LexThe Acharya N.G. Ranga Agricultural University Act, 1963
Andhra Pradesh · state statute
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THE ACHARYA N.G.RANGA AGRICULTURAL UNIVERSITY ACT, 1963
ACT NO.24 OF 1963
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER 1
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER II
THE UNIVERSITY
3. The University
4. Objections 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. XXXX
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 UNIVERSITY
18. Authorities of the University
19. Constitution of the Board
20. Powers and functions of the Board
21. The Academic Council
22. Powers functions and duties of the Academic Council
23. Faculties
24. Constitution of committees
25. Filling of casual vacancies
26. Removal from membership of an Authority
27. Decision on question as to validity of membership, act or
proceeding
2
28. Act or proceeding of an Authority not to be invalidat ed by
reason only of certain defects
CHAPTER V
RESEARCH AND EXTENSION
29. Agricultural experiment Stations
30. Agriculture and Home Science Extension Service
31. Co-ordination in research and extension work
CHAPTER VI
APPOINTMENT OF TEACHERS, ETC.
32.Constitution of a Selection Committee for appointment of
officers and teachers of a Faculty
33. Constitution of pension, insurance or provident fund.
34. Tribunal of Arbitration for disputes betwe en the University
and its staff
CHAPTER VII
UNIVERSITY FUNDS, ETC.
35. General and other funds
35-A. Borrowing of money
35-B. Certain restrictions in respect of financial matters
36. Finance Committee
37. Accounts and Audit
CHAPTER VIII
STATUTES AND REGULATIONS
38. Statutes
39. Statutes how made
40. Regulations
CHAPTER IX
MISCELLANEOUS
41. Annual report
42. Temporary appointment of officers
43. Power of Government to transfer certain colleges and
institutions to the University
44. Delegation of Power of the Board
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THE ACHARYA N.G.RANGA AGRICULTURAL UNIVERSITY ACT, 1963
ACT NO. 24 OF 1963
1[AN ACT TO PROVIDE FOR THE ESTAB LISHMENT AND INCORPORATION
OF A TEACHING AND AFFILIATING UNIVERSITY IN AGRICULTURAL
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
Fourteenth Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement - (1) This Act may be called the
2[ Acharya N.G. Ranga Agricultural University Act, 1963.]
(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.
2. Definitions- In this Act, unless the context otherwise requires,-
(a) "Academic C ouncil" means the Academic Council of the
University;
3[(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 Regulation;]
(b) "A griculture" includes the basic and applied sciences dealing
with soil and water management, crop production, veterinary
science, home science, horticulture, agricultural engineering and
technology, marketing, processing, co -operation, farm forestry,
land reforms, land management and betterment of the rural
people;
(c) "appointed day" means the date appointed under sub-section (3)
of section 1 for the coming into force of this Act;
(d) "Authority" means any Authority of the University specified in
Section 18;
(e) "Board" means the Board of Management of the University;
4[(ea) ‘college’ means a college estab lished and maintained by, or
affiliated to, or recognised by the University;]
(f) "Faculty" means a Faculty of the University;
(g) "Government" means the State Government;
1 . Substituted by the Act No.11 of 2017, Title
2 . Substituted by the Act No. 32 of 1996, S.2
3 . Inserted by the Act No. 11 of 2017, S.3 of sub-section (1)
4 . Inserted by the Act No. 11 of 2017, S.3 of sub-section (2)
4
1[(ga) ‘institution’ means an institution offering academic programs
or research in Agricultural Sciences, Agricultural Engineering and
Technology and Home Science or any other course as may be
prescribed by the authorities as defined in the Act and include s a
Polytechnic;]
(h) "officer" means any officer of the University specified in
Section 9;
2[(ha) ‘Polytechnic’ means a polytechnic offering courses under
Agricultural Sciences, Seed Technology, Agricultural Engineering &
Technology and Hom e Science or any other course as may be
prescribed by the authorities as defined in the Act;]
(i) "prescribed" means prescribed by the statutes;
3[(ia) ‘recognized college or recognized institution’ means a college
or institution, as the case may be, re cognized by the University
under the conditions prescribed;]
(j) "Registrar" means the Registrar of the University;
(k) "registered graduate" includes a graduate in agriculture
registered under conditions prescribed in this behalf;
(l) "statutes" and "regulations" respectively means the statutes and
regulations 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" 4[includes a p rofessor, an Associate Professor, an
Assistant Professor] reader, lecturer or other person appointed or
recognised by the University for the purpose of imparting
instruction or conducting and guiding research or extension
programmes, and any person declared by the statutes to be a
teacher;
(o) "University" means the 5 [Acharya N.G. Ranga Agricultural
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.
CHAPTER II
THE UNIVERSITY
3. The University - (1) There shall be constituted in, and for, the State of
Andhra Pradesh, a University by the name of the 6 [Acharya N.G. Ranga
Agricultural University] which shall consist of a Chancellor, a Vice -Chancellor,
a Board of Management and an Academic Council.
7 [(1A) the University shall be a teaching, research, extension and
affiliating University.]
1 . Inserted by the Act No. 11 of 2017, S.3 of sub-section (3)
2 . Inserted by the Act No.11 of 2017, S.3 of sub-section (4)
3 . Inserted by the Act No.11 of 2017, S.3 of sub-section (5)
4 . Substituted by the Act No. 33 of 1996, S.2
5 . Substituted by the Act No. 32 of 1996, S.3
6 . Substituted by the Act No. 32 of 1996, S.4
7 . Inserted by the Act No.11 of 2017, S.4
5
(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 s uits and other legal proceeding 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 Rajendranagar in the
Hyderabad district and it may extend to any place within a contiguous area of
five miles around it.
4. Objects of the University - The objects of the University, among others,
shall be to make provision for the education mainly of the rural people of the
State of Andhra Pradesh in agriculture and to promote research, field and
extension programmes in 1 [and to streamline the Agriculture Education,
affiliate, recognize the College impart ing Agricultural Sciences, Agricultural
Engineering & Technology and Home Science 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 require 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 members of the socially and educationa lly backward classes, the
Scheduled Castes and the Scheduled Tribes 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 agriculture;
2[(aa) to affiliate or recognise Colleges of Agriculture, Agricultural
Engineering, Food Science & Technology and Home Science 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 field and extension programmes in agriculture;
(c) to institute courses of study and to hold examinations for, and
to confer , degrees, diplomas and other academic distinctions on
persons who have pursued a course of study, or carried on
research in the University or in an institution recognised 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 Agriculture,
Seed Technology, Agriculture Engineering, Food Science and
Technology and Home Science or any other course as may be
prescribed by the authorities, affiliated by the University;
(cb) to institute courses of study and to hold examination for, and
to confer Post Graduate/ Under Graduate degree to the Private
Colleges in Agriculture, Agriculture Engineering, Food Scien ce and
Technology and Home Science or any other course as may be
prescribed by the authorities, affiliated by the University.]
1 . Added by the Act No.11 of 2017, S.5
2 . Inserted by the Act No. 11 of 2017, S.6 of sub-section (1)
3 . Inserted by the Act No. 11 of 2017, S.6 of sub-section (2)
6
(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 contract and to
do all other things necessary for, or incidental to, the purposes of
the University;
(h) to take over and maintain colleges relating to agriculture and
hostels therefor;
(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
therefor;
(k) to fix, demand and receive such fees and other charges as may
be prescribed;
(l) to provide such lectures and instruction for, and to grand 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 co -operate 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 an 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 1 [or affiliated or
reorganised] 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 there of shall
be given to the University , 2 [XXXXX], which shall be entitled to have its
nominee or nominees at such inspection or inquiry and to make
representations in regard thereto.
(3) The Government shall forward to the Board a copy of the report of
inspection or inquiry for expressing its views and on receipt thereof, they may
tender such advice or give such direction as they may con sider 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.
1 . Inserted by the Act No. 11 of 2017, S.8
2 . Omitted by the Act No. 50 of 1976 S.2
7
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 Agricultural Experiment Stations;
(viii) the Director of Extension; and
(ix) 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 1 [(1) The Vice -Chancellor shall be a whole -time officer and shall be
appointed by the Chancellor he shall be paid a salary of three thousand rupees
per mensem inclusive of pension, if any.
(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) 2[The cond itions of service other than the emoluments] of the Vice -
Chancellor shall be such as may be prescribed and shall not be varied to his
advantage 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 prio r 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 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) 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 3[three years.]
(7) If, in the opin ion 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
1 . Substituted by the Act No 50 of 1976 S.3
2 . Substituted by the Act No 50 of 1976 S.3
3. Substituted by the Act No 50 of 1976 S.3
8
Chancellor may, 1[XXXXX], 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) I t shall be the duty of the Vice -Chancellor to ensure the faithful
observance of the provisions of this Act and the statutes and he may exercise
all powers necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene the meetings 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, immediat e 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 sub-section (6)
affects any person in 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 notice of the action taken.
(8) 2 [The Vice -Chancellor shall give effect to the decision 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 entrance to the University and shall keep a
1 . Omitted by the Act No. 50 of 1976, S.3
2. Substituted by the Act No. 50 of 1976, S.4
9
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 on leave, 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 other than
emoluments, resignation, 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 be
substituted.
(4) The Comptroller shall manage the property and the investments of the
University and tender advice in regard to its finan cial 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 authorised is incurred by the Un iversity 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
statutes 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 Student Affairs
shall be as 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;
10
(d) to supervise the extra - curricular activities and to look after the
needs of students;
(e) to assist in the placement of graduates of the University; and
(f) to organise and maintain contact with the alumni of the
University.
17. Officers not to a ccept 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 Boards of Faculties, and
(iv) such other bodies as may be prescribed.
19. Constitution of the Board - (1) The Chancellor shall, as soon as may be
after the first Vice -Chancellor is appointed under sub -section (1) of section 11,
take action to constitute the Board.
1[(2) The Board shall consist of the following members, namely:-
Ex-Officio Members
(a) the Vice-Chancellor;
(b) the Secretary to Government, Panchayat Raj Department;
(c) The Director of Agriculture,
(d) The Director of Animal Husbandry,
2[(dd) The Secretary to Government, Finance Department;]
Other Members
(e) one person nominated by the Chancellor from amongst the
Members of the India Council of Agricultural Research,
(f) one person , who is in the opinion of the Chancellor a
distinguished agricultural scientist, nominated by the Chancellor,
(g) three persons from the Academic Council nominated by the
Chancellor;
(h) four persons nominated by the Chancellor amongst the
Members of the State Legislature and the Members of Parliament
elected from the State of Andhra Pradesh;
(i) 3[four persons] nominated by the Chancellor from amongst the
progressive agriculturists, of whom one shall be women;
(j) one person nominated by the Chancellor from amongst the
Members of the State Chamber of Panchayati Raj.
1 . Substituted by the Act No. 50of 1976, S.5
2 . Inserted by the Act No.31 of 1996, S.2
3 . Substituted by the Act No 31 of 1996, S.2
11
(k) 1[two persons nominated by th e Chancellor from among st the
Agro Industrialists and other entrepreneurs, including self
employed graduates.]
(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 ex -officio
members shall be 2[three years;]
Provided that no member of the Board, who is 3[XXXX] nominated
shall continue to be a member of the Board on his ceasing to hold the
office by virtue of which he has been 2[XXXX] nominated as member of
the Board.
[4Provided further that even if some of the members are nominated
at different times to that Board under items (e) to (k) of sub -sections (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 ent itled 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;
5[(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 32;
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.]
(c) to acquire any property for the University and to hold or
dispose of 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 moneys 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 statutes.
6[(j) t o affiliate or organise colleges/ educational institutions of
Agriculture, Agriculture Engineering, Food Science and Technology
and Home Science or any other course as may be prescribed by the
authorities, including conditional affiliation or recognition o f the
1 . Inserted by the Act No 31 of 1996, S.2
2 . Substituted by the Act No 50 of 1976, S.5
3 . Omitted by the Act No. 50 of 1976, S.5
4 . Added by the Act No 31 of 1996, S.2
5 . Substituted by the Act No 50 of 1976, S.6
6 . Added by the Act No. 11 of 2017, S.8
12
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 the 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 Counci l shall consist of the
following members, namely:-
(a) the Vice-Chancellor of the University;
(b) the Vice -Chancellors of the Andhra University, the Osmania
University and Sri Venkateswara University;
(c) the Director of Agriculture;
(d) the Director of Animal Husbandry;
1[(e) the Director of Agricultural Experiment Stations;
(f) the Director of Extension;
(ff) A Dean of Indian Veterinary Research Institution]
(g) the Deans of the various Faculties;
(h) the Dean of Student Affairs;
(i) the Heads of Departments of the various Faculties;
(j) the Professors of the University; and
2[(k) the Principals of the University Colleges;
(l) two members of the Board referred to in clauses (e) and ( ) of
sub-section (2) of section 19;
(m) four members nominated by Vice -Chancellor, or whom two
shall be from amongst the teachers for such a period as may be
prescribed.]
(2) The Academic Council may co -opt as members not more than ten
persons, for such period and in such manner, as may be prescribed so as to
secure adequate representation of different aspects of agriculture.
(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,
superintendent, direct and control, and b e responsible for, the maintenance of
standards of instruction, education and examinations and other matters
connected with the obtaining of degrees and shall exercise such other powers,
perform such other functions and discharge such other duties as may b e laid
down by or under this Act.
(2) In particular and without prejudice to the generality of the foregoing
power, the Academic Council shall be entitled to-
1 . Substituted by the Act No. 50 of 1976, S.7
2 . Substituted by the Act No. 50 of 1976, S.7
13
(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 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 for degr ees, diplomas and
certificates;
2[XXXXX].
23. Faculties - (1) The University shall include the Faculties of Agriculture,
Veterinary Science, Home Science 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 prescribed.
(3) There shall be a Board of each Faculty, the constitution and powers of
which shall be prescribed.
(4) There shall be a Dean for each faculty 3[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 organisation 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 organisation and working of the department.
24. Constitution of committees- Every Authority shall have power to appoint
committees which may, unless otherwise provided in this Act, consist of the
members of the Authority and such other persons as it may think fit.
25. Filling of casual vacancies - Any casual vacancy a mong the members,
other than ex -officio members, of any authority shall be filled, as soon as
conveniently may be, by the person, or A uthority who appo inted, 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 the term for which the person
whose place he fills would have been a member.
1 . Added by the Act No.11 of 2017, S.9
2 . Omitted by the Act No. 50 of 1976, S.8
3. Substituted by the Act No. 50 of 1976, S.9
14
26. Removal from membership of an 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.
27. Decision on question as to validity of membership, act or proceeding -
Where any question arises whether a person has be en duly elected 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 statutes, it shall be referred to the Chancellor;
whose decision thereon shall be final.
28. Act or proceeding of an Authority not to be invalidated by reason only
of certain defects - No act or proceeding of any authority shall be deemed in
valid by reason only, of any defect in the constitution of such Authority, of the
existence of any vacancy among its members, or, of the invalidity of the election
of any of its members.
CHAPTER V
RESEARCH AND EXTENSION
29. Agricultural Experiment Stations - (1) The Universi ty may establish and
maintain one or more Agricultural Experiment Stations for research, both
fundamental and applied in all Faculties, in addition to the maintenance of
institutions which stand transfer red to the University under sub -section (8) of
Section 43. The Board shall appoint, in the manner prescribed, a person who
had training in agriculture as the Director of Agricultural Experimental
Stations. The Director shall initiate, guide and co ordinate all agricultural
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 Agricultural
Experiment Stations specified in sub section (1).
30. Agricultural and Home Science Extension Service - (1) The University
shall establish an Agricultural and Home Science Extension Service for the
purposes of –
(a) undertaking extension programmes on a phased programme
covering the entire State of Andhra Pradesh in such ma nner as
may be determined by the Government in consultation with the
Board;
(b) dissemination of information for the solution of problems
relating to agriculture and domestic fields ;
(c) establishment of youth clubs for developing the interests of
young people in agriculture ; and
(d) such other purposes as may be prescribed.
(2) The Board shall appoint in the manner prescribed a person who had
training in agriculture as the Director of Agricultural and Home Science
Extension Service. He shall be responsible for dissemination of such
information and planning and execution of a programme of extension work
based upon the results of research.
31. Co-ordination in research and extension work - The Government shall
endeavour to secure proper co ordina tion between the departments of the
Government and the University in the conduct of research and extension work
and may tender necessary advice to the Board in that regard.
15
CHAPTER VI
APPOINTMENT OF TEACHERS, ETC.
32. Constitution of a Selection Committee for appointment of officers and
teachers of a Faculty - 1[(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 the Faculty concerned; and
(iii) three experts in the case of selection of Associate
Professors and one expert in the case of selection of
Assistant Professors, the experts being f rom outside the
University, having special knowledge of the subject of the
department in the Faculty. The experts are to be nominated
by the Board.]
(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.
33. Constitution of pension, insurance or provident fund- (1) The University
shall constitute, for the benefit of its officers, teachers, clerical 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 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 it
may determine.
34. Tribunal of Arbitration for disputes between the University and its
staff- 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 mem ber 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.
CHAPTER VII
UNIVERSITY FUNDS, ETC.
35. General and other funds - (1) The income from fees realised 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 moneys so realised and received shall be credited to it.
(2) The University may have such other funds and shall maintain such
accounts in respect of every fund as may be prescribed.
2[35-A. Borrowing of money - The University may accept moneys from the
Government of India, the State Government, the University Grants Commission
1 . Substituted by the Act No. 33 of 1996, S.3
2 . Inserted by the Act No. 3 of 1977, S.2
16
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 a of the
Government therefor.
35-B. Certain restrictions in respect of financial matters – The University
shall not divert earmarked funds for other purposes, or revise th e scales of pay
of its staff or implement any scheme which involves any matching contribution
from the Government or which impose a recurring liability on the Government,
after the assistance from the sponsoring authority ceases without the prior
written approval of the Government:
Provided that the Finance Committee may authorise 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 th e
said period of one year without the prior written approval of the Government.”]
36. Finance Committee - The Board shall constitute a Finance Committee
consisting of the following persons namely:-
(a) the Vice-Chancellor;
(b) 1[XXXXX];
(c) the Comptroller;
(d) two members chosen by the Board from among its members.
(2) The F inance 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.
37. Accounts and Audit - (1) The annual accounts shall be s ubmitted 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 repo rt, be submitted by the Board to the
Government with its comments. The Government shall cause the audit report
together with the comments of the Board to be laid before each House of the
State Legislature.
1 . Omitted by the Act No. 50 of 1976, S.10
17
CHAPTER VIII
STATUTES AND REGULATIONS
38. Statutes- 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 the
officers other than the Chancellor;
(c) the methods of election 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 classification and manner of appointment of teachers;
(g) the holding of convocations to confer degrees and diplomas;
(h) the conferment of honorary degrees and academic distinctions;
(i) the e stablishment, amalgamation, sub -division and abolition of
Faculties;
(j) the establishment 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 graduat es and the
maintenance of register thereof;
(n) the entrance or 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 and
diplomas 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 shall be eligible for the award of degrees and
diplomas;
(q) the conditions of residence of the students of th e University and
the levying of fees for residence in hostels maintained by the
University;
(r) the fees which may be charged by the University connected
therewith;
(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
(v) all other matters necessary for carrying out all or any of the
purposes of the AExcerpt shown. Open the full act in Lexace.