The Potti Sreeramulu Telugu University Act, 1985

THE TELUGU UNIVERSITY ACT, 1985
Act No. 27 of 1985
                                ARRANGEMENT OF SECTIONS
Sections
1. Short Title, Extent and Commencement
2. Definitions
3. The University
4. Objects of the University
5. Powers and functions of the University
6. Admission in the University
7. Inspection
8. Officers of the University
9. The Chancellor
 9-A. Pro-Chancellor
10. The Vice-Chancellor
11. The Rector
12. The Registrar
13. The Finance Officer
14. Deans of Schools and other Officers
15. Authorities of the University
16. The Executive Council and its Powers and Functions
17. Academic Senate and its powers and functions
18. Planning and Monitoring Board
19. Finance Committee
20. Constitution and functions of Schools and Centres
21. The Boards of Studies
22. Terms of office of members of the Executive Council, the Academic
Senate and the Planning and Monitoring Board
23. General Fund
24. Constitution of other funds
25. Borrowing of Money
26. Certain restrictions in respect of financial matters
27. Transfer of Government Institutions to the University
28. Statutes
29. Statutes how made
30. Ordinances
31. Regulations
32. Annual Report
33. Annual Accounts
34. Financial Estimates
35. Power to incur unforeseen expenditure
36. Filling of casual vacancies
37. Protection of action taken in good faith
38. Proceedings of the University authorities and bodies not invalidated by
vacancies
39. Disqualification for Membership
40. Removal from membership of the University
41. Disputes as to constitution of University authorities and bodies
42. Constitution of Committees
43. Advisory Committees
44. Powers to obtain information
45. Mode of proof of University record
46. Attendance at Recognised Instruction
47. Appointment of the first Vice Chancellor, the first Registrar and first
Finance Officer
48. Transitory power of the first Vice Chancellor
49. Acceptance of benefaction by the University
50. Special mode of appointment
51. Power to remove difficulties
52. Conditions of Service of employee and settlement of disputes
53. Procedure of appeal in disciplinary cases against students
54. Right to appeal
55. Provident and Pension Funds
THE SCHEDULE
The Vice Chancellor
The Registrar
The Finance Officer
The Executive Council
Powers of the Executive Council
Meetings of the Executive Council
The Academic Senate
Powers and Functions of the Academic Senate
Planning and Monitoring Board
The Finance Committee
Schools, Departments and Centres
Deans of Schools
Selection Committee
Ordinances how made
Regulations
Delegation of Powers
THE TELUGU UNIVERSITY ACT, 1985
Act No.27 of 1985
[24th October, 1985]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF A TEACHING AND AFFILIATING UNIVERSITY IN THE STATE OF
ANDHRA PRADESH FOR THE PROMOTION AND ADVANCEMENT OF
TELUGU LANGUAGE, LITERATURE AND CULTURE.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Thirty-sixth Year of the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement- (1) This Act may be called the
1[Potti Sreeramulu Telugu University Act, 1985].
(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, and in the Statutes, Ordinances and Regulations,
unless the context otherwise requires:-
(a) “centre” means a centre established by the *[Executive Council];
(b) “department” means a Department of a School established by the
*[Executive Council];
(c) “government” means the State Government of Andhra Pradesh;
(d) “hostel” means a unit of residence for students of the University
maintained or recognised by the University in accordance with the
conditions prescribed;
(e) “notification” means a notification published in the Andhra
Pradesh Gazette and the word “notified” shall be construed
accordingly;
(f) “prescribed” means prescribed by the Statutes, Ordinances or
Regulations;
(g) “student” means a person who is enrolled for studies in one of the
schools or centres of the University and pursues studies by attending
the prescribed courses;
1. Substituted by the Act No.30 of 1996, S.2.
* Throughout the Act
For        Substituted
Syndicate                         -Board of Management                    - Executive Council
Academic Council            - Academic Senate
Planning Board               - Planning and Monitoring Board
(Act No.13 of 1991)         (Act No.13 of 1995)
(h) “teacher” means a Professor, Director, Senior Artist, Reader,
Deputy Director, Associate Artist, Lecturer, Assistant Director, Junior
Artist, and such other person giving instruction in schools or centres
or colleges affiliated to the University as may be declared by the
statutes to be a teacher;
(i) “University” means the1 [Potti Sreeramulu Telugu University]
established under section 3.
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 the2[Potti Sreeramulu Telugu University]
which shall consist of a Chancellor, a Vice Chancellor, a Rector, if any, a
*[Executive Council] and an *[Academic Senate].
(2) The headquarters of the University shall be at such place in the State
as may be notified by the Government and it may establish campuses at such
other places within the State as it may deem fit.
(3) The University shall be a teaching residential and affiliating
University.
(4) The University shall be a body corporate, having perpetual succession
and a common seal and shall sue and be sued by the said Corporate name.
(5) No institution affiliated to, or associated with or recognised or
maintained by, any other University in the State shall be affiliated to or
associated with or recognised by the University for any purpose, except with
the prior approval of the Government and the concerned University and the
management of the institution concerned.
 4. Objects of the University- The objects of the University shall be-
(1) to function as a high level research centre in Telugu language,
literature and culture;
(2) to impart training to those residing within and beyond India who
desire to study Telugu language, literature, culture and allied subjects;
(3) to facilitate and regulate advanced study and research in art, culture,
music, stage-plays, painting, sculpture, architecture, archaeology, language,
literature, grammar, linguistics, history, religion, philosophy, medicine,
engineering sciences and handicrafts and the like that have development on
the basis of the Telugu language and literature;
(4) to translate books in other languages into Telugu according to the
needs in consonance with the objectives of the University and also to translate
books in Telugu into other languages;
(5) to search for and compile epigraphs relating to Telugu language,
culture and history and publish them with its findings based on research;
(6) to compile and publish Telugu words, expressions, colloquial terms,
mutual borrowings, words peculiar to industries and other occupations which
are used by Telugu speaking people in the State of Andhra Pradesh and also in
other countries where Telugu speaking people live;
1. Substituted by the Act No.30 of 1996, S.3.2. Substituted by the Act No.30 of 1996, S.4.
(7) to provide for research on ancient Telugu literature in every field
keeping in view the likely future scientific developments;
(8) to develop Telugu as a language of modern knowledge and medium of
instruction;
(9) to provide for research and determine the procedures regarding
development of Telugu language embodying in itself all the educational fields
existing in the developing world and evolving suitable approach therefor.
5. Powers and functions of the University- The University shall have the
following powers and functions, namely:-
(1) to institute degrees, titles, diplomas and other academic distinctions
and to provide instructions for such courses of study including the courses of
study by correspondence to such persons as are not regular students of the
University, as it may determine;
(2) to confer degrees, titles, diplomas and other academic distinctions on
persons who shall have carried out research in the University or in any other
centre or institution recognised by the University under conditions prescribed;
(3) to confer honorary degrees or other academic distinctions in the
manner prescribed by the statutes;
(4) to prescribe conditions under which the award of any degree, title,
diploma and other academic distinctions may be withheld;
(5) to supervise and control hostels and to regulate and enforce discipline
among the students of the University and to make arrangements for promoting
their health and general welfare;
(6) to co-operative with any other University, authority or association or
any other public or private body within or outside India with purposes and
objects similar to those of the University on such terms and conditions, as
may, from time to time, be prescribed, in respect of such matters as may be
agreed upon;
(7) to establish and maintain University libraries, research stations,
museums and press and publication bureau;
(8) to institute research posts and appoint persons to such posts;
(9) to institute and award fellowships including travelling fellowships,
scholarships, incentives and prizes in the manner prescribed;
(10) to establish, maintain or recognise hostels for students of the
University and residential accommodation for the staff of the University and to
withdraw any such recognition;
(11) to fix fees and to demand and receive such fees as may be
prescribed;
(12) to hold and manage endowments, medals, prizes and other
properties and funds of the University;
(13) to enter into agreements with other bodies or persons for the
purpose of promoting the objects of the University including the assuming of
the management of any institution under them and the taking over of its rights
and liabilities; and
(14) to do all such acts and things, whether incidental to the objects and
powers aforesaid or not as may be necessary or desirable to further the objects
of the University.
6. Admission to the University- The University shall be open to all persons
irrespective of their religion, race, caste, sex, place of birth or any of them.
(2) Nothing contained in sub-section (1) shall require the University-
(a) to admit to any course of study any person who does not possess
the prescribed academic qualification or standard;
(b) to retain on the rolls of the University any student whose
academic record is below the minimum standard required for the
award of a degree, title, diploma or other academic distinction, or
(c) to admit any person or retain any student whose conduct is
prejudicial to the interests of the University or the rights and
privileges of other students and teachers.
7. Inspection- (1) The Government shall have the right to cause an inspection
to be made by such person or persons as they may direct, of the affairs and
properties of the University, its buildings, laboratories, libraries, museums,
workshops and equipment, and of any college or institution maintained by the
University, and also to cause an enquiry to be made, into the teaching and
other work conducted or done by the University, or in respect of any matter
connected with the University. The Government shall in every case give notice
to the University of their intention to cause such inspection or inquiry to be
made and the University shall be titled to be represented thereat.
(2) The Government shall forward to the Vice-Chancellor a copy of the
inspection report for obtaining the views of the *[Executive Council] and on
receipt of such views, the Government may tender such advice as they consider
necessary and fix a time limit for action to be taken by the University.
(3) The *[Executive Council] shall within such time as the Government
may fix, report to them through the Vice-Chancellor the action which has been
taken or is proposed to be taken on the advice tendered by them.
(4) The Government may, where action has not been taken by the
University within the time fixed to their satisfaction, after considering any
explanation furnished or representation made by the *[Executive Council] issue
such directions as they may think fit and the University shall comply with such
directions.
CHAPTER III
OFFICERS OF THE UNIVERSITY
8. Officers of the University- The following shall be the officers of the
University;
(1) The Chancellor;
1[(1-A) The Pro-Chancellor;]
1. Inserted by the Act No.24 of 1994, S.2.
(2) The Vice-Chancellor;
(3) The Rector, if any;
(4) The Deans of Schools;
(5) The Registrar;
(6) The Finance Officer; and
(7) such other persons as may be declared by the statutes to be the
Officers of the University.
9. The Chancellor- (1) The 1 [Governor] of Andhra Pradesh shall be the
Chancellor of the University.
(2) The Chancellor shall, by virtue of his office be the head of the
University.
(3) The Chancellor shall, when present, preside at the convocation of the
University held at conferring degrees. He shall exercise such other powers and
perform such other functions as may be conferred on or vested in him by or
under the provisions of this Act.
(4) The Chancellor may, by order in writing, annul any proceedings of the
University, which is not in conformity with the provisions of this Act, the
Statutes, the Ordinances or the Regulations:
Provided that before making any such order, he shall give a notice calling
upon the University to show cause why such an order should not be made and
if any cause is shown within the time specified therefor in the said notice, shall
consider the same.
2[9A. Pro-Chancellor -(1) The Pro-Chancellor of the University shall be
nominated by the Chancellor and shall hold office for a period of three years.
(2) In the absence of the Chancellor or during the Chancellor’s inability
to act, the Pro-Chancellor shall perform all the functions of the Chancellor.]
10. The Vice-Chancellor –3[(1) The Government shall constitute a Search
Committee consisting of,-
(i) a nominee of the *[Executive Council];
(ii) a nominee of the University Grants Commission; and
(iii) a nominee of the State Government.
4[The Search Committee shall submit a panel of three persons to the
Government in alphabetical order and the Government shall forward the said
panel to the Chancellor, who shall appoint the Vice-Chancellor, from out of the
said panel5[on the recommendation of Government]]:
Provided that it shall be competent for the Government to call for a fresh
panel if they consider necessary and the Search Committee shall thereupon
submit a fresh panel to the Government.
1. Substituted by the Act No.9 of 1990, S.2, w.e.f. 05.02.1990.2. Inserted by the Act No.24 of 1994, S.3.3. Substituted by the Act No.13 of 1991, S.4.4. Substituted by the Act No.3 of 2011, S.4.5.  Added by the Act No.12 of 2020, S.4.
(1-A) The Vice-Chancellor shall not be removed from his office except by
an order of the Chancellor passed on the ground of willful omission or refusal
to carry out the provisions of this Act, or abuse of the powers vested in him
and after due enquiry ordered by the Government by the Lokayukta or by such
person who is or has been a Judge of High Court or the Supreme Court as may
be appointed by the Chancellor in which the Vice-Chancellor shall have an
opportunity of making his representation against such removal:
Provided that where the enquiry is conducted by a person who is or has
been a Judge of High Court or the Supreme Court, the report of such an
enquiry shall be forwarded to the Government and the Chancellor shall act in
accordance with the advice tendered by the Government on a consideration of
the report while exercising his powers under this sub-section:
Provided further that where the Lokayukta enquires into an allegation
against the Vice-Chancellor under the Andhra Pradesh Lokayukta and Upa-
Lokayukta Act, 1983 (Act 11 of 1983) then notwithstanding anything contained
in section 12 of that Act, the Lokayukta shall submit a report to the
Government and the Chancellor shall act in accordance with the advice
tendered by the Government on a consideration of the report while exercising
his powers under this sub-section.]
(2) The Vice-Chancellor shall be the principal executive and academic
officer of the University and shall exercise general supervision and control over
the affairs of the University and give effect to the decisions of all the authorities
of the University.
(3) The Vice-Chancellor may, if he is of opinion that immediate action is
necessary on any matter, exercise any power conferred on any authority of the
University by or under this Act and shall report to such authority the action
taken by him on such matter:
Provided that if the authority concerned is of opinion that such action
ought not to have been taken, it may refer the matter to the Chancellor whose
decision thereon shall be final;
Provided further that any person in the service of the University who is
aggrieved by the action taken by the Vice-Chancellor under this sub-section
shall have the right to appeal against such action to the *[Executive Council]
within three months from the date on which the decision on such action is
communicated to him and there upon the *[Executive Council] may confirm,
modify or reverse the action taken by the Vice-Chancellor.
(4) The Vice-Chancellor shall exercise such other powers and perform
such other functions as may be prescribed by the Statutes or Ordinances.
1[11. The Rector- There shall be a Rector who shall be appointed by the
*[Executive Council] on the recommendation of the Vice-Chancellor in such
manner and on such terms and conditions as may be prescribed by the
Statutes from among the senior professors. He shall exercise such powers and
perform such duties as may be prescribed by the statutes.]
2[12. The Registrar- (1) The Registrar shall be a whole time paid officer of the
University appointed by the *[Executive Council] for a term of three years or
less and on such terms and conditions as may be prescribed by the Statutes
provided that he shall not continue in that office for more than six years.
1. Substituted by the Act No.13 of 1991, S.4.2. Substituted by the Act No.13 of 1991, S.4.
 (2) The Registrar shall act as the Secretary of the *[Executive Council]
and the Academic Senate. He shall exercise such powers and perform such
duties as may be prescribed.
(3) The *[Executive Council] may transfer the Registrar to a suitable
position even before the completion of the term, provided he is shown a
position in the University with the same emoluments.]
1[13. The Finance Officer- (1) The Finance Officer shall be a whole time officer
of the University appointed by the University from out of a panel of three
officers to be obtained from the Government in the Education Department on
such terms and conditions as may be prescribed by the rules made by the
Government in this behalf. He shall be the employee of the Government and
the salary, allowances, pension and other remuneration shall be paid to him in
the first instance out of the Consolidated Fund of the State and later recovered
from the University.
(2) He shall maintain the accounts of the University and also advise the
University on all matters relating to income and expenditure.
(3) He shall be present at the meetings of the Finance Committee and
participate in the discussions but shall not be entitled to vote.]
14. Deans of Schools and other Officers- The manner of appointment and
powers and duties of the Deans of Schools and other officers of the University
shall be prescribed by the Statues.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
15. Authorities of the University- The following shall be authorities of the
University, namely:-
(i) The *[Executive Council];
(ii) The *[Academic Senate];
(iii) The *[Planning and Monitoring Board];
(iv) The Finance Committee;
(v) The Schools and Centres;
(vi) The Boards of Studies; and
(vii) Such other bodies as the statutes may declare to be authorities
of the University.
16. The *[Executive Council], and its powers and functions- (1) The
*[Executive Council] shall be the principal executive body of the University.
(2) The constitution of the *[Executive Council] and its powers and
functions shall be prescribed by the Statutes.
17. *[Academic Senate] and its powers and functions- (1) The *[Academic
Senate] shall be the principal academic body of the University and shall,
subject to the provisions of this Act, Statutes and Ordinances, co-ordinate and
exercise general supervision over the academic policies of the University.
1. Substituted by the Act No.13 of 1991, S.4.
(2) The Constitution of the *[Academic Senate], and its powers and
functions shall be prescribed by the Statutes.
18. *[Planning and Monitoring Board]-(1) The *[Planning and Monitoring
Board] shall be the principal Planning Body of the University and also be
responsible for monitoring the development of the University on the lines
indicated in the objects of the University.
(2) The Constitution of the *[Planning and Monitoring Board] and its
powers and functions shall be such as may be prescribed by the Statutes.
19. Finance Committee- The constitution, powers and functions of the
Committee shall be prescribed by the statutes.
20. Constitution and functions of Schools and Centres- (1) The University
shall include the schools of language development, literature, fine arts, history,
culture and archaeology, Sanskrit language and literature and philosophy, post
graduate and professional programmes and centres of International Telugu
Centre, Translation, text-book preparation, comparative studies, preparation of
Telugu Encyclopaedia and such other schools as may be prescribed by the
Statutes.
(2) The constitution and functions of the schools and centres, shall, in all
other respects, be such as may be prescribed.
(3) Such School shall comprise such departments of teaching and
research as are specified in the first Statutes.
21. The Boards of Studies- There shall be Boards of Studies attached to each
department of teaching, and research. The constitution and powers of the
Boards of Studies shall be such as may be prescribed by the Statutes.
22. Terms of office of members of the *[Executive Council], the
*[Academic Senate] and the *[Planning and Monitoring Board]- The term of
office of the members of the *[Executive Council], *[Academic Senate] and the
*[Planning and Monitoring Board] shall be prescribed by the Statutes.
CHAPTER V
UNIVERSITY FUNDS, ETC.
23.General Fund- The University shall have a general fund to which shall be
credited:-
(i) its income including the fees and endowments;
(ii) contributions or grants which may be made by the Government
on such conditions as they may impose; and
(iii) other contributions or grants.
24. Constitution of other funds- The University shall have such other funds
and maintain such accounts as the *[Executive Council] may determine on the
recommendation of the Finance Committee.
25. Borrowing of money- The University may accept moneys from the
Government of India, the State Government, the University Grants Commission
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.
26. Certain restrictions in respect of Financial matters- The University
shall not without the prior approval of the Government, divert earmarked funds
for other purposes or upgrade any post or revise the scales of pay of its staff or
implement any schemes which involve any matching contribution from the
Government or create a post or posts resulting in recurring liability on the
Government either immediately or in future:
Provided that the *[Executive Council] may authorise the creation and
filling up of posts of teachers or a period not exceeding one year but any such
post or posts shall not be continued or created afresh for any period beyond
the said period of one year without prior approval of the Government.
27. Transfer of Govt. Institutions to the University- The Government may,
at any time after the commencement of this Act, transfer to the University, the
control and management of any of the institutions on such terms and
conditions as may be deemed proper.
CHAPTER VI
STATUTES, ORDINANCES AND REGULATIONS
28. Statutes- Subject to the provisions of this Act, the *[Executive Council]
shall have power to make Statutes for all or any of the following matters,
namely:-
(i) the holding of convocation to confer degrees;
(ii) the conferment of honorary degrees and academic distinctions;
(iii) the constitution, powers and functions of the authorities of the
University;
(iv) the manner of filling vacancies among members of the
authorities;
(v) the allowances to be paid to the members of the authorities and
committees thereof;
(vi) the procedure at meetings of the authorities including the
quorum for the transaction of business at such meetings;
(vii) the authentication of the orders or decisions of the authorities;
(viii) the formation of departments of teaching and research at the
University;
(ix) the term of office and methods of appointment and conditions
of service of the officers of the University other than the Chancellor
and Vice- Chancellor;
(x) the qualifications of the teachers and other persons employed
by the University;
(xi) the classification, the method of appointment and
determination of the terms and conditions of service of teachers
and other persons employed by the University;
(xii) the institution of pension, gratuity, insurance or provident
fund for the benefit of the officers, teachers and other persons
employed by the University;
(xiii) the institution of fellowships, travelling fellowships,
scholarships, studentships, bursaries, exhibitions, medals,
incentives and prizes and the conditions of award thereof;
(xiv) the establishment and maintenance of halls and hostels;
(xv) the conditions for residence of students of the University in the
halls and hostels maintained by the University and the levy of fees
and other charges for such residence;
(xvi) the delegation of powers vested in the authorities or officers of
the University;
(xvii) the admission of the students to the University;
(xviii) the conditions of recognition of hostels not maintained by the
University;
(xix) the conditions and mode of appointment and duties of
examining bodies and examiners;
(xx) the maintenance of discipline among the students of the
University;
(xxi) the fees to be charged for teaching, research and training;
(xxii) the procedure for arbitration in case of dispute between
employees or students of the University;
(xxiii) the procedure for appeals to the *[Executive Council] by
students against the action of any officer or authority of the
University;
(xxiv) the constitution, terms and references of the grievances
committee for the employees and students of the University;
(xxv) the participation of students and research scholars in the
affairs of the University;
(xxvi) the creation, composition and functions of any other body
which is considered necessary for improving the academic life of
the University; and
(xxvii) any other matter which is required to be or may be
prescribed by the Statutes.
29. Statutes how made- (1) The first statutes of the University are those set
out in the Schedule.
(2) The *[Executive Council] may from time to time, make new statutes or
any statute in addition to the first statutes referred to in sub-section (1) and
may amend or repeal any statute including the first statutes:
Provided that the *[Executive Council] shall not make, amend or repeal
any statute affecting the status, powers or constitution of any authority of the
University until such authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any opinion so expressed
shall be considered by the *[Executive Council].
(3) Every new Statute or addition to the statutes or any amendment or
repeal of a statute shall require the approval of the Chancellor who may assent
thereto or withhold assent therefrom or remit the same to the *[Executive
Council] for reconsideration.
(4) A new statute or a statute amending or repealing an existing statute
shall have no validity unless it has been assented to by the Chancellor.
(5) Notwithstanding anything in the foregoing sub-sections, the
Chancellor may make new or additional statutes or amend or repeal the
statutes referred to in sub-section(1) during the period of three years
immediately after the commencement of this Act:
Provided that the Chancellor may, on the expiry of the said period of
three years make, within three years from the date of such expiry, such
detailed statutes as he may consider necessary and such detailed statutes
shall be laid before the Legislative Assembly of the State.
30. Ordinances- (1) The first Ordinances shall be made by the Vice-Chancellor
with the previous approval of the Government during the period of two years
immediately after the commencement of this Act, and the Ordinances so made
may be amended, repealed or added to at any time by the *[Executive Council]
in the manner prescribed by the statutes.
(2) Subject to the provisions of this Act, and the Statutes, the Ordinances
may provide for all or any of the following matters, namely:-
(a) the admission of the students to the University and their
enrolment as such;
(b) the courses of study to be laid down for all degrees, diplomas and
certificates of the University;
(c) the award of degrees, diplomas, certificates and other academic
distinctions, the qualifications for the same and the means to be
taken relating to the granting and obtaining of the same;
(d) the fees to be charged for courses of study in the University and
for admission to the examinations, degrees and diplomas of the
University;
(e) the conditions of award of fellowships, scholarships, studentships,
medals and prizes;
(f) the conduct of examinations and other methods of evaluation,
including the term of office and appointment and the duties of
examining bodies, examiners and moderators;
(g) the conditions of residence of the students of the University;
(h) the special arrangements, if any, which may be made for the
residence, discipline, and teaching of women students and the
prescribing of special courses of studies for them;
(i) the appointment and emoluments of teachers and other employees,
other than those for whom provision has been made in the statutes;
(j) the establishment of Centres of Studies, Boards of Studies, special
centres, specialised laboratories and other committees;
(k) the terms and conditions of the recognition of institutions of
higher learning and its withdrawal;
(l) the terms and conditions on which persons working in any
recognised institution or in any institution associated with the
University may be recognised as teachers and for withdrawing such
recognition;
(m) the manner of co-operation or collaboration or association with
other Universities, authorities or institutions of higher learning;
(n) the creation, composition and functions of any other body which
is considered necessary for improving the academic life of the
University:
(o) such other terms and conditions of service of teachers and other
academic staff as are not prescribed by the statutes;
(p) the management of colleges and institutions established by the
University; and
(q) all other matters which by this Act or the statutes may be
provided for by the Ordinances.
31. Regulations- The authorities of the University may make regulations
consistent with this Act, the Statutes and the Ordinances for the conduct of
their own business and that of the Committees appointed by them and not
provided for by this Act, the Statutes or the Ordinances, in the manner
prescribed by the Statutes.
32. Annual Report- The *[Executive Council] shall prepare an annual report of
the University on or before such date as may be prescribed by the Statutes. A
copy of the report with a copy of the resolution thereon shall be submitted to
the Government for information.
33. Annual Accounts- The Finance Officer shall prepare during each financial
year the annual accounts of the University of the preceding year and submit
them to the *[Executive Council] or consideration with the recommendations of
the Finance Committee and thereafter submit them to such audit as the
Government may direct before the end of the financial year. The accounts when
audited shall be published in Andhra Pradesh Gazette and copies thereof
together with copies of audit report shall be submitted to the *[Executive
Council] not later than two years from the end of financial year to which the
accounts pertain and to the Government.
34. Financial estimates- (1) The Finance Officer shall prepare before such
date as may be prescribed by the Statutes, the financial estimates for the
ensuing financial year along with the annual accounts whether audited or not,
of the preceding financial year and after they are considered by the Financial
Committee submit them to the *[Executive Council] for approval.
(2) The Government shall fix the block grant for the University normally
for a period of five years:
Provided that any liability which the University may have incurred with
the approval of the Government and which was not envisaged at the time of
fixing the block grant shall in addition to the block grant, be reimbursed.
35. Power to incur unforeseen expenditure- The *[Executive Council] may,
for reasons to recorded in writing, incure any expenditure for which no
provision has been made in the budget or which is in excess of the amount
provided in the budget.
CHAPTER VII
GENERAL
36. Filling of casual vacancies- All casual vacancies among the members
other than ex officio members of any authority or other body of the University
shall be filled as soon as conveniently may be, by the person or body who or
which nominated the member whose place has become vacant and the person
nominated to a casual vacancy shall be member of such authority or body for
the residue of the term for which the person whose place he fills would have
been a member:
Provided further that no casual vacancy shall be filled if such vacancy
occurs within six months before the date of the expiry of the term of the
members of any authority or other body of the University.
37. Protection of action taken in good faith- No suit or other legal
proceedings shall lie against any officer or employee of the University for
anything which is in good-faith done or intended to be done in pursuance of
the provisions of this Act, the Statutes or Ordinances.
38. Proceedings of the University authorities and bodies not invalidated
by vacancies-No act or proceeding of any authority or other body of the
University shall be invalidated merely by reason of the existence of any vacancy
or of any defect or irregularity in the election, or appointment of a member of
any authority or other body of the University or of any defect or irregularity in
such act or proceeding not affecting the merits of the case.
39. Disqualification for Membership- (1) No person shall be qualified for
election or nomination as a member of any of the authorities of the University
if, on the date of such election or nomination, he is
(a) of unsound mind, deaf-mute or suffering from leprosy; or
(b) an applicant to be adjudicated as an insolvent or an un-
discharged insolvent; or
(c) sentenced by a criminal court to imprisonment for any offence
involving moral turpitude.
(2) In case of dispute or doubt as whether a person is disqualified under
sub-section (1) the *[Executive Council] shall refer such case to the Chancellor,
whose decision thereon shall be final.
40. Removal from membership of the University- (1) The *[Executive
Council] may remove by an order in writing made in this behalf any person
from membership of any authority of the University by a resolution passed by a
majority of the total membership of the *[Executive Council] and by a majority
of not less than two thirds of the members of the *[Executive Council] present
and voting at the meeting. If such person has been convicted by criminal court
for an offence which in the opinion of the *[Executive Council] involves moral
turpitude or if he has been guilty of gross misconduct and for the same reason,
the *[Executive Council] may withdraw any degree or diploma conferred on or
granted to that person by the University.
(2) The *[Executive Council] may also by an order in writing made in this
behalf remove any person from the membership of any authority of the
University if he becomes of unsound mind or deaf-mute or suffers from leprosy
or has applied to be adjudicated or has been adjudicated as an insolvent.
(3) No action under this section shall be taken against any person unless
he has been given a reasonable opportunity to show cause against the action
proposed to be taken.
(4) A copy of every order passed under sub-section (1) or sub-section (2),
as the case may be, shall as soon as may be after it is so passed, be
communicated to the person concerned in the manner prescribed.
41. Disputes as to constitution of University authorities and bodies- If any
question arises whether any person has been duly elected or nominated as, or
is entitled to be, a member of any authority of the University or other body of
the University, the question shall be referred to the Chancellor whose decision
thereon shall be final.
42. Constitution of Committees-All the authorities of the University shall
have power to constitute or reconstitute Committees and delegate to them such
of their powers as they deem fit. Such Committees shall, save as otherwise
provided, consist of members of the authority concerned and of such other
persons, if any, as the authority in each case may think fit.
43. Advisory Committees- Until the Authorities of the University are
constituted under sub-section (1) of Section 48, the Vice-Chancellor, shall,
subject to the approval of the Chancellor have power,-
(1) to appoint such advisory or selection committees as he may think fit;
(2) to appoint such members of the teaching staff as may be necessary;
and
(3) to appoint such ministerial and lower grade staff as may be
necessary.
44. Powers to obtain information- Notwithstanding anything contained in
this Act or any other law for the time being in force, the Government may by
order in writing, call for any information from the University on any matter
relating to the affairs of the University and the University shall, if such
information is available with it, furnish the Government with such information
within a reasonable period:
Provided that in the case of information which the University considers
confidential, the University may place the same before the Chancellor.
45. Mode of proof of University record:- Copy of any receipt, application,
notice, or proceeding, resolution of any authority or committee of the University
or any entry in any register duly maintained by the University, if certified by
the Registrar shall be received as prima facie evidence of such receipt,
application, notice, proceeding or resolution, document for the existence of
entry in a register and shall be admitted as evidence of the matters and
transactions, wherein the original thereof would if produced have been
admissible in evidence notwithstanding anything in the Indian Evidence Act,
1872 (Central Act 1 of 1872) or in any other law for the time being in force.
46. Attendance at Recognised Instruction- (1) No attendance at any
instruction other than that conducted or recognised by the University shall
qualify for admission to an examination of the University other than the
entrance examination to the University.
(2) The authorities responsible for organising such instruction shall be
those prescribed.
(3) The course of study and curricula shall be those prescribed.
47. Appointment of the first Vice Chancellor, the first Registrar and first
Finance Officer:- Notwithstanding anything in this Act and the statutes, the
first Vice-Chancellor, the first Registrar and the first Finance Officer shall be
appointed by the Chancellor on a salary to be fixed by him and each of the said
officers shall hold office for a period to be fixed by him but not exceeding three
years.
48. Transitory powerof the first Vice-Chancellor-(1) It shall be the duty of
the First Vice-Chancellor to make arrangements for constituting the
*[Executive Council] and such other authorities of the University within six
months from the commencement of the Act or such longer period not exceeding
one year as the Government may, by notification, direct.
(2) The first Vice-Chancellor shall, in consultation with the Government,
make such rules as may be necessary for the functioning of the University.
(3) The authorities constituted under sub-section (1) shall commence to
exercise their functions on such date as the Government may, by notification,
specify in this behalf.
(4) It shall be the duty of the first Vice-Chancellor to draft such statutes,
as may be necessary and submit them to the *[Executive Council] for their
approval. Such statutes when framed shall be published in the Andhra
Pradesh Gazette.
(5) Notwithstanding anything contained in this Act and the statutes and
until such time an authority is duly constituted, the first Vice-Chancellor may
appoint any Officer or constitute any committee temporarily to exercise and
perform any of the powers and duties of such authority under this Act and the
statutes.
49. Acceptance of benefaction by the University- No benefaction shall be
accepted by the University, which in the opinion of the authorities of the
University, involves conditions or obligations as to the religious belief in the
admission or appointment of members, students, teachers or in any other
connection whatsoever:
Provided that nothing in this section shall prevent the University from
accepting any such benefaction intended for the promotion of research in any
branch of study.
50. Special mode of appointment- (1) The *[Executive Council] may invite a
person of high academic distinction and professional attainments to accept a
post of Professor in the University on such terms and conditions at it deems fit
and on the person agreeing to do so, appoint him to the post.
(2) The *[Executive Council] may appoint a teacher or any other member
of the academic staff working in any other university or organisation for
undertaking a joint project in the manner prescribed.
51. Power to remove difficulties- (1) If any difficulty arises as to the first
constitution or reconstitution of any authority of the University after the
commencement of this Act or otherwise in giving effect to the provisions of this
Act, the Government may by notification, make such provision, not
inconsistent with the provisions of this Act as may appeal to them to be
necessary or expedient for removing the difficulty:
Provided that no such notification shall be issued after the expiry of
three years from the date of commencement of this Act.
(2) All notifications made under sub-section (1) shall, as soon as may be
after they are made, be placed on the table of Legislative Assembly of the State
and shall be subject to such modifications by way of amendments or repeal as
the Legislative Assembly, may make either in the same session or in the next
session.
52. Conditions of Service of employee and settlement of disputes :- (1)
Every employee shall be appointed under a written contract which shall be
lodged with the Registrar and a copy of which shall be furnished to the
employee concerned.
(2) Any dispute arising out of a contract between the University and any
employee may be referred by the Vice Chancellor to a Grievances Committee
consisting of such persons not being members of the *[Executive Council] as
may be nominated by the *[Executive Council].
53. Procedure of appeal in disciplinary cases against students-Any student
or candidate for an examination whose name has been removed from the rolls
of the University by the orders or resolution of the Vice Chancellor, Discipline
Committee or Examination Committee, as the case may be and who has been
debarred from appearing at the examinations of the University for more than
one year may within ten days of the date of communication of such orders or
copy of such resolution to him, appeal to the *[Executive Council] and the
*[Executive Council] may confirm, modify or reverse the decision of the Vice
Chancellor or the Committee, as the case may be.
 54. Right to appeal- Every employee or student of the University shall,
notwithstanding anything

Excerpt shown. Open the full act in Lexace.

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