The Dr.Y.S.R. Horticultural University Act, 2007

Dr.Y.S.R Horticultural University Act, 2007
Act No. 30 of 2007
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER - I
Preliminary
1. Short title, extent and commencement
2. Definitions
CHAPTER - II
The University
3. Establishment and incorporation of the University
4. Territorial Jurisdiction
5. Objects of the University
6. Admission to the University
7. Powers and functions of the University
8. Visitation and inspection
CHAPTER - III
Authorities of the University
9. Authorities of the University
10. Board of Management and its Constitution
11. Powers and functions of the board
12. Academic Council
13. Powers and functions of the Academic Council
14. Research and Extension Council
15. Powers and functions of the Research and Extension Council
16. Faculties
17. Powers and functions of Board of Faculties
18. Constitution of Committees
19. Filling of Casual Vacancies
20. Removal from membership of an authority
21. Decision on question as to validity of the act or proceeding
22. Decision on question as to validity of membership
23. Validity and protection of acts
CHAPTER - IV
Officers of the University
24. Officers of the University
25. Chancellor
26. Vice-Chancellor
27. First Vice-Chancellor
28. Powers and Duties of the Vice-Chancellor
29. Deans of the Faculties
30. Director of Research
31. Director of Extension
32. Director of Industrial and International Programmes
33. Dean of Students Affairs
34. Registrar
35. Comptroller
36. Controller of Examinations
37. Estate Officer
38. University Librarian
39. Common to the Officers other than Chancellor and Vice-Chancellor
CHAPTER - V
Teaching, Research and Extension
40. Teaching
41. Research
42. Extension
43. Coordination of Teaching, Research and Extension, Integration of
Functions and curricula and Services
44. Co-ordination among Government Departments and University
CHAPTER - VI
Appointment of Teachers
45. Appointment of Teachers
46. Provident Fund, Pension, insurance and Welfare Fund
47. Tribunal of Arbitration for disputes between the University and its staff
CHAPTER - VII
Funds and Accounts
48. University Funds
49. Borrowing of Money
50. Certain restrictions in respect of financial matters
51. Finance Committee
52. Accounts and Audit
53. Government Grants
CHAPTER - VIII
Statutes and Regulations
54. Statutes
55. Statutes how made
56. Regulations
CHAPTER - IX
Miscellaneous
57. Residence of students
58. Annual Report
59. Temporary appointment of officers and Constitution of Committees
60. Powers of Government to transfer certain colleges and institutions to the
      University
61. Delegation of Powers
62. Power to remove difficulties
63. Repeal of Ordinance 8 of 2007
DR.Y.S.R HORTICULTURAL UNIVERSITY ACT, 2007
Act No. 30 of 2007
[10th December, 2007]
1 [AN ACT TO ESTABLISH AND INCORPORATE A UNIVERSITY AND
AFFILIATING UNIVERSITY FOR THE DEVELOPMENT OF
HORTICULTURAL SCIENCES IN THE STATE OF ANDHRA PRADESH
AND MATTERS CONNECTED THEREWITH OR INCIDENTAL
THERETO.]
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Fifty - eighth year of the Republic of India as follows :-
CHAPTER - I
Preliminary
1. Short title, extent and commencement - (1) This Act may be called
2[Dr.Y.S.R. Horticultural University Act, 2007].
(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 26th June,
2007.
2. Definitions - In this Act, unless the context otherwise requires, -
(1) "Academic Council" means the Academic Council of the
University;
(2) "Act" means3[Dr.Y.S.R. Horticultural University Act, 2007];
4 [(2a) “affiliated college/educational institution” means a
college/educational institution affailiated to the university in
accordance with the Regulations;]
(3) "Associate Dean" means the Head of the College of the
University;
(4) "Associate Director" means the Associate Director of Research of
the concerned Zone/Region or in the Head quarters of the
University;
(5) "Authority" means any authority of the University as specified
in section 9,
(6) "Board" means the Board of Management of the University;
(7) "College" means a constituent college of the University5 [or
affiliated to, or recognized by the University] under its direct
control and management whether located at the Head quarter
campus or elsewhere;
(8) "Chancellor" means the Chancellor of the University;
(9) "Comptroller" means the Comptroller of the University;
(10) "Controller of Examinations" means the Controller of
Examinations of the University;
1.  Substituted by the Act No. 5 of 2017, S.2.2. Substituted by the Act No. 13 of 2011, S.2.3. Substituted by the Act No. 13 of 2011, S.3.4.  Inserted by the Act No. 5 of 2017, S.3.5.  Inserted by the Act No. 5 of 2017, S.3.
(11) "Dean" means the Dean of the subject matter of the Faculty,
Faculty of Post Graduate Studies and Students Affairs;
(12) "Director" means the Director of Research, or the Director of
Extension or the Director of Industrial and International
Programmes;
(13) "Estate Officer" means the Estate Officer of the University,
(14) "Extension" means assisting in process of Transfer of
Technology through dissemination of knowledge in collaboration
with the Department of Horticulture;
(15) "Extension Centre/Unit" means a constituent Centre for
transfer of technology of the University;
(16) "Faculty" means the faculty in the University as specified in
section 16;
(17) "Government" means the State Government;
(18) "Governor" means the Governor of the State of Andhra
Pradesh;
(19) "Horticulture" means Agriculture including the basic and
applied sciences of,-
(a) fruits, vegetables, floriculture, spices and condiments;
(b) Plantation crops, hops, medicinal and aromatic plants;
(c) Forestry includes Silviculture, Plant breeding, farm
forestry, social forestry, conservation of ecology of the
biosphere, wild life and their products;
(d) Post-harvest Technology including Processing and
Marketing;
(e) Ornamental horticulture and landscaping;
(f) Sericulture;
(g) Apiculture;
(h) Crop improvement, Production and Management;
(i) Soil and Water Management;
(j) Horticultural/Agricultural Engineering and Technology;
(k) Basic Sciences and Humanities in relation to Horticulture
and Agriculture;
(l) Mushroom cultivation;
(m) Subjects pertaining to Horticultural/Agricultural
Technology including bio-technology and rural development.
(20) "Hostel" means a place of residence for students of the University
maintained or recognized by the University either as a part of or separate from
the University;
1[(20a) “institution” means an institution offering academic programmes
or research in Horticultural Sciences, or any other courses as may be
prescribed by the authorities as defined in the Act and includes a Polytechnic;]
1 . Inserted by the Act No. 5 of 2017, S.3.
(21) "Officer" means an officer of the University as specified under section
24 or other person(s) in the employment of the University declared as Officer by
the Statutes;
1 [(21a) “polytechnic” means a polytechnic offering courses under
Horticultural Sciences, or any other courses as may be prescribed by the
authorities, as defined in the Act;]
(22) "Prescribed" means as prescribed in the Statutes or Regulations, as
the case may be, of the University;
2[(22a) “recognized college or recognized institution” means a college or
institution as the case may be recognized by the University under the
conditions prescribed;]
 (23) "Registrar" means the Registrar of the University;
(24) "Research" means generation of Technologies for improving
production of Horticulture crops,
(25) "Research and Extension Council" means the Research and
Extension Council of the University,
(26) "Research Station" means a constituent research and experimental
station of the University;
(27) "Statutes" and "Regulations" respectively mean the Statutes and
Regulations of the Horticultural University made under this Act,
(28) "Student" means the person enrolled in the University for taking a
course of study for a degree, diploma or other academic distinction duly
instituted;
(29) "Teacher / Scientist" means a person not below the rank of an
Assistant Professor appointed or recognized by the University for the purpose of
imparting instruction and/or conducting and guiding research and/or
extension programmes, and may include any other person who may be
declared by the Statutes to be a teacher;
(30) "Teaching" means the Training human resource needs for the
development of the State of Andhra Pradesh.
(31) "University" means3[Dr. Y.S.R. Horticultural University] constituted
under Section 3;
(32) "University Head" means the Head of the Department / Division of
the University;
(33) "University Librarian" means the Librarian of the University;
(34) "Vice-Chancellor" means the Vice-Chancellor of the University;
(35) "Zonal Station/Regional Station" means a Research Station of the
University for a given Zone/Region.
1 . Inserted by the Act No. 5 of 2017, S.3.2 . Inserted by the Act No. 5 of 2017, S.3.3. Substituted by the Act No. 13 of 2011, S.3.
CHAPTER - II
The University
3. Establishment and incorporation of the University - (1) There shall be
established in and for the State of Andhra Pradesh, a University by the name of
1[Dr. Y.S.R. Horticultural University].
(2) The University shall consist of a Chancellor, a Vice-Chancellor, a
Board of Management, an Academic Council, a Research and Extension
Council, Board of Faculties and other authorities as set forth in the Act or as
provided in the Statutes.
2 [(2a) the University shall be a teaching, research, extension and
affiliating University.]
(3) The University shall be a body corporate having perpetual succession
and a common seal and shall sue and be sued by the said name.
(4) (a) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar and all
processes in such suits and proceedings shall be issued to, and served on him;
(b) In case of emergency or otherwise, the Vice-Chancellor may
specially nominate any other officer in this behalf.
(5) The University shall be competent to acquire and hold property, both
movable and immovable, to lease, sell or otherwise transfer any movable or
immovable property which may have become vested in or have been acquired
by it for the purpose of the University, and to borrow money from the Central
Government, State Government or any other approved sources and do all other
things necessary for the purpose of this Act.
(6) The head quarters of the University shall be at
Venkataramannagudem in West Godavari District and it may extend to any
place within a contiguous area of twenty kilometers around it.
4. Territorial Jurisdiction - (1) With respect to teaching at the University or
College level, research and extension programmes in the field of horticulture as
broadly defined in this Act, the territorial jurisdiction and responsibility for this
University shall extend to the entire State of Andhra Pradesh.
(2) The University may assume responsibility for the maintenance of
Horticultural education training centers, research and experimental stations,
training of field extension workers and for the establishment, development and
operation of such centers as may be required in various parts of the State.
 (3) All colleges, research and experimental stations or other institutions
coming under the jurisdiction and authority of this University shall come in as
constituent units of the University under the full management and control of
the University. No unit shall be recognized as an affiliated unit.
5. Objects of the University - The following are the objects of the University,
namely:-
(1) to make provision for imparting education in different branches
of study of Horticulture and other allied branches of learning and
1.  Substituted by the Act No. 13 of 2011, S.4.2 . Inserted by the Act No. 5 of 2017, S.4.
scholarship1 [and to streamline the Horticultural Education
affiliate, recognize the College imparting Horticultural Sciences or
any other courses as may be prescribed by the authorities];
 (2) to further the advancement of learning and conduct research,
particularly in horticulture and other allied sciences;
(3) to undertake the extension of such sciences/technologies
specially for the rural people of the State;
(4) to have collaboration in research projects having
multidisciplinary approach, and academic programmes with other
universities or reputed institutes ;
(5) Such other purpose as the University may, from time to time,
determine.
6. Admission to the University - (1) The University shall, subject to the
provisions of this Act and the Statutes, be open to all persons, provided that
nothing in this section shall require the University to admit to any course of
study any person who does not meet the prescribed academic standards for
admission or to retain on the rolls of the University persons whose academic
records are below the minimum standard required for the award of a degree or
whose personal conduct is such as to be enimical to the purpose of the
University or to the appropriate rights and privileges of other students and
staff:
Provided that nothing in this section shall be deemed to require the
University to admit to any course of study a large number of students than
prescribed and can be accommodated in the available faculties of the
University or of any particular college or Department as determined by the
Academic Council.
(2) Subject to the provisions under sub-section (1), the University shall
reserve seats for socially and educationally Backward Classes, Scheduled
Castes, Scheduled Tribes and other categories specified by the Government or
Academic Council or candidates from other States in India /abroad, provided
that no such person shall be entitled to be admitted to the University unless he
or she meets the standards laid down in respect of such candidates.
7. Powers and functions of the University - The University shall have the
following powers and functions:
(1) to provide for instruction in Horticulture/Agriculture and other
allied branches of learning as the University may deem fit;
2[(1a) to affiliate or recognize Colleges of Horticultural, Science or
Polytechnics and to withdraw such affailiation or recognition in the
manner as may be prescribed]
(2) to provide for conduct of research in "Horticulture" and allied
branches of learning;
(3) to provide for dissemination of the findings of research and
technical information through an extension programme;
(4) to institute courses of study and hold examinations for and
confer degrees, diplomas and other academic distinctions on
persons who have pursued an approved course of study in the
1. Added by the Act No. 5 of 2017, S.5.2. Inserted by the Act No. 5 of 2017, S.6.
University or including part courses and/or research carried out in
any other University or recognizing institutions, as may be
prescribed, for the purpose;
1[(4a) to institute courses of study and to hold examinations for,
and to confer diplomas to the Private Polytechnics in Horticultural,
or any other courses as may be prescribed by the authorities,
affiliated by the University;
(4b) to institute courses of study and to hold examination for, and
to confer Post Graduate/Under Graduate degree to the Private
Colleges in Horticultural, or any courses as may be prescribed by
the authorities, affiliated by the University;]
(5) to confer honorary degrees and other distinctions, as may be
prescribed;
(6) to provide such lectures and instructions for and to grant such
diplomas to field workers and other persons, as the University may
determine;
(7) to collaborate with other Universities and institutions in such
manner and for such purpose, as the University may determine;
(8) to establish and maintain colleges, schools, centers, divisions,
departments, institutions relating to horticulture/ Agriculture;
(9) to establish and maintain laboratories, libraries, research
stations, institutions, museums etc., for teaching, research and
extension;
(10) to create teaching, research and extension posts and to
appoint persons to such posts;
(11) to create administrative and other posts and to appoint
persons to such posts;
(12) to institute and award fellowships, scholarships, stipends,
endowments and prizes in accordance with the Statutes;
(13) to institute and maintain residential accommodation for
students and staff of the University;
(14) to fix, demand and receive such fees and other charges, as
may be prescribed;
(15) to supervise and control the residence, regulate the conduct
and discipline of the students of the University and to make
arrangements for promoting their health and welfare ;
(16) to acquire, hold and dispose of property, and to contract and
to do all other things necessary for, or incidental to the purposes of
the University,
(17) to take over and maintain colleges experimental centres and
extension centres relating to Horticulture/Agriculture and hostels
thereof;
(18) to borrow money from the Government of India, any State
Government or any other agency;
(19) to do all such acts and things, whether incidental to the
powers aforesaid or not, as may be required, in order to further the
objectives of the University.
1. Inserted by the Act No. 5 of 2017, S.6.
8. Visitation and Inspection - (1) The Chancellor shall have the right to cause
an inspection to be made, by such person or authority, as he may direct, of the
affairs and properties of the University or any college or institution
maintained1[or affiliated or recognised] 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 inquiry, intimation thereof shall
be given to the University, which shall be entitled to have its nominee or
nominees at such inspection or inquiry and to make representation in regard
thereto.
(3) The Chancellor shall forward to the Board a copy of the report of
inspection or inquiry for expressing its views and on receipt thereof the
Chancellor may tender such advice or give such direction as the Chancellor
may consider necessary, and fix a time limit 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 the Chancellor.
CHAPTER - III
Authorities of the University
9. Authorities of the University - The following shall be the authorities of the
University, namely:-
(1) The Board of Management,
(2) The Academic Council;
(3) The Board of Faculties including Post-Graduate studies;
(4) The Research and Extension Council;
(5) Such other bodies as may be prescribed.
10. Board of Management and its Constitution - (1) The Chancellor shall
constitute the Board of Management.
(2) The Board of Management shall consist of the following members:
Ex-Officio Members
(i) The Vice-Chancellor;
(ii) the Vice-Chancellor of Acharya N.G.Ranga Agricultural
University;
(iii) the Vice-Chancellor of Sri Venkateswara Veterinary
University;
(iv) The Secretary to Government, looking after Horticulture;
(v) The Secretary to Government, Finance Department;
(vi) The Commissioner/Director of Horticulture;
Other Members
(vii) one distinguished Scientist from the field of horticulture;
(viii) Four persons nominated from amongst progressive
farmers of horticulture / agriculture of whom one shall be a
woman;
1. Inserted by the Act No. 5 of 2017, S.7.
(ix) two persons nominated from among the Horti-
Industrialists and other entrepreneurs including self
employed graduates;
(x) one representative from the Indian Council of Agricultural
Research;
(xi) Four persons from among the Members of the State
Legislature and the Members of Parliament elected from the
State of Andhra Pradesh;
(xii) one Director/Dean;
(xiii) Three Professors of the University other than Dean/
Director;
(xiv) One Person nominated by the Chancellor from among
the members of state Chamber of Panchayat Raj.
(3) The Vice-Chancellor shall be the Ex-officio Chairman and the
Registrar Ex-officio Non-Member Secretary of the Board.
(4) The term of the office of the Members of the Board other than the Ex-
officio Members shall be three years:
Provided that no member of the Board who is nominated shall continue
to be a Member of the Board on his ceasing to hold the office by virtue of which
he has been nominated as a Member of the Board:
Provided further that even if some of the members are nominated at
different times to the Board under items (vii) to (xiii) of 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 first issued.
(5) When a vacancy occurs in the office of any member by reason of
death, resignation or any cause other than the expiry of the term, the vacancy
shall be filled in accordance with the provisions of this section and the person
who fills such vacancy shall hold office for the residue of the term for which the
person whose place he fills would have been a member.
(6) Six Members of the Board including the presiding member shall form
the quorum at any meeting of the Board:
Provided that if a meeting of the Board is adjourned for want of quorum,
no quorum shall be necessary at the next meeting called for transacting the
same business.
(7) The Members of the Board other than the Officers of the University
shall not be entitled to any remuneration for the performance of their functions
under this Act except such daily and travelling allowances as may be
prescribed.
(8) No officer or other employee of the University shall be eligible to be a
Member of the Board under clauses (vii) to (xi) of sub-section (2).
11. Powers and functions of the Board - (1) Subject to the provisions of this
Act, the Board shall be the Chief Executive body of the University and shall
manage and supervise the properties and activities of the University and shall
be responsible for the conduct of all administrative affairs of the University, not
otherwise provided for, in this Act.
(2) Without prejudice to the generality of the foregoing powers, the Board
shall exercise and perform the following powers and functions:
(i) to consider and approve the financial requirements,
estimates and budget of the University;
(ii) to acquire any property for the University and hold or
dispose of its properties,
(iii) to accept or transfer any property on behalf of the
University;
(iv) to provide for the administration of any funds placed at
the disposal of the University for the purposes intended;
(v) to borrow money for capital investments, with prior
approval of the State Government and make suitable
arrangements for its repayment;
(vi) to accept on behalf of the University trusts, bequests and
donations;
(vii) to consider and approve the recommendations of the
Academic Council, Research and Extension Council,
wherever required;
(viii) to direct the form and use of the common seal of the
University;
(ix) to consider and approve the establishment of new
departments, divisions, centres or Research Stations/Sub-
Stations or Extension centres or abolition of any one thereof
or otherwise, reconstitution of departments, divisions,
Research Stations or Centres on the recommendation of the
Academic Council or Research and Extension Council, as the
case may be,
(x) to consider and approve establishment of new Colleges,
faculties, amalgamation of two or more Colleges or faculties
into a single College or faculty or abolition of a college or
faculty, reconstitution of any of the existing faculties on the
recommendation of the Academic Council;
(xi) to appoint teachers of the University and such other
employees of the University as may be prescribed on the
recommendation of the Selection Committee:
Provided that the Board may invite any person of high
academic distinction and professional attainments to accept
a post of Professor in the University and appoint him to that
post;
(xii) to determine and regulate all policies relating to the
affairs of the University in accordance with this Act;
(xiii) to appoint such Committees either standing or
temporary as the Board may consider necessary.
1 [(xiv) to affiliate or recognise colleges/educational
institutions of Horticultural, or any other courses as may be
prescribed by the authorities, including conditional
affiliation or recognition of the colleges or educational
1. Added by the Act No. 5 of 2017, S.8.
institutions and to withdraw such affiliations or recognition
on the recommendation of the Academic Council]
(3) The Board shall meet at such time and place as it deems necessary
but it shall hold a meeting at least once in every two months and not less than
half of the number of its meetings in a year shall be held at the headquarters of
the University.
(4) The Board may, for purpose of consultation, invite any person having
practical experience or special knowledge of any subject under its
consideration to attend its meeting. Such person shall have right to speak in,
and otherwise to take part in the proceedings of such meeting, but shall not, by
virtue of this sub-section, be entitled to vote in any such meeting. A person
attending such meeting shall be entitled to such allowances as may be
prescribed.
12. Academic Council - (1) The Academic Council shall consist of the
following members, namely :-
(i) The Vice-Chancellor, Chairman
(ii) The Vice-Chancellor, Acharya N.G. Ranga Agricultural
University;
(iii) The Vice-Chancellor, Sri Venkateswara Veterinary
University;
(iv) The Deans of the faculties;
(v) The Directors,
(vi) The Dean of Students Affairs;
(vii) The Controller of Examinations;
(viii) The University Librarian;
(ix) The University Heads of Departments and Heads of
Departments of Colleges;
(x) The Associate Deans of Colleges;
(xi) The Associate Directors of Research of the
Regions/Zones;
(xii) Three Principal Scientists (Crop) to be nominated by the
Vice-Chancellor;
(xiii) Two Members of the Board nominated by the Board;
(xiv) Two eminent educationists from outside the University
in the field of Horticulture nominated by the Vice-Chancellor;
(xv) One nominee of the Indian Council of Agriculture
Research;
(xvi) Two Associate Professors and two Assistant Professors
from the Faculties nominated by the Vice-Chancellor;
(xvii) Two Principals of Polytechnics nominated by Vice-
Chancellor;
(xviii) The Registrar, Ex-Officio Member-Secretary.
(2) Academic Council may co-opt as members not more than two persons
for such period and in such manner, as may be prescribed, so as to secure
adequate representation of different sectors of horticulture/agriculture and
allied fields.
(3) Normally the Academic Council shall meet once in every six months
on such dates as may be fixed by the Vice-Chancellor. However, special
meetings of the Academic Council can be called by the Vice-Chancellor.
(4) One third of the members of the Academic Council shall form quorum
at a meeting of the Council:
Provided that if a meeting of the Council is adjourned for want of
quorum, no quorum shall be necessary at the next meeting for the transaction
of the same business.
13. Powers and functions of the Academic Council - (1) The Academic
Council shall, subject to provisions of this Act and the Statutes, have the
powers, by regulations, of prescribing all courses of study and determining
curricula, and shall have general control on teaching and other educational
programmes within the University, and shall be responsible for the
maintenance of standards thereof.
(2) It shall have power to make regulations consistent with this Act
and the Statutes relating to all academic matters subject to its
control and to amend or repeal such regulations.
(3) In particular, and without prejudice to the generality of the
foregoing power, the Academic Council shall have power:
(i) to advise the Board and Vice-Chancellor on all academic
matters including the control and management of libraries.
(ii) to make recommendations for the institution of
Professorships, Associate Professorships, Assistant
Professorships, and other teaching posts including posts in
research and extension and in regard to the duties thereof,
(iii) to make recommendations for the constitution or
reconstitution or abolition of departments/faculties of
teaching;
(iv) to make regulations regarding the admission of students
to the University and determine the number of students to
be admitted;
(v) to make regulations relating to the courses of study
leading to degrees, diplomas and certificates;
(vi) to make regulations relating to the conduct of
examinations and to maintain and improve standards of
education;
(vii) to make recommendations to the Board regarding
conferment of honorary degrees and other distinctions;
(viii) to prescribe qualifications for teachers in the University;
(ix) to exercise such other powers and perform such other
functions as may be prescribed.
1[(x) for the grant of affiliation or recognition or withdrawal of
such affiliation or recognition of colleges/education
institutions]
14. Research and Extension Council - (1) There shall be a Research and
Extension Council consisting of the following members, namely:-
1. Added by the Act No. 5 of 2017, S.9.
(i) The Vice-Chancellor;
(ii) The Director/Commissioner of Horticulture or his
nominee not below the rank of Joint Director;
(iii) The Director / Commissioner of Agriculture or his
nominee not below the rank of Joint Director;
(iv) The Director of Women Development & Child Welfare or
his nominee not below the rank of Joint Director;
(v) The Director / Commissioner of Sericulture or his
nominee not below the rank of Joint Director;
(vi) The Principal Chief Conservator of Forests or his nominee
not below the rank of Chief Conservator of Forests;
(vii) Two members of the Board nominated by the Board;
(viii) The Director of Research;
(ix) The Director of Extension;
(x) All Deans of the Faculties;
(xi) Dean of Students Affairs;
(xii) The Principal, Extension Education Institute, Acharya
N.G.Ranga Agricultural University, Hyderabad;
(xiii)All Associate Directors of Research:
(xiv) All Associate Deans of Colleges;
(xv) All Heads of Departments of the University;
(xvi) Principal Scientists (Crop);
(xvii) All Heads of Krishi Vignan Kendras and District
Extension Units;
(xviii) Three Officers not below the rank of the Deputy
Director of Horticulture nominated by the
Director/Commissioner of Horticulture;
(xix) Research and Extension Council may co-opt as
members not more than four persons who are specialized in
research for such period and in such manner as may be
prescribed, so as to secure adequate representation of
different sectors of horticulture/agriculture and allied fields.
Such members shall be two from Andhra Pradesh and two
outside the State;
(xx) Ten progressive farmers of which three shall be woman,
who are prominent in horticulture/agriculture and allied
branches to be nominated by the Vice-Chancellor for their
specialized knowledge and experience;
(xxi) Two persons nominated by the Vice-Chancellor
representing different horticulture based industries;
(xxii) Representatives from the under mentioned
organizations, not exceeding seven:
(a) Agriculture Chemicals;
(b) The A.P. State Seed Development Corporation Limited /
National Seed Corporation / Seed Industry / NABARD /
Commercial banks;
(c) Indian Nursery Association;
(d) Micro Irrigation Industries;
(e) Food processing Industry;
(f) The A.P. State Agro-industries Development Corporation
limited;
(g) Non-Governmental organizations;
(h) Exporters, Agriculture products export development
agency;
(i) Marketing, Food packing Industry;
(xxiii) The Vice-Chancellor may, for purpose of consultation,
invite any two Scientists and / or two extension experts as
per the need of the agenda to attend the meeting.
2. The Vice-Chancellor shall be Ex-officio Chairman and the Director of
Research, Ex-officio Member - Secretary.
3. The term of nominated/co-opted members shall be two years.
4. The Research and Extension Council shall meet at least once in a
year.
15. Powers and functions of the Research and Extension Council- (1) The
Research and Extension Council shall, subject to the provisions of this Act and
Statutes, have the powers, to make recommendations on matters relating to
research and extension programmes.
(2) In particular and without prejudice to the generality of the foregoing
powers, the research and extension council shall have the following powers:
(a) to advice the Board and the Vice-Chancellor on all research and
extension matters, including control and management of research
stations and extension units/programmes;
(b) to make recommendations for the institution of advanced
centres of excellence, research fellowships and other research and
extension posts;
(c) to make recommendations for the establishment, organization
and reorganization of research stations, and extension units,
programmes and research specialization;
(d) to assess the physical, fiscal and administrative facilities
required for implementing research and extension projects/
programmes;
(e) to orient and disseminate research to meet farmers’ needs
through kisan melas and other programmes;
(f) to develop farmers’ education and training and advisory
services;
(g) to identify and resolve field problems and arrange for transfer
and transmission of information.
(h) to coordinate extension activities for improvement of
Horticulture and allied branches and for the development of rural
communities;
(i) to integrate research, extension and teaching and ensure
participation of teachers in all programmes;
(j) to recommend names of outstanding farmers and others
contributing the development of horticulture for conferment of
distinctions and awarding prizes;
(k) any other matter pertaining to research and extension
programmes including the collaborative arrangements which may
be referred to by the Vice-Chancellor or the Board or any other
authority of the University.
16. Faculties- (1) The University shall have the Faculties of Horticulture, Post-
Graduate studies and such other Faculties, as may be prescribed.
(2) Each Faculty shall comprise such departments with such assignment
of subjects of study, as may be approved.
(3) There shall be a Board for each Faculty, the constitution and powers
of which shall be prescribed.
(4) There shall be a Dean for each Faculty who shall be appointed in
such manner and for such period, as may be prescribed.
(5) Each department shall have a University Head whose appointment,
powers and duties shall be prescribed, and who shall be responsible to
the Dean for the proper organization and working of the department.
17. Powers and functions of Board of Faculties- The Boards of faculties shall
have the following powers, namely:-
(a) to make recommendation to the Academic Council
regarding admission of students to the University;
(b) to draw the curricula and courses and recommend to the
Academic Council;
(c) to recommend to the Academic Council conditions under
which students shall be admitted to the degrees, diplomas
and certificates;
(d) to recommend to the Academic Council the
establishment, amalgamation, sub-division and abolition of
departments;
(e) to recommend to the Academic Council for the recognition
of the degrees, diplomas and other certificates of other
Universities;
(f) such other powers as may be prescribed.
18. Constitution of Committees - Every authority shall have the power to
appoint committees which may, unless otherwise provided in this Act, consist
of such members of the authority and other persons as it may deem fit.
19. 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, elected,
nominated or co-opted the member whose place has become vacant and the
person appointed, elected, nominated or co-opted to a casual vacancy shall be
a member of such Authority for the residue of term for which the person whose
place he fills would have been a member.
20. Removal from membership of an authority - (1) The Board may remove
any person from membership of any authority or body of the University on the
ground that such person have been convicted of any offence involving moral
turpitude or conduct not befitting the office held by the concerned member:
Provided that no such order shall be made against any person without
giving reasonable opportunity of being heard.
(2) Any member, other than ex-officio member, of any authority or body
of the University, may resign his office by a letter addressed to the Vice-
Chancellor and such resignation shall take effect from the date on which the
same is accepted by the authority competent to fill the vacancy or on the expiry
of three months from the date of its receipt by the Vice-Chancellor, whichever
is earlier.
21. Decision on question as to validity of the act or proceeding - Where
any question arises whether any act or proceeding of an Authority including
the Board, is consistent with this Act and the Statutes, it shall be referred to
the Chancellor whose decision thereon shall be final.
22. Decision on question as to validity of membership- If any question
arises as to whether any person has been duly appointed or is entitled to be a
member of any authority or other body of the University the matter shall be
referred to the Chancellor whose decision thereon shall be final:
Provided that before taking any such decision, the Chancellor shall give
the person affected thereby reasonable opportunity of being heard.
23. Validity and protection of acts - (1) No act or proceeding of any authority
or body of the University shall be invalid by reason of the existence of any
vacancy among its members or by reason of some person having taking part in
the proceedings who is subsequently found to have been not entitled to do so.
(2) Save as otherwise provided in this Act, all the acts done or orders
made in good faith by the University or any of its authorities shall be final and
no suit shall be instituted against or damages claimed form the University or
its authority for anything done or purported to have been done in pursuance of
this Act or the Statutes or the Regulations.
(3) No suits or other legal proceedings shall lie against any officer or
other employee of the University in respect of any thing which is done in good
faith or intended to be done in pursuance of this Act or any Statutes made
thereunder.
CHAPTER - IV
Officers of the University
24. Officers of the University - The following shall be the Officers of the
University, namely:-
(i) The Chancellor
(ii) The Vice-Chancellor
(iii) The Deans of faculties including Post-Graduate Studies
(iv) The Directors
(v) The Dean of Students Affairs
(vi) The Registrar
(vii) The Comptroller
(viii)The Controller of Examinations
(ix) The Estate Officer
(x) The University Librarian
(xi) Such other persons in the service of the University as
may be declared by the statutes to be the officers of the
University.
25. Chancellor - The Governor of Andhra Pradesh shall be the Chancellor of
the University. He shall, by virtue of his office, be the Head of the University,
and shall, when present, preside at any convocation of the University. He shall
exercise such other powers as may be conferred on him by or under this Act.
26. Vice-Chancellor - (1) The Vice-Chancellor shall be a whole time officer of
the University and shall be appointed by the Chancellor from the panel of
eminent scientists in Horticulture / Agriculture drawn by the Search
Committee. The Search Committee shall consist of the following persons:
1[(i) Chief Secretary to the Government of Andhra Pradesh.]
 (ii) One nominee of the State Government2[Who shall be of
eminence in the sphere of Horticulture Science and shall not
be connected in any manner with this University or its
colleges and shall not be below the rank of Vice-Chancellor].
 (iii) Director General, Indian Council of Agricultural
Research or his nominee.
(2) The Vice-Chancellor shall hold office for a term of three years. The
emoluments, inclusive of pension, if any, and other conditions of the service of
the Vice-Chancellor shall be such as may be prescribed by UGC/ICAR and
shall not be varied to his disadvantage after his appointment.
(3) The Vice-Chancellor may relinquish his office by resignation in writing
under his hand addressed to the Chancellor, which shall be delivered to the
Chancellor normally 60 days prior to the date on which the Vice-Chancellor
wishes to be relieved from his office, but the Chancellor may relieve him earlier.
(4) Where the post of the Vice-Chancellor falls permanently vacant either
by resignation or otherwise, the vacancy shall be 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 five years.
(5) In the temporary absence of the Vice-Chancellor on leave, for
whatever reason or until the vacancy caused in any other manner is filled, the
Chancellor shall appoint any person temporarily to act as Vice-Chancellor.
(6) The Vice-Chancellor shall not be removed from his office except by an
order of the Chancellor passed on the ground of misbehaviour or incapacity or
if it appears to the Chancellor that the continuance of the Vice-Chancellor in
office is detrimental to the interests of the University, after due inquiry by such
person who is or has been a Judge of High Court to be nominated by the
Chancellor in which the Vice-Chancellor shall have an opportunity of making
his representation.
27. First Vice-Chancellor - The first Vice-Chancellor shall be appointed by the
Chancellor. He shall be paid the salary, as prescribed from time to time,
inclusive of pension if any. He shall serve the University for full term as may be
1. Substituted by the Act No. 5 of 2018, S.2.2. Added by the Act No. 5 of 2018, S.2.
prescribed. The conditions of the service shall be as may be prescribed from
time to time, but shall not vary to his disadvantage after his appointment. The
other conditions of service shall apply as may be prescribed for a regular
officer.
28. Powers and Duties of the Vice-Chancellor - (1) The Vice-Chancellor shall
be the academic head and Principal Executive Officer of the University and Ex-
officio Chairman of the Board, Academic Council, Research and Extension
Council and shall, in the absence of the Chancellor, preside at the convocation
of the University and confer degrees on persons entitled to receive them.
(2) The Vice-Chancellor shall exercise general control over the affairs of
the University and shall be responsible for due maintenance of discipline
in the University.
(3) The Vice-Chancellor shall convene meetings of the Board, Academic
Council, Research and Extension Council.
(4) The Vice-Chancellor shall ensure faithful observance of the provisions
of this Act, Statutes and Regulations and he shall exercise all powers
necessary for this purpose.
(5) The Vice-Chancellor shall be responsible for the presentation of the
annual financial estimates and the annual accounts to the Board of
Management.
(6) The Vice-Chancellor may take any action in any emergency which in
his opinion calls for immediate action. He shall in such case and as soon
as may be thereafter, report his action to the authority which will
ordinarily have dealt with the matter. If the authority disagrees with the
action of the Vice-Chancellor, the matter shall be referred to the
Chancellor whose decision shall be final.
(7) Where any action taken by the Vice-Chancellor under sub-section (6)
affects any person in the service of the University to his disadvantage
such person may prefer an appeal to the Board within thirty days from
the date on which such person has been served with a notice of the
action taken.
(8) 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 this Act.
(9) The Vice-Chancellor shall be responsible for the proper administration
of the affairs of the University and for a close co-ordination and
integration of teaching, research and extension.
(10) The Vice-Chancellor shall exercise such other powers and perform
such other duties as are conferred or imposed upon him under the
provisions of this Act and as may be prescribed from time to time.
29. Deans of the Faculties - There shall be a Dean for each Faculty who shall
be the Chairman of the Faculty Board and shall be responsible for the faithful
observance of the provisions of the Act, Statutes and Regulations relating to
the faculty and for the organization and conduct of the teaching, research and
extension work of the departments comprised therein.
30. Director of Research - There shall be a Director of Research who shall be
responsible for the direction and coordination of research programmes o

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