The Sri Venkateswara Veterinary University, Act, 2005

SRI VENKATESWARA VETERINARY UNIVERSITY ACT, 2005
ACT No.18 OF 2005
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
8. Visitation
CHAPTER - III
Officers of the University
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. Dean of Student Affairs
17. Officers not to accept any remuneration from any source other than that
provided by statutes
CHAPTER - IV
Authorities of the University
18. Authorities of the University
19. Constitution of the first Board
20. Powers and functions of the Board
21. The Academic Council
22. Powers Functions and duties of the Academic Council
23. Faculties
24. Finance Committee
25. The Planning Board
26. Constitution of Committees
27. Filling of Casual vacancies
28. Removal from membership of any authority
29. Decision on question as to validity of membership, Act or proceeding
30. Act or proceeding of any authority not to be invalidated by reason only of
certain defects
CHAPTER - V
Research and Extension
31. Veterinary Sciences Experiment Stations
32. Veterinary Sciences Extension Service
33. Co-ordination in research and extension work
CHAPTER - VI
Appointment of the Teachers, etc.,
34. Constitution of Selection Committee for appointment of Officers and
teachers of a faculty
35. Constitution of pension, Insurance or Provident Fund
36. Tribunal of Arbitration for disputes between the University and its staff
CHAPTER - VII
University Funds, etc.,
37. General and Other funds
38. Borrowing of money
39. Certain restrictions in respect of financial matters
40. Accounts and Audit
CHAPTER -VIII
Statutes and regulations
41. Statues
42. Statutes how made
43. Regulations
CHAPTER - IX
Miscellaneous
44. Annual Report
45. Temporary appointment of officers
46. Powers of Government to transfer certain colleges and Institutions to the
      University
46-A. Transfer and Affiliation of Private Colleges.
47. Delegation of powers of the Board
48. Removal of difficulties
FIRST SCHEDULE
SECOND SCHEDULE
SRI VENKATESWARA VETERINARY UNIVERSITY ACT, 2005
ACT No.18 OF 2005
[28th April, 2005]
1[AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF A TEACHING AND AFFILIATING UNIVERSITY IN VETERINARY
SCIENCES IN THE STATE OF ANDHRA PRADESH AND FOR THE
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO].
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the
Fifty-sixth year of the Republic of India as follows:
CHAPTER - I
Preliminary
1. Short title, extent, commencement and application - (1) This Act may be
called Sri Venkateswara Veterinary University, Act, 2005.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may, by
notification, in the Andhra Pradesh Gazette, appoint.
(4) (i) It shall apply in the first instance to the colleges, the Polytechnics,
Research Stations and Schemes and Institutions shown in the first and second
schedules.
(ii)The Government may, by Notification, apply the provisions of this
Act to any other college 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:-
(a) "academic council" means the Academic Council of the
University;
2 [(aa) “affiliated college/educational institution” means a
college/educational institution affiliated to the university providing
courses of study qualifying students for admission to university
examinations in accordance with the Regulations;
(ab) “affiliated college” means a college within the University area
affiliated to the university in accordance with the conditions
prescribed;]
(b) "appointed day" means the date appointed under sub-section
(3) of section 1 for the coming into force of this Act;
(c) "authority" means any Authority of the University specified in
section 18;
(d) "board" means the Board of Management of the University;
3[(da) “college” means a college established and maintained by, or
affiliated to, or recognized by the University;]
(e) "faculty" means a Faculty of the University;
(f) "government" means the state Government;
1. Substituted by the Act No.15 of 2015, S.2.2. Inserted by the Act No.15 of 2015, S.3.3. Inserted by the Act No.15 of 2015, S.3.
1 [(fa) “institution” means an institution offering academic
programmes or research in Veterinary sciences, Dairy and Fishery
as defined in the Act and includes a Polytechnic;]
(g) "officer" means any Officer of the University specified in section
9;
(h) "prescribed" means prescribed by the statues or regulations;
2[(ha) “Polytechnic” means a polytechnic offering courses under
‘veterinary, dairy and fishery sciences’ as defined in the Act;
(hb) “recognized college or recognized institution” means a college
or institution as the case may be recognized by the University
under the conditions prescribed;]
(i) "registrar" means the Registrar of the University;
(j) "registered graduate" includes a graduate in veterinary sciences
registered under conditions prescribed in this behalf;
(k) "regulations" means the regulations of the University made
under this Act;
(l) "statutes" means the statutes of the University made under this
Act;
(m) "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;
(n) "teacher" includes a professor, an Associate Professor, an
Assistant Professor, Reader, lecturer or other person appointed or
recognized by the University for the purpose of imparting
instruction of conducting and guiding research or extension
programmes, and any person declared by the statutes to be a
teacher;
(o) "university" means Sri Venkateswara Veterinary University
constituted under section 3;
(p) "university college" means a college established or maintained
by the University and providing courses of study qualifying
students for admission to the University examinations in
accordance with the regulations;
(q) "veterinary sciences" means and includes Veterinary, Animal
Avian, Dairy and Fishery Sciences.
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 Sri Venkateswara
Veterinary University which shall consist of a Chancellor, a Vice-Chancellor a
Board of Management and an Academic Council.
3 [(1A) the University shall be a teaching, research, extension and
affiliating University.]
1. Inserted by the Act No.15 of 2015, S.3.2. Inserted by the Act No.15 of 2015, S.3.3. Inserted by the Act No.15 of 2015, S.4.
(2) The University shall be a body corporate having perpetual succession
and a common seal and shall sue and be sued by the said name.
(3) 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 suit and proceedings shall be issued to, and served on him.
(4) The Headquarters of the University shall be at Tirupati in Chittoor
District.
4. Objects of the University - The Objects of University among others shall be
to impart education in different branches of Veterinary, Animal and Fishery
Sciences; to undertake the extension of such Sciences to the rural people of the
State of Andhra Pradesh; and to promote research, field and extension
programmes, production and postharvest technology including processing and
marketing in Veterinary, Animal and Fishery Sciences1[and to streamline the
Veterinary Education, affiliate, recognise the colleges imparting Veterinary,
Diary and Fishery education].
5. University open to all persons - The University shall subject to the
provisions of this Act and the statutes, be open to all persons; but nothing in
this section shall be deemed to required the University to admit to any course
of study a larger number of students than may be prescribed:
Provided that the Government may reserve seats in Colleges under the
University for the members of the Socially and Educationally Backward
Classes, 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 the research in Veterinary
Science;
2[(aa) to affiliate or recognise Veterinary Colleges or Polytechnics
and to withdraw such affiliation or recognition in the manner as
may be prescribed;]
(b) to provide for the advancement and dissemination of knowledge
in the files and extension programmes in Veterinary Sciences;
(c) to institute courses of study and to hold examinations for, and
to confer, degrees, diplomas, certificates and other academic
distinctions on persons who have pursued a course of study, or
carried on research in the University or in an institutions
recognized in this behalf by the University, as may be prescribed;
3[(ca) to institute courses of study and to hold examinations for,
and to confer diplomas to the Private Polytechnics in Veterinary,
Dairy & Fishery Sector affiliated by the University;
(cb) to institute courses of study and to hold examinations for, and
to confer Post Graduate/ Under Graduate degrees to the Private
1. Added by the Act No.15 of 2015, S.5.2. Inserted by the Act No.15 of 2015, S.6.3. Inserted by the Act No.15 of 2015, S.6.
Colleges in Veterinary, Diary & Fishery Sector affiliated by the
University;]
(d) to confer honorary degrees or other academic distinctions, as
may be prescribed;
(e) to create teaching, research and extension posts required by the
University and to appoint qualified persons to such posts;
(f) to institute and award fellowships including travelling
fellowships, scholarships, studentships and prizes in accordance
with the statutes;
(g) to acquire, hold and dispose of property, and to enter into
contracts and to do all other things necessary for, or incidental to
the objectives of the University;
(h) to take over and maintain colleges relating to Veterinary
Sciences and hostels therefore;
(i) to borrow money from the Government of India, any State
Government or any other agency;
(j) to establish and maintain the University Colleges and hostels
therefore;
(k) to fix, demand and receive such fees and other charges as may
be prescribed;
(l) to provide such lectures and instructions for and to grant such
diplomas to field workers, and other persons, as the University
may determine;
(m) to regulate the conduct of students, to maintain discipline
among them and to make arrangements for promoting their health
and welfare;
(n) to create administrative, ministerial and other necessary posts
and to make appointments thereto;
(o) to cooperate with other Universities and authorities in such
manner and for such purposes, as the University may determine;
and
(p) to do all such acts and things, as may be necessary for the
furtherance of the objects of the University.
7. Residence - Every student shall reside in a hostel, or under such conditions
as may be prescribed.
8. Visitation - (1) The Government shall have the right to cause in 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 institution maintained1 [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 enquiry and to make representations in regard
thereto.
1. Inserted by the Act No.15 of 2015, S.7.
(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, they may
tender such advice or give such direction as they 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
Government.
CHAPTER - III
Officers of the University
9. Officers of the University - The following shall be the Officers of the
University, namely
(i) the Chancellor
(ii) the Vice-Chancellor
(iii) the Registrar
(iv) the Comptroller
(v) the Dean of Student Affairs
(vi) the Deans of the various Faculties
(vii) the Director of Research
(viii) the Director of Extension
(ix) the Controller of Examination
(x) the Estate Officer; and
(xi) such other persons in the service of the University as
may be prescribed
10. The 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.
11. Vice-Chancellor - (1) The Vice-Chancellor shall be a whole time officer and
shall be appointed by the Chancellor in the manner prescribed. He shall be
paid such salary per mensem as may be prescribed.
(2) The Vice-Chancellor shall hold office for a term of three years and
shall be eligible for re-appointment for another term of three years.
(3) The conditions of service other than the emoluments of the Vice-
Chancellor shall be such as may be prescribed and shall not be varied to his
disadvantage after his appointment.
(4) The Vice-Chancellor may, by writing under his hand addressed to the
Chancellor, resign his office. The resignation shall be delivered to the
Chancellor ordinarily sixty days prior to the date on which the Vice-Chancellor
wishes to be relieved of his office, but the Chancellor may relieve him earlier.
The resignation shall take effect from the date of relief.
(5) In the temporary absence of the Vice-Chancellor due to leave, or for
whatever reason, or until the vacancy caused in any manner is filled, the
Chancellor shall appoint any person temporarily to act as Vice-Chancellor.
(6) 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 three years.
(7) If, in the opinion of the Chancellor, the Vice-Chancellor wilfully omits
or refuses to carry out the provisions of this Act or abuses the powers vested in
him and if it appears to the 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 an
opportunity of showing cause against the action proposed to be taken in regard
to him.
12. Powers and duties of the Vice-Chancellor - (1) The Vice-Chancellor shall
be the academic head and principal Executive Officer of the university and
shall, in the absence of the Chancellor, preside at any convocation of the
University.
(2) It shall be the duty of the Vice-Chancellor to ensure the faithful
observance of the provisions of this provisions of this Act and the statutes and
he may exercise such powers as may be necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene the meeting of the
academic council.
(4) The Vice-Chancellor shall exercise general control over the University
and its affairs and shall be responsible for the due maintenance of discipline in
the University.
(5) The Vice-Chancellor shall be responsible for the presentation of the
budget and the statement of accounts to the Board.
(6) Subject to the Control of the Chancellor, in any emergency which, in
the opinion of the Vice-Chancellor, requires, immediate action to be taken, he
shall take such action as he deems necessary, and shall at the earliest
opportunity intimate the action taken to the officer, authority or other body
who or which in the ordinary course would have dealt with the matter.
(7) Where any action taken by the Vice-Chancellor under subsection
(6) affects any person in service of the University to his disadvantage,
such person may prefer an appeal to the Board within 30 days from the date
on which such person has 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 a close co-ordination and
integration of teaching, research and extension.
(10) The Vice-Chancellor shall exercise such other powers as may be
prescribed.
13. The Registrar - (1) The Registrar shall be a whole time officer and shall be
appointed by the Board in the manner prescribed.
(2) The salary and allowances payable to the Registrar and the conditions
of service shall be such as may be prescribed:
Provided that the conditions of service of the Registrar shall not be varied
to his disadvantage after his appointment.
(3) The Registrar shall be responsible for the due custody of the records
and the common seal of the University. He shall be ex-officio Secretary of the
Board and of the Academic Council, and shall be bound to place before it all
such information as may be necessary for the transaction of its business. He
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 hand addressed to the Board,
resign his office. The resignation shall be delivered to the Board ordinarily Sixty
days prior to the date on which the Registrar wishes to be relieved of his office
but the Board may relieve him earlier. The resignation shall take effect from the
date of relief.
(5) In the temporary absence of the Registrar due to leave or for whatever
reason, or until the vacancy caused in any other manner is filled, the Vice-
Chancellor shall appoint any person temporarily for a period not exceeding
three months, to act as the Registrar.
(6) The Registrar shall be responsible for the conduct of the examinations
and for the due execution of all processes connected therewith.
(7) The Registrar shall discharge such other duties and perform such
other functions as may be prescribed or required, from time to time, by the
Board or the Vice-Chancellor.
14. The Comptroller - (1) The Comptroller shall be a whole time officer and
shall be appointed by the Board in the manner prescribed.
(2) He shall be paid such salary and allowances as may be prescribed.
(3) The provisions relating to conditions of service of Vice-Chancellor
other than emoluments, registration, filling of temporary vacancies contained
in sub-sections (3), (4) and (5) of section 11, shall apply to the office of the
Comptroller subject to the variation that for the expressions "Vice-Chancellor"
and "Chancellor", the expressions "Comptroller and "Board" shall respectively
by substituted.
(4) The Comptroller shall manage the property, finances and the
investments of the University and tender advise in regard to its financial policy.
He shall be responsible for the preparation of the budget and statement of
accounts for presentation to the Vice-Chancellor.
(5) The Comptroller shall be responsible for ensuring that no expenditure
not duly authorized is incurred by the University otherwise than by way of
investment 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 been made.
15. Powers and duties of the Registrar and the Comptroller exercisable by
a single person - The Board may direct, that the powers and duties of the
Registrar and the Comptroller shall be exercised and performed by a single
person for such period as it deems fit.
16. Dean of Student Affairs - (1) The Dean of Student Affairs shall be a whole
time officer and shall be appointed by the Board in the manner prescribed.
(2) The salary and allowances payable to the Dean of Students Affairs
shall be as may be prescribed.
(3) The Dean of Student Affairs shall have the following duties namely:-
(a) to make arrangements for the housing of students;
(b) to arrange a programme of student counselling;
(c) to arrange for the employment of students in accordance with
the plans approved by the Vice-Chancellor;
(d) to supervise the extracurricular activities and to look after the
needs of student;
(e) to assist in the placement of graduates of the University; and
(f) to organize and maintain contact with the alumni of the
University.
17. Officers not to accept any remuneration from any source other than
that provided by statutes - No officer shall accept any remuneration from any
source other than the remuneration to which he is entitled under the statutes.
CHAPTER - IV
Authorities of the University
18. Authorities of the University - The following shall be the Authorities of
the University namely: -
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Board of faculties;
(iv) Finance committee;
(v) Planning Board; and
(vi) such other bodies as may be prescribed.
19. 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 constituted
in such a manner so that the continuity is ensured.
(2) The Board shall consists of the following members, namely:-
Ex-Officio Members:
(a) the Vice-Chancellor;
(b) the Secretary to Government, Animal Husbandry Department;
(c) the Secretary to Government, Finance Department;
(d) the Director of Animal Husbandry;
(e) the Commissioner of Fisheries.
Other Members
(f) One person to be nominated by the Chancellor from the
members of the Indian Council of Agricultural Research;
(g) One persons who is in the opinion of the Chancellor a
distinguished veterinary / Fishery Scientist, nominated by the
Chancellor;
(h) Three persons from the Academic Council to be nominated by
the Chancellor;
(i) Four persons to be nominated by the Chancellor from among the
members of the State Legislature and the members of parliament
elected from the State of Andhra Pradesh.
(j) Three persons nominated by the Chancellor from amongst the
progressive farmers in Livestock, Poultry and Fishery sectors of
whom one shall be a woman;
(k) One person nominated by the Chancellor from amongst the
members of the State Veterinary Council;
(l) Two persons nominated by the Chancellor from among the
industrialists in Livestock, Poultry and Fishery sectors;
1[(m) one person to be nominated by the Chancellor from among
the Scientists of Indian Veterinary Research Institute (IVRI),
Izatnagar, Bareily (U.P).]
(3) The Vice-Chancellor shall be ex-officio Chairman of the Board, and
shall conduct the meetings of the Board in accordance with the statutes made
in that behalf.
(4) The term of office of Members of the Board other than exofficio
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 member of the Board:
Provided further that even if some of the members are nominated at
different times to the Board under items (f) to (l) 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) The Members of the Board shall be entitled to receive such daily and
travelling allowances as may be prescribed but not to any remuneration.
20. 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
recommendation of the Selection Committee Constituted under
section 34:
Provided that the Board may invite any person of High
academic distinction and professional attainments to accept the
post of Professor in the University and appoint him to that post.
1. Added by the Act No.15 of 2015, S.8.
(c) to acquire any property for the University and to hold or dispose
off its properties;
(d) to accept any property on behalf of the University;
(e) to provide for the administration of any funds placed at the
disposal of the University for the purposes intended;
(f) to arrange for the investment and withdrawal of money of the
University;
(g) To direct the form and use of the common seal of the University;
(h) To appoint such committees, either standing or temporary as
the Board may consider necessary;
(i) to determine and regulate all policies relating to the affairs of the
University in accordance with this act and the statues.
1 [(j) to affiliate or recognise Veterinary, Diary & Fishery
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;]
(2) 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 the number of its meetings in a year shall be held at headquarters of the
University.
(3) The Board may, for purposes 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 the 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 at any such meeting. A person
attending any such meeting shall be entitled to such allowances as may be
prescribed.
21. The Academic Council - (1) The academic Council shall consist of the
following Members, namely:-
(a) the Vice-Chancellor of the University;
(b) the Vice-Chancellor of the NTR University of Health Sciences
and Acharya N.G. Ranga Agricultural University;
(c) the Director of Animal Husbandry;
(d) the Commissioner of Fisheries;
(e) the Directors of Research and Extension;
(f) the Deans of the Various Faculties;
(g) the Dean of Student Affairs;
(h) the University Heads of Departments;
(i) the Associate Deans;
(j) the Associate Directors of Research;
(k) the Controller of Examinations;
1. Added by the Act No.15 of 2015, S.9.
(l) two members of the Board of management nominated by the
Vice-Chancellor;
(m) four persons having special knowledge or practical experience
in different aspects of Veterinary Sciences nominated by the Vice-
Chancellor;
(n) Executive Officer, Tirumala Tirupati Devasthnams.
(2) The academic Council may co-opt as members, not more than five
persons, for such period and in such manner, as may be prescribed so as to
secure adequate representation of different aspects of Veterinary Sciences.
(3) The Vice-Chancellor shall be ex-officio chairman of the Academic
Council.
22. 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 this Act and the statutes, supervise,
direct and control, and be 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 by or under this Act.
(2) In particular and without prejudice to the generality of the forgoing
power, the Academic Council shall be entitled to,-
(a) advise the Vice-Chancellor and the Board on all academic
matters, including the control and management of the libraries;
(b) make recommendations to the Board,-
(i) for the institution of the professorships, associate
professorships, assistant professorships, teacherships and
other teaching posts and matters connected therewith;
(ii) regarding the post-graduate teaching, research and
extension;
1[(iii) for the grant of affiliation or recognition or withdrawal
of such affiliation or recognition of Veterinary, Dairy &
Fishery colleges/education institutions;]
(c) formulate, modify, revise or rescind schemes in connection with
the constitution or reconstitution of departments of teaching,
research and extension; and
(d) make regulations,-
(i) regarding the admission of students to the University;
(ii) regarding the examinations and the conditions on which
students shall be admitted thereto;
(iii) relating to courses of study of degrees, diplomas and
certificates.
23. Faculties - (1) The University shall have the Faculties of Veterinary
Science, Dairy Science and Fishery Science and such other Faculties as may be
prescribed.
1. Added by the Act No.15 of 2015, S.10.
(2) Each faculty shall comprise such departments with such assignment
of subjects of study as may be prescribed.
(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) The Dean shall be the Chairman of the Board of the Faculty and be
responsible for the faithful observance of the 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.
(6) Each department shall have a head, whose appointment, powers and
duties shall be as prescribed, and who shall be responsible to the Dean for the
proper organization and working of the department.
24. Finance Committee - (1) The Board shall constitute a Finance Committee
consisting of the following persons namely:-
(a) the Vice-Chancellor;
(b) the Comptroller;
(c) two members chosen by the Board 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 budget
provision.
25. The Planning Board - (1) The Planning Board shall be the Principal
Planning body of the University and shall be responsible for monitoring the
development of the University on the lines indicated in the objects of the
University.
(2) The Constitution of Planning Board and its powers and functions
shall be such as may be prescribed by the statutes.
26. Constitution of Committees - Every Authority shall have power to
constitute committees which may, unless otherwise provided in this Act,
consist of the Members of the Authority and such other persons as it nominate.
27. 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 fills.
28. Removal from membership of any authority - The Board shall remove
any person from the membership of any authority on the ground that such
person was convicted of an offence involving moral turpitude.
29. 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 authority other than the
Board or whether any act or proceeding of an authority including the Board is
consistent with this Act and the statues, it shall be referred to the Chancellor,
whose decision thereon shall be final.
30. Act or Proceeding of any authority not to be invalidated by reason
only of certain defects - No act or proceeding of any authority shall be
deemed to be invalid by reason only, of any defect in the constitution of such
authority or the existence of any vacancy among its members.
CHAPTER - V
Research and Extension
31. Veterinary Sciences Experiment Stations - (1) The University may
establish and maintain one or more Veterinary Sciences Experiment Stations
for research, both fundamental and applied in all faculties, in addition to the
maintenance of institutions which stand transferred to the University under
section 46, the Board shall appoint, in the manner prescribed, a person who
had expertise in Veterinary Sciences as the Director of Veterinary Experiment
Stations. The Director shall institute, guide and coordinate all Veterinary
Research and be responsible for the efficient working of such stations.
(2) The University may, at any time, with the approval of the Government close
down, either permanently or temporarily any of the Veterinary Sciences
Experiment Stations specified in Sub-station (1).
32. Veterinary Sciences Extension Service - (1) The University shall
establish the Veterinary Science Extension Service for the purpose of,-
(a) undertaking extension programmes in a phased manner
covering the entire state of Andhra Pradesh in such manner as
may be determined by the Government in consultation with the
Board;
(b) dissemination of information for the solution of problem relating
to Veterinary and Fishery Fields;
(c) establishment of youth clubs for developing the interests of
young people in Veterinary Sciences; and
(d) for such other purposes as may be prescribed.
(2) The Board shall appoint in the manner prescribed a person who had
expertise in Veterinary Sciences as the Director of Veterinary Sciences
Extension Service. He shall be responsible for dissemination of such
information and planning and execution of programmes of extension work
based upon the results of research.
33. Co-ordination in research and extension work- The Government shall
endeavour to secure proper co-ordination between the departments of the
Government and the University in the conduct of research and extension work
and may tender necessary advise to the Board in that regard.
CHAPTER - VI
Appointment of the Teachers, etc.,
34. Constitution of Selection Committee for appointment of Officers and
teachers of a faculty - (1) The Board shall constitute a selection committee in
regard to the appointment of teachers for each faculty which shall consist of
the following persons, namely:-
(i) the Vice-Chancellor who shall be ex-officio Chairman of
the Committee;
(ii) the Dean of Faculty concerned; and
(iii) three experts in the case of selection of Professors, two
experts in the case of selection of Associate Professors and
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.
(2) The teachers of a Faculty shall be appointed by the Board on the
recommendation of the Selection Committee of that Faculty and their
remuneration and other conditions of service shall be such as may be
prescribed.
(3) The appointment of non-teaching staff and other employees shall be
as may be prescribed.
35. 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, such pension, Insurance and provident fund as it may be
deem 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 shall apply to such funds as if it were a
Government Provident 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.
36. 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 request of the officer or teacher
concerned or at the instance of the Board, be referred to a Tribunal of
Arbitration consisting of one member nominated by the Board, one member
nominated by the Officer or teacher concerned and an umpire appointed by the
Chancellor. The decision of the Tribunal shall be final.
(2) Any dispute arising out of a contract between the University and any
non-teaching staff or employee may be referred by the Vice-Chancellor to a
grievances committee consisting of such persons not being members of the
Board of Management as may be nominated by the Board.
CHAPTER - VII
University Funds, etc.,
37. General and Other funds - (1) The income from fees realized by, any
contribution and endowment received by, and all grants made to, the
University, shall form one general fund to be called the "General Fund of the
University" and all money so realized and received shall be credited to it.
(2) The University may have such other fund and shall maintain such
accounts in respect of every fund as may be prescribed.
38. Borrowing of money - The University may accept money from the
Government of India, the State Government, the University Grants Commission
and other agencies and also borrow money from a Bank or a Corporation, for
the purposes of the University:
Provided that where the University intends to borrow money from a Bank
or a Corporation or both exceeding an amount of fifty thousand rupees at a
time or in the aggregate, it shall obtain the prior written approval of the
Government therefor.
39. Certain restrictions in respect of financial matters- The University shall
not divert earmarked funds for other purposes or revise the scales of pay of its
staff or implement any scheme which involves any matching contribution from
the Government or which imposes a recurring liability on the Government after
the assistance from the sponsoring authority ceases without the prior written
approval of the Government:
Provided that Finance Committee may authorize the creation and filling
up of posts of teachers for a period not exceeding one year, but any such post
shall not be continued or created afresh for any period beyond the said period
of one year without the prior written approval of the Government.
40. Accounts and Audit - (1) The annual accounts shall be submitted by the
Board to the Government who shall cause an audit to be made by such
persons as the Government may appoint in this behalf.
(2) The accounts when audited shall be printed and copies thereof shall,
together with the copies of the audit report, be submitted by the Board to the
Government with its comments.
(3) The Government shall cause the audit report together with the
comments of the Board to be laid before the state legislature.
CHAPTER -VIII
Statutes and regulations
41. Statues - Subject to the provisions of this Act, the statutes may provide for
all or any of the following matters, namely:-
(a) the constitution, powers and duties of the Authorities;
(b) the powers, functions, duties and conditions of service of
Officers other than the Chancellor;
(c) the methods of appointment or nomination in respect of the
Authorities and the manner of resolving the disputes in respect
thereof ;
(d) The procedure at meetings of such Authorities including the
quorum for the transaction of business by them;
(e) The designation, manner of appointment, powers and duties of
the officers;
(f) The qualification and manner of appointment of teachers and
non-teaching and other staff members;
(g) The holding of convocations of confer degrees, diplomas and
certificates;
(h) The conferment of honorary degrees and academic distinctions;
(i) The establishment, amalgamation, sub-division and abolition of
faculties;
(j) The establishment and abolition of departments of teaching in
the faculties;
(k) The establishment and abolition of hostels maintained by the
University;
(l) The institution of fellowships, scholarships, studentships,
bursaries, medals and prizes and the conditions of award thereof;
(m) The conditions of registration of graduates and the
maintenance of register thereof;
(n) The admission of students to the University and their
enrolment and continuance as such;
(o) The courses of study to be laid down for all degrees, diplomas
and certificates of the University;
(p) The conditions under which students shall be admitted to the
degree, diploma or other courses and to the examinations of the
University and be eligible for the award of degrees, diplomas and
certificates. The fees to be charged for admission to the
examination, degrees, diplomas and certificates of the University;
(q) The conditions of residence of the students of the University
and the levying of fees for residence in hostels maintained by the
University;
(r) The fees to be charges for courses of study provided by the
University;
(s) The conditions and mode of appointment and the duties of
examining bodies and examiners;
(t) The conduct of examinations;
(u) The conditions of service, remuneration and allowances,
including travelling and daily allowances, to be paid to officers,
teachers and other persons employed under the University; and
1[(v) affiliation or recognition including conditional affiliation or
recognition of colleges and polytechnics and withdrawal of such
affiliation and for all other matters necessary for carrying out all or
any of the purposes of the Act.]
42. Statutes how made - (1) The statutes with regard to matters set out in
clauses (a) to (m) of section 41 shall be made by the Government at the first
instance.
(2) Subject to the prior approval of the Government, the Board may, from
time to time, make any statute in addition to the statutes referred to in sub-
1. Substituted by the Act No.15 of 2015, S.11.
section (1), and may amend or repeal any statute in the manner hereinafter
provided in this section.
(3) The Academic Council may propose to the Board, the draft of any
statute to be made by the Board and such draft shall be considered by the
Board at its next meeting:
Provided that the Academic Council shall not propose the draft of any
such statute, any amendments of a statute or repeal of a statute affecting the
statutes, powers or constitution of any existing authority until such Authority
has been given an opportunity to express its views on such proposal and any
views so expressed shall be considered by the Boards.
(4) The Board may consider any such draft as is referred to in sub-
section (3) and make the statute or reject it or return it to the Academic
Council for reconsideration, either in whole or part, together with any
amendments which it may suggest.
(5) Any member of the Board may propose to it the draft of any statute,
any amendment of a statute or repeal of a statute and the Board may either
accept or reject the proposal if it relates to a matter not falling within the
purview of the Academic Council. In case such draft relates to a matter within
the purview of the Academic Council, the Board shall refer it for consideration
to the Academic Council, which may either report to the Board that it does not
approve the proposal, which shall then be deemed to have been rejected by the
Board, or forward such draft to the Board in such form as the Academic
Council may approve, and the provisions of this section shall apply in the case
of a draft so forwarded as they apply in the case of a draft proposed to the
Board by the Academic Council.
(6) Every statute made under sub-section (1) shall immediately after it is
made, be laid before the Legislative Assembly of the State, if it is in session and
if it is not in session, in the session immediately following, for a total period of
fourteen days which may be comprised in one session or in two successive
sessions, and if, before the expiration of the session in which it is so laid or the
session immediately following, the Legislative Assembly agrees in making any
modification in the statute or in the annulment of the statute, the statute shall
thereafter have effect only in such modified form or shall stand annulled,

Excerpt shown. Open the full act in Lexace.

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