agreements with Department of Fisheries or any
other organization / agency to operate facilities like Aqua Park
or knowledge park and others for using them for hands-on
training, incubation centers etc., for overall development of
Fisheries in the State of Andhra Pradesh;
(y) to work in close co-ordination with Department of Fisheries,
Government of Andhra Pradesh and other States; to plan,
design and execute joint projects and programmes for the
overall development of the Fisheries in the State;
(z) To enter into MoUs with the Department of Fisheries and the
Andhra Pradesh Aquaculture Development Authority (APSADA)
for any purpose as and when needed;
(aa) to affiliate and to disaffiliate any private college/
polytechnic / institutionoffering degrees/diplomas in Fisheries
Sciences for the award of degrees, diplomas or other academic
distinctions of the University;
(ab) to get accreditation of the University by ICAR or any other
accreditation agency;
(ac) to do all such acts and things, perform duties, as may be
entrusted by the State Government from time to time.
(ad) to do all such acts and things, as may be necessary for the
furtherance of the objects of theUniversity.
7.Residence conditions for students -
Everystudent,shallresideinahostel,orundersuchconditionsas may
beprescribed.
Provided that, the exemption may be given to students who are in
need.
8.Visitation and Inspection - (1) The Government shall have the right to
cause inspection to be made, by such person or authority, as they may
direct, of the affairs and properties of the University or any College or
Polytechnic or Institution maintained or affiliated by the University and to
cause an inquiry to be made in respect of any matter connected therewith.
(2) Before causing such an inspection or enquiry, intimation thereof
shall be given to the University, which shall be entitled have its nominee or
nominees at such inspection or
enquiryandtomakerepresentationsinregardthereto.
(3) The Government shall forward to the Board a copy of the report of
inspection or enquiry for expressing its views and on receipt thereof,
Government may tender such advice or give such directionasit
mayconsidernecessary,andfixatimelimit for action to be taken by the Board
in that regard. The Board shall, within the time so fixed, take necessary
action and report the fact to theGovernment.
CHAPTER – III
OFFICERS OF THE UNIVERSITY ETC.
9.Officers of the University -
ThefollowingshallbetheOfficersoftheUniversity,namely,-
(i)  theChancellor;
(ii)  theVice-Chancellor;
(iii) theRegistrar;
(iv) theComptroller;
(v) the Deans of Faculties;
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(vi)  the Director ofResearch;
(vii) the Director of Extension;
(viii) the Dean of StudentAffairs;
(ix) the ControllerofExaminations and such other
persons in the service of the University as may
beprescribed.
10.The Chancellor -(1) The Governor of Andhra Pradesh shall be the
Chancellor of the University. He/She shall, by virtue of his/her office, be
the Head of the University, and shall, when present, preside at any
convocation of the University. He/She shall exercise such other powers as
may be conferred on him/her by or under thisAct.
(2)No honorary degree or other distinction shall be conferred by the
University upon any person without the approval of the Chancellor.
11.Vice-Chancellor-(1) The Vice-Chancellor shall be a whole-time officer
and shallbe appointed by the Chancellor in the manner as may be
prescribed. He/She shall be paid such salary per mensem as may be
prescribed.
(2) TheVice-Chancellorshallholdofficeforatermofthreeyears and
shall be eligible for re-appointment for another term of threeyears.
(3) The conditions of service other than the emoluments of the
Vice-Chancellor shall be such as may be prescribed and shall
notbevariedtohisdisadvantageafterhisappointment.
(4) The Vice-Chancellor may, by writing under his hand
addressedtotheChancellor,resignhis/her office.Theresignation
shallbedeliveredtotheChancellorordinarilysixty (60) daysprior
tothedateonwhichtheVice-Chancellorwishestoberelieved of his/her office,
but the Chancellor may relieve him/her earlier. The resignation shall take
effect from the dateof relief.
(5) InthetemporaryabsenceoftheVice-Chancellorduetoleave, or for
whatever reason, or until the vacancy caused in any manner is filled, the
Chancellor shall appoint any person temporarily to act asVice-Chancellor.
(6) Where the post of the Vice-Chancellor falls permanently
vacanteitherbyresignationorotherwise,thevacancyshallbe filled by the
Chancellor in accordance with the provisions of sub-section (1) and the
Vice-Chancellor so appointed shall hold office for a full term of threeyears.
(7) If, in the opinion of the Chancellor, the Vice-Chancellor willfully
omits or refuses to carry out the provisions of this
Actorabusesthepowersvestedonhim/ herandifitappearstothe Chancellor
that the continuance of the Vice-Chancellor in office is detrimental to the
interests of the University, the Chancellor may, by order, remove the Vice-
Chancellor, after giving him/her an opportunity of showing cause against
the action proposed to be taken in regard tohim/her.
12.Powers and duties of the Vice-Chancellor - (1) The Vice-Chancellor
shall be the academic head and principal
ExecutiveOfficeroftheUniversityandshall,intheabsenceof
theChancellor,presideatanyconvocationoftheUniversity.
 (2) It shall be the duty of the Vice-Chancellor to ensure the
faithfulobservanceoftheprovisionsofthis Act andtheStatutesandhe/she
mayexercisesuchpowersasmay be necessary for thispurpose.
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(3) TheVice-Chancellorshallhavepowertoconvenethemeeting of the
Board of Management.
(4) TheVice-Chancellorshallhavepowertoconvenethemeeting of the
AcademicCouncil.
(5) The Vice-Chancellor shall exercise general control over the
University and its affairs and shall be responsible for thedue maintenance
of discipline in theUniversity.
(6) The Vice-Chancellor shall be responsible for thepresentation
ofthebudgetandthestatementofaccountstotheBoard.
(7) Subject to the Control of the Chancellor, in any emergency which,
in the opinion of the Vice-Chancvellor, requires, immediate action to be
taken he/she shall take such action as he/she deems necessary, and shall,
at the earliest opportunity, intimate the action taken to the officer,
au t h or it y or ot he r bo dy w h o or w hic h in t he or di nar y c o u r s e w ou l d h av e
dealt with thematter.
(8) Where any action taken by the Vice-Chancellor under sub-section
(7) affects any person in service of the University to his/her disadvantage,
such person may prefer an appeal to the Boardwithin thirty
(30)daysfromthedateonwhichsuchpersonhas notice of the actiontaken.
(9) The Vice-Chancellor shall give effect to the decisions of the
authorities of the University taken in accordance with the powers conferred
by or under thisAct.
(10) The Vice-Chancellor shall be responsible for a close co-ordination
and integration of Teaching, Research and Extension activities.
(11) The Vice-Chancellor shall exercise such other powers and
perform such other duties as may be prescribed by Statutes.
13.The Registrar - (1) The Registrar shall be a whole-time officer and
shallbe appointed by the Board in the manner as may be prescribed.
(2) The salary and allowances payable to the Registrar and the
conditionsofserviceshallbesuchasmaybeprescribed:
Provided that the conditions of service of the Registrar shall not be
varied to his/her disadvantage after his/her appointment.
(3) TheRegistrarshallberesponsiblefortheduecustodyofthe records and
the common seal of the University. He/she shall be the Ex-officio Member
Secretary of the Board of Management, Academic Council and shall be
bound to place before them all such information as may be necessary for
the transaction of their businesses. He/she shall receive applications for
admission into the University and shall keep a permanent record of all
courses, curricula and other information as may be necessary.
(4) The Registrar may, by writing under his/her hand addressed to
the Board, resign his/her office. The resignation shall be
deliveredtotheBoardordinarilysixty (60) dayspriortothedate
onwhichtheRegistrarwishestoberelievedofhis/her officebut the Board may
relieve him/her earlier. The resignation shall take effect from the date
ofrelief.
(5) InthetemporaryabsenceoftheRegistrarduetoleaveorfor whatever
reason, or until the vacancy caused in any other manner is filled, the Vice-
Chancellor shall appoint any
persontemporarilyforaperiodnotexceedingthree (3) months, to act as
theRegistrar. Board shall have the powers to extend this temporary
appointment beyond three (3) months.
(6) The Registrar shall be responsible for the conduct of the
examinations and for the due execution of all processes connected
therewith.
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(7) TheRegistrarshalldischargesuchotherdutiesandperform
suchotherfunctionsasmaybeprescribedorrequired,from
timetotime,bytheBoardortheVice-Chancellor.
14.The Comptroller- (1) The Comptroller shall be a whole-time officer and
shall be appointed by the Board in the manner as may be prescribed.
(2) He / She shall be paid such salary and allowances as may be
prescribed.
(3) The terms and conditions of service of the Comptroller shall be
as may be prescribed.
(4) TheComptrollershallmanagetheproperty,financesandthe
investmentsoftheUniversityandtenderadviseinregardto its financial policy.
He / She shall be responsible for the preparation of the budget and
statement of accounts for presentation to theVice-Chancellor.
(5) The Comptroller shall be responsible for ensuring that no
unauthorized expenditure is incurred by the University and shall disallow
any expenditure which may contravene the terms of any statute or for
which provision is required to be made by the statute but has not
beenmade.
15.Powers and duties of the Registrar and the Comptroller exercisable
by a single person -
TheBoardmaydirect,thatthepowersanddutiesoftheRegistrar
andtheComptrollershallbeexercisedandperformedbyasingle person for such
period as it deemsfit.
16.Deans  of Faculties - (1) The Deans shall be whole-time salaried officers
of the University, and shall be appointed
insuchmannerandforsuchperiod,asmaybeprescribed.
(2) The salary and allowances payable to Deans and the
conditionsofserviceshallbesuchasmaybeprescribed.
(3) The Deans shall be the Heads of Faculties and shall be responsible
for all the Teaching activities in their concerned faculty.
(4) The Deans shall exercise such powers and perform such duties as
may be prescribed.
17.Director of Research - (1) The Director of Research shall be whole-time
salaried officer of the University, and shall be appointed
insuchmannerandforsuchperiod,asmaybeprescribed.
(2) The salary and allowances payable to the Director of Research
and the conditionsofserviceshallbesuchasmaybeprescribed.
(3) The Director of Research shall be responsible for all the research
activities in the University and shall be the Ex-officio Member Secretary of
Research Advisory Council.
(4) The Director of Research shall exercise such powers and perform
such duties as may be prescribed.
18.Director of Extension - (1)The Director of Extension shall be whole-time
salaried officer of the University, and shall be appointed
insuchmannerandforsuchperiod,asmaybeprescribed.
(2) The salary and allowances payable to the Director of Extension
and the conditionsofserviceshallbesuchasmaybeprescribed.
(3) The Director of Extension shall be responsible for all the extension
activities in the University and shall be the Ex-officio Member Secretary of
Extension Council.
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(4) The Director of Extension shall exercise such powers and perform
such duties as may be prescribed.
19.Dean of Student Affairs - (1) TheDeanofStudentAffairs shallbeawhole-
timeofficerand shallbeappointedbytheBoardinthemanneras may be
prescribed.
(2) The salary and allowances payable to the DeanofStudentAffairs
shall be as may be prescribed.
(3) The DeanofStudentAffairs shall have the following duties
namely:-
(a) tomakearrangementsforthehousingofstudents;
(b) to arrange a programme of studentcounseling;
(c) to arrange for the employment of students in accordance
with the plans approved by theVice-Chancellor;
(d) tosupervisetheextracurricularactivitiesandtolookafter the
needs ofstudents;
(e) to assist in the placement of graduates of the University;
(f) to organize and maintain contact with the alumni of the
University;
(g) to make arrangements for the group health insurance to the
students; and
(h) any other duty as may be prescribed.
20.Controller of Examinations - (1) TheController of Examinations
shallbeawhole-timeofficerand shallbeappointedbytheBoardinthemanneras
may be prescribed.
(2) The salary and allowances payable to the Controller of
Examinations shall be as may be prescribed.
(3) The Controller of Examinations shall exercise such powers and
perform such duties as may be prescribed.
21.Educational qualifications - ( 1 ) Certain officers of the University
namely,-
(i) Vice-Chancellor;
(ii) Registrar;
(iii) Deans of Faculties;
(iv) Director of Research;
(v) Director of Extension;
(vi) Dean of Student Affairs; and
(vii) Controller of Examinations must possess Post Graduate
Degree and Doctoral Degree in any branch of Fisheries
Sciences and these Degrees must be awarded by the State
Agricultural/Veterinary/Fisheries University or the
Institutes under Indian Council of Agricultural Research.
(2) The in-service/retired teachers of the University shall be exempted from
the provisions of sub-section (1).
(3) Fishery Faculty Teachers retired from SVVU before the establishment of
APFU shall also be exempted from provisions of sub-section (1).
22.Officers not to accept any remuneration from any source -No officer
shall accept any remuneration from any source other
thantheremunerationtowhichhe / she isentitledunderthestatutes.
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CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY ETC.
23.Authorities of the University -
ThefollowingshallbetheAuthoritiesoftheUniversity,namely,-
(i) the Board ofManagement;
(ii) the AcademicCouncil;
(iii) the Boards ofFaculties;
(iv) Research Advisory Council;
(v) Extension Council;
(vi) FinanceCommittee;
(vii) Planning Board;and
(viii)  such other Bodies as may beprescribed.
24.Constitution of the first Board - (1) The Chancellor shall, as soon as
the first Vice-Chancellor is appointed, under sub-section (1) of section 11,
take action to constitute the Board. The Board of Management shall be
constitutedinsuchamannersothatthecontinuityisensured.
(2) TheBoardshallconsistsof,-
 (i) the followingEx-Officio Members,namely:-
(a) theVice-Chancellor;
(b) theSpecial Chief SecretarytoGovernment,AHDD &
Fisheries;
(c) the Secretary to Government, FinanceDepartment;
(d) the Chief Executive, National Fisheries Development
Board;
(e) the Commissioner ofFisheries, Government of Andhra
Pradesh.
(ii) The following other Members,-
(a) One (1) person to be nominated by the Chancellor
from the
membersoftheIndianCouncilofAgriculturalResearch;
(b) One (1) person, who is in the opinion of the
Chancellor a distinguished Fishery Scientist, nominated
by theChancellor;
(c) Two (2) persons from the Academic Council to be
nominated by theChancellor;
(d) Two (2) persons nominated by the Chancellor from
amongthe members of the State Legislature and the
Members of
ParliamentelectedfromtheStateofAndhraPradesh:
Provided that no member of the Board who is
nominated from Legislature/Parliament
shallcontinuetobeamemberoftheBoardonhis/her ceasingto
be the Member of
Legislature/Parliamentbyvirtueofwhichhe/she
hasbeennominatedas member of theBoard.
(e) Two persons nominated by the Chancellor from
amongst the progressive Fishermen/Fish Farmers/
Shrimp Farmers of whom one shall be awoman;
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(f) One person nominated by the Chancellor from
among the industrialistsinFisheriessector;
(3) TheVice-Chancellorshallbeex-officioChairpersonoftheBoard, and
shall conduct the meetings of the Board in accordance with the statutes
made in thatbehalf and the Registrar shall be the Ex-officio Member
Secretary.
(2) The term of office of Members of the Board other than ex- officio
members shall be threeyears:
P r o v i d e d t h a t n o m e m b e r o f t h e B o a r d w h o i s n o m i n a t e d
shallcontinuetobeamemberoftheBoardonhisceasingto
holdtheofficebyvirtueofwhichhe/shehasbeennominatedas member of
theBoard:
Provided further that even if some of the members are nominated at
different times to the Board under sub-section (2), the term of three years
in their case shall be reckoned from the date on which the notification
constituting the Board was firstissued.
(3) The Members of the Board shall be entitled to receive such daily
and traveling allowances as may be prescribed but not to anyremuneration.
25.Powers and functions of the Board -(1) The Board shall exercise and
perform the following powers and functions,namely,-
(a) to approve the budget of the University presented by the
Vice-Chancellor;
(b) to appoint the Teachers of the University and such other
employees of the University as may be prescribed on the
recommendationoftheselectioncommitteeundersection 41:
ProvidedthattheBoardmayinviteanypersonofhigh academic
distinction and professional attainments to accept the post of
Professor in the University and appoint him/her to that post.
(c) to acquire any property for the University and to hold or
dispose off itsproperties;
(d) to accept any property on behalf of theUniversity;
(e) to provide for the administration of any funds placed at
thedisposaloftheUniversityforthepurposesintended;
(f) toarrangefortheinvestmentandwithdrawalofmoneyof
theUniversity;
(g) t o d i r e c t t o f o r m a n d u s e t h e c o m m o n s e a l o f t h e
University;
(h) toappointsuchCommittees,eitherstandingortemporary as
it may considernecessary;
(i) todetermineandregulateallpoliciesrelatingtotheaffairs of
the University in accordance with this Act and the Statues
made threreunder.
(j) to affiliate or recognize Fisheries colleges/educational
institutions including conditional affiliation or recognition of the
colleges or educational institutions and to withdraw such affiliation
or recognition on the recommendation of the Academic Council.
(k) Any other function and power thereof as may be
prescribed.
(2) The Board shall meet at such time and place as it deems
necessarybutitshallholdameetingatleastonceineveryfour (4) months, and not
l e s s t h a n h a l f t h e n u m b e r o f i t s m e e t i n g s i n a
yearshallbeheldatHeadquartersoftheUniversity.
15
(3) TheBoardmay,forpurposesofconsultation,inviteanyperson
having practical experience or special knowledge of any subject under its
consideration to attend its meeting. Such person shall have the right to
s p e a k i n , a n d o t h e r w i s e t o t a k e
partintheproceedingsofsuchmeeting,butshallnot,byvirtue of this sub
section, be entitled to vote at any such meeting. A person attending any
such meeting shall be entitled to such allowances as may beprescribed.
26.The Academic Council -(1)
TheAcademicCouncilshallconsistofthefollowingMembers, namely,-
(a) the Vice-Chancellor of theUniversity;
(b) the Vice-Chancellor of Sri Venkateswara Veterinary
University;
(c) the Vice-Chancellor of Acharya N. G. Ranga Agricultural
University;
(d) the Vice-Chancellor of Tamil Nadu Dr. J. Jayalalitha
Fisheries University;
(e) the Commissioner ofFisheries of Andhra Pradesh;
(f) the Deans of Faculties;
(g) the Director of Research;
(h) the Director of Extension;
(i) the Dean of StudentAffairs;
(j) the Controller of Examination;
(k) the AssociateDeans;
(l) the University Heads ofDepartments;
(m) two members of the Board of Management nominated by
theVice-Chancellor;
(n) two persons having special knowledge or practical
experience in different aspects of Fisheries Science out of
which one may be from industry nominated by theVice-
Chancellor;
(2) TheAcademicCouncilmayco-optasmembers,notmorethan three
persons, for such period and in such manner, as may be
prescribedsoastosecureadequaterepresentationofdifferent aspects of
Fisheries Sciences.
(3) The Vice-Chancellor shall be Ex-officio Chairperson, while the
Registrar shall be the Ex-officio Member Secretary of the AcademicCouncil.
27.Powers, Functions and Duties of the Academic Council -(1) The
Academic Council shall be in-charge of the Academic affairs of the
University and shall, subject to the provisions of thisAct
andthestatutes,supervise,directandcontrol,andbe responsible for, the
maintenance of standards of instruction, education and examinations and
other matters connected with the obtaining of degrees, diplomas and
certificates and shall exercise such other duties as may be laid down under
thisAct.
(2) In particular and without prejudice to the generality of the
foregoingpower,theAcademicCouncilshallbeentitledto,-
(a) advise the Vice-Chancellor and the Board on allacademic
matters, including the control and management of the libraries;
(b) make recommendations to theBoard,-
16
(i) for the institution of the Professorships, Associate
Professorships, Assistant Professorships, Teacherships
and other Teaching Posts and matters connected
therewith;
(ii)regarding the Teaching, Research and Extension
programmes of the University;
(iii)to grant of affiliation or recognition or withdrawal of such
affiliation or recognition of Fisheries  Colleges / Education
institutions;
(c) formulate, modify, revise or rescind schemes in
connection with the constitution or reconstitution of
DepartmentsofTeaching,ResearchandExtension;and
(d) makeregulations,-
(i) regardingtheadmissionofstudentstotheUniversity;
(ii) regarding the examinations and the conditions on
which students shall be admittedthereto;
(iii) relating to courses of study of degrees, diplomas
and certificates.
28.Research Advisory Council - (1) The Research Advisory Council shall
be constituted  as may be prescribed under statutes to plan, monitor,
supervise and advise on research programmes of  the University.
(2) Vice-Chancellor shall be the Chairperson of Research Advisory
Council and the Director of Research shall be the Ex-officio Member
Secretary.
(3) Functions and powers of the Research Advisory Council shall
be as may be prescribed under statutes.
29.Extension  Council - (1) The Extension Council shall be constituted as
may be prescribed under statutes to plan, monitor, supervise and advise on
extension activities of  the University.
(2) Vice-Chancellor shall be the Chairperson of the Extension
Council and the Director of Extension shall be the Ex-Officio Member
Secretary.
(3) Functions and powers of the Extension Council shall be as may
be prescribed under statutes.
30.Faculties - (1)TheUniversityshallhavetheFacultiesofFisheries Science
and such other Faculties as may be prescribed.
(2) Each faculty shall comprise such Departments with such
assignmentofsubjectsofstudyasmaybeprescribed.
(3) There shall be a Board for each Faculty, the constitution and
powers of which shall beas may be prescribed.
(4) The Dean shall be the Chairman of the Board of the concerned
Faculty and be responsible for the faithful observance of the statutes
andregulationsrelatingtotheFacultyandfortheorganization and conduct of
the Teaching, Research and Extension work of the Departments
comprisedtherein.
(5) Each Department shall have a Head, whose appointment,
powers and duties shall be as may be prescribed, and who shall be
responsible to the Associate Dean for the proper organization and working
of theDepartment.
(6) Senior most amongst all the Heads of Departments in all
University Colleges together shall be the University Head of the concerned
17
Department. Powers and duties of the University Head shall be as may be
prescribed.
31. Finance Committee -(1)The Board of Management shall constitute a
Finance Committee consisting of the following persons,namely,-
(a)theVice-Chancellor;
(b)theComptroller;
(c) one member chosen by the Board of Management from among
its members.
(2) The Finance Committee shall have the following powers and
duties,namely,-
(a) to examine the accounts of the University and its annual
budget estimates and to advise the Board in respect thereof;
(b) to review the financial position of the University from time
to time;and
(c) to make recommendations to the Board on all proposals
involving expenditure, for which no provision or inadequate
provision has been made in the budget, or in excess of the
budgetprovision.
32. The Planning Board - (1)
ThePlanningBoardshallbethePrincipalPlanningbodyofthe University and
shall be responsible for monitoring the development of the University on the
lines indicated in the objects of theUniversity.
(2) The Constitution of Planning Board and its powers and functions
shall be such as may be prescribed by the statutes.
33. Constitution of Committees -Every Authority shall have the power to
constitute committees which
may,unlessotherwiseprovidedinthisAct,consistoftheMembers of the
Authority and such other persons as itnominates.
34. Filling of Casual vacancies -Any casual vacancy among the members,
other than ex-officio members, of any Authority shall be filled as soon as
conveniently may be, by the person or Authority who appointed, nominated
or co-opted the member whose place has become vacant and the person
appointed or nominated or co-opted to a casual vacancy shall be a member
of such Authority for the residue of the term of the person whose place
he/shefills.
35. Removal from membership of any Authority - T h e B o a r d o f
Management shall remove any person from the membership of any
Authority on the ground that such person was convicted of an offence
involving moralturpitude.
36. Decision on question as to validity of membership, act or
proceeding -Where any question arises whether a person has been duly
nominated or appointed as, or is entitled to be, a member of an
AuthorityotherthantheBoardorwhetheranyactorproceedingof
anAuthorityincludingtheBoardisconsistentwiththisActandthe Statutes, it
shall be referred to the Chancellor, whose decision thereon shall befinal.
37. Act, Statutes or proceeding of any Authority not to be invalidated
by reason only of certain defects -No Act, Statute or proceeding of any
Authority shall be deemed to be invalid by reason only, of any defect in the
constitution of such
Authorityortheexistenceofanyvacancyamongitsmembers.
CHAPTER – V
RESEARCH AND EXTENSION
18
38. Fisheries Sciences  Research -(1)The University may establish and
maintain one or more Fisheries Research Stations for conducting research,
both fundamental and applied in all branches of Fisheries Science, in
addition to the maintenance of institutions which stand transferred to the
University. The Board shall appoint, in the manneras may be
prescribed,apersonwhohadexpertiseinFisheries Science as the Director of
Research. The Director of Research shall institute, guide and coordinate all
Fisheries Science Research and be responsible for the efficient working of
such Research Stations.
(2) The University may, at any time, with the approval of the
Government close down, either permanently or temporarily any of the
Fisheries Research Stations specified in sub-section (1).
39. Fisheries Sciences Extension -(1)The University shall establish the
FisheriesKrishi Vigyan Kendras and Fisheries Extension Units for the
purpose of,-
(a) undertaking extension programmes in a phased manner
coveringtheentireStateofAndhraPradeshinsuchmanner as
maybedeterminedbytheGovernmentinconsultationwith
theBoard;
(b) dissemination of information for the solution of problems
relating to Fisheries  Sciences;
(c) establishment of youth clubs for developing the interests
of young people in Fisheries Sciences;and
(d) for such other purposes as may beprescribed.
(2) The Director of Extension appointed under sub-section (1) of
section 18, shall beresponsible for dissemination of such information and
planning and execution of programmes of extension work based upon the
results onresearch.
4 0 . C o - o r d i n a t i o n t o r e s e a r c h a n d e x t e n s i o n w o r k -The Government
shall endeavour to secure proper co-ordination betweentheDepartment of
Fisheries andtheUniversityin the conduct of Research and Extension work
and may tender necessary advise to the Board in thatregard.
CHAPTER – VI
APPOINTMENT OF THE TEACHERS AND STAFF, ETC.	
41. Constitution of Selection Committee for appointment of Teachers
a n d S t a f f o f U n i v e r s i t y -(1)The Board shall constitute a selection
committee with regard to the appointment of Teachers for each faculty,
which shall consist of the following persons,namely:-
(i) the Vice-Chancellor who shall be the ex-officio
Chairperson of theCommittee;
(ii) the Dean of the Faculty concerned;
(iii) three experts in the case of selection of Professors,
two experts in the case of selection of Associate
Professorsand one expert in the case of selection of
Assistant Professors nominated by the Board, the experts
being from outside the University, having special
knowledge of the subject concerned; and
(iv) the Registrar, who shall be the Ex-officio Member
Secretary of the Selection Committee.
(2) The teachers of a Faculty shall be appointed by the Board on
the recommendation of the Selection Committee of that
19
Facultyandtheirremunerationandotherconditionsofservice shall be such as
may beprescribed.
(3) The appointment of non-teaching staff and other employees
shall be as may beprescribed.
42. Constitution of Pension, Insurance or Provident Fund -(1)The
University shall constitute, for the benefit of its Officers, Teachers, non-
teaching staff and other employees in such manner and subject to such
conditions as may be prescribed,
suchPension,InsuranceandProvidentFundasitmaybedeemed fit.
(2) Where any such pension, insurance or provident fund has been so
constituted by the University, the Government may declare that the
provisions of the Provident Funds Act, 1925 (Central Act 19 of 1925)
shallapplytosuchfundsasifitwereaGovernmentProvident Fund:
Provided that the University shall have power in consultation with the
Finance Committee, to invest the Provident Fund amount in such manner
as may be determined.
43. Tribunal of Arbitration for disputes between the University and its
staff -(1) Any dispute arising out of a contract between the University and
any Officer or Teacher of the University shall, on the
requestoftheOfficerorTeacherconcernedorattheinstanceof
theBoard,bereferredtoaTribunalofArbitrationconsistingof
onemembernominatedbytheBoard,onememberrepresenting the Officer or
Teacher concerned and an umpire appointed
bytheChancellor.ThedecisionoftheTribunalshallbefinal.
(2) Any dispute arising out of a contract between the University
andanynon-teachingstafforemployeemaybereferredbythe Vice-Chancellor to
a Grievances Committee consisting of such persons not being members of
the Board of Management as may be nominated by theBoard.
CHAPTER – VII
UNIVERSITY FUNDS, ETC.
4 4 . G e n e r a l a n d O t h e r f u n d s -(1)The income from fees, revenue from
farms, any contribution and endowment received by, and all grants to, the
University, shall form one general fund to be called the “Genera

Excerpt shown. Open the full act in Lexace.

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