The Dr. Abdul Haq Urdu University Act, 2016

Andhra Pradesh · state statute

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Dr. ABDUL HAQ URDU UNIVERSITY ACT, 2016
ARRANGEMENT OF SECTIONS
LAST UPDATE :27-10-2023

CHAPTER I
PRELIMINARY

1. Short title, extent and Commencement.
2. Definitions.

CHAPTER II
ESTABLISHMENT OF UNIVERSITY
3. Establishment of University.
4. Objects of the University.
5. Powers of the University.
6. Jurisdiction.
7. University open to all classes, castes and creeds.
8. Inspection, Review, Performance Audit, and Enquiry.

CHAPTER III
OFFICERS OF THE UNIVERSITY

9. Officers of the University.
10. The Chancellor.
11. The Vice-Chancellor.
12. Powers and Duties of the Vice-Chancellor.
13. The Registrar.
14. Dean of a Faculty or School.
15. The Finance Officer.

16. Authorities.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
17. The Executive Council.
18. Powers and Duties of the Executive Council.
19. Annual Accounts.
20. Financial Estimates.
21. Annual Report.
22. Power to incur unforeseen expenditure.
23. The Academic Senate.
24. Powers of the Academic Senate.
25. The Faculties/Schools.
26. The Board of studies.
CHAPTER V
GENERAL
27. Disqualifications for Membership/Appointment.
28. Disputes as to the Constitution of University Authorities.
29. Constitution of Committees.
30. Proceedings of the University Authorities not invalidated by vacancies.
31. Term of office of members of the Executive Council and the Academic
Senate, etc.
32. Registered Graduates.
33. Removal from the Register of Graduates and Membership of any
Authority of the University.

CHAPTER VI
TEACHING AND ADMISSION OF STUDENTS

34. Attendance at Recognised Institutions.
35. Admissions to University Courses.
36. Recognition of Degrees and Diplomas.
37. Right of Appeal.
38. Ombudsman for resolution of disputes between Teachers/Employees
and the University.
39. Grievance Redressal Committee for Students.

CHAPTER VII
APPOINTMENT OF TEACHERS AND OTHER EMPLOYEES

40. Conditions of service.
41. Constitution of Selection Committee for appointments of Teachers.
42. Constitution of the Selection Committee for promotion under the Career
Advancement Scheme (CAS).

43. General Fund.
CHAPTER VIII
FINANCE AND ACCOUNTS
44. Constitution of other Funds.
45. Finance Committee.
46. Borrowing of money.
47. Certain restriction in respect of financial matters.
48. Transfer of Government institutions to the University
49. Subsidised levy of Taxes etc., on the properties of the University.
CHAPTER IX
STATUTES, ORDINANCES, AND REGULATIONS

50. Statutes.
51. Statutes how made.
52. Ordinances.
53. Regulations.

CHAPTER X
MISCELLANEOUS

54. Power to remove difficulties.

STATUTE No.1
SCHEDULE
FIRST STATUTES
Additional Authorities of the University.

STATUTE No.2

Procedure for the conduct of Executive Council Meetings.
1. The Executive Council (EC) Meetings.
2. About the Agenda for the Executive Council (EC) Meeting.
3. Chairperson of the Executive Council (EC) Meeting.
4. Decisions in Executive Council (EC) Meeting.
5. Minutes of the Executive Council (EC) Meeting.

STATUTE No.3

Procedure for conducting Academic Senate Meetings.

1. Number, Date, time and Venue of Meetings.
2. Presiding over the Meeting.
3. Quorum for the Meeting.
4. Business at Adjourned Meetings.
5.
6. Ordinary meeting of the Academic Senate.
7. Urgent Meeting of the Academic Senate.
8. Special Meeting of the Academic Senate.
9. Business of Meetings.
10. Voting.
11. General.
12. Admission of Press and Visitors.
13. Further Details in Procedure.

STATUTE No.4.

Constitution and Functions of the Standing Committee of the
Academic Senate.

1. The Committee.
2. Term of Office.
3. Number of Meetings.
4. Quorum.
5. Minutes of the Meeting.
6. Functions.
STATUTE No.5.

Constitution and Functions of the Finance Committee.

1. The Finance Committee.
2. Conduct of the meetings.
3. Duties & Functions.
STATUTE No.6.

Constitution and Functions of the School in the University.

1. The School.
2. Powers and Functions.

STATUTE No.7.

Constitution, Powers and Functions of College Development Council
(CDC)
1. The College Development Council.
2. Meetings of CDC.
3. Functions of the CDC.
STATUTE No.8.
Constitution, Powers and Functions of Research Advisory
Committee.

1. The Research Advisory Committee (RAC).
2. Meetings of R A C.
3. Duties and Functions of the R A C.

STATUTE No.9.

Constitution and Functions of the Internal Quality Assurance Cell
(IQAC), and Appointment, Duties and Powers of Director, IQAC.

1. The IQAC.
2. Director, IQAC.
3. Composition of the IQAC.
4. Functions of the IQAC.

STATUTE No.10.
Officers of the University.

STATUTE No.11.
Duties and Powers of the Vice-Chancellor.

1. Academic and Administrative Powers.
2. Powers to Sanction Leave.
3. Financial Powers.
4. Delegation of Powers.

STATUTE No.12.
Powers and Duties of the Registrar.
1. Supervisory Powers.
2. Academic & Administrative Powers.
3. Duties of the Registrar.
STATUTE No.13.
Duties and Powers of the Finance Officer.

1. Duties of Finance Officer.
2. Powers of the Finance Officer.

STATUTE No.14.
Appointment, Powers and Duties of Dean of a School.
1. Appointment of a Dean.
2. Duties of the Dean of a School.
3. Powers of the Dean.

STATUTE No.15.
Appointment, Duties and Powers of Principal of a College.
1. Appointment.
2. Duties of the Principal.
3. Powers.
4. Other Duties and Powers.
STATUTE No.16.
Appointment, Duties and Powers of Head of a Teaching Department.
1. Appointment.
2. Duties.
3. Powers of the HoD.
STATUTE No.17.
Appointment, Duties and Powers of Dean, College Development
Council (CDC)
1. Appointment.
2. Duties of the Dean, CDC.
3. General.
STATUTE No.18.
Appointment, Duties and Powers of Chief Warden of the Hostels.
1. Appointment.
2. Duties of the Chief Warden.
3. General.
STATUTE No.19.
Affiliation of Colleges & Recognition of Institutions.
1. Competent Authority to Grant / Withdraw Affiliation / Recognition
/ Permission.
2. Provisional Affiliation to Colleges and Permission to courses /
Combination of Subjects, Etc.
3. Permanent Affiliation of Colleges.
4. Recognition of Colleges / Institutions as Research Centres for
Offering M.PHIL / Ph.D Programmes.

STATUTE No.20.
Establishment of Teaching Departments and Research Centres.
STATUTE No.21.
Institution and Classification of Teaching Posts – Method of
Appointment and Duties of Teachers.
STATUTE No.22.
Procedure for the Conduct of the Convocation for Conferment of
Degrees.
1. The Convocation.
2. Award of Degrees & Diplomas.
3. The Procedure.

STATUTE No.23.
Conferment of Autonomous Status on Affiliated Colleges.
1. Eligibility.
2.
3. Conferment of Autonomous Status.
4. Committees in an Autonomous College.
5.

STATUTE No.24.
Maintenance of a Register of Registered Graduates.
Dr. ABDUL HAQ URDU UNIVERSITY ACT, 2016
ACT No.13 of 2016
[7th May, 2016]

AN ACT TO ESTABLISH AND INCORPORATE A UNIVERSITY AT THE STATE
LEVEL MAINLY TO PROMOTE AND DEVELOP URDU LANGUAGE AND TO
IMPART VOCATIONAL AND TECHINICAL EDUCATION IN URDU MEDIUM
THROUGH CAMPUS BASED TEACHING AND DISTANCE EDUCATION MODES
AND TO PROVIDE FOR MATTERS CONNECTED THEREWITH OR INCIDENTAL
THERETO.
Be it enacted by legislature of the State of Andhra Pradesh in the sixty-
seventh year of the Republic of India, as follows:-
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement - (1) This Act may be called 1[Dr.
Abdul Haq Urdu University Act, 2016].
(2) It extends to the whole of the State of Andhra Pradesh;
(3) It shall come into force on such date as the State Government may, by
notification in the Andhra Pradesh Gazette, appoint.
2. Definitions - In this Act and the Statutes appended hereto, unless the context
otherwise requires, -
(1) “Academic year” means a Period of twelve months commencing on the
first day of July of the year.
(2) “Affiliated College” means a college within the University area affiliated to
the University in accordance with the conditions prescribed.
(3) “Academic Council” means the Academic Council of the University.
(4) “Academic Staff” means such categories of staff as are designated as
academic staff by the Ordinances.
(5) “Board of Studies” means the Board of Studies of the University.
(6) “Block Grant” means the annual grant-in-aid determined by the
Government to each university to cover the salaries of the employees, pensions of
the pensioners, maintenance, and State Sponsored research and innovation, to be

1. Substituted by the Act No. 35 of 2018, S.2.
valid for the entire block period and to be released every quarter by appropriate
percentage increase from year to year.
(7) “College” means a college established and maintained by or affiliated to
the University.
(8) “Constituent College” means a college established and maintained by the
University and located outside the University Campus, and includes a college so
located and established and maintained by the University immediately before the
commencement of this Act.
(9) “Commissioner of Higher Education” includes Commissioner/ Director of
Higher Education.
(10) “Department” means a University Department of study recognized as
such by the Statutes.
(11) “Dean” means the academic head of the Schools.
(12) “Distance education system” means the system of imparting education
through any means of communication such as broadcasting, telecasting,
correspondence courses, seminars, contact programmes or the combination of any
two or more of such means.
(13) “Employee” means any person appointed by the University and includes
teachers and other staff of the University.
(14) “Executive Council” means the Executive Council of the University.
(15) “Finance Committee” means the Finance Committee of the University.
(16) “Government” means the State Government of Andhra Pradesh.
(17) “Grievance Redressal Committee” means a committee constituted by the
University.
(18) “Head of the Department” means a teacher of the University appointed
in accordance with the Statutes prescribed, and responsible for the co -ordination
of instruction, training, and research in any Department of the University.
(19) “Hostel” means self maintained hostels by the students.
(20) “Institute” means an academic Institution, not being a College,
maintained and /or recognized by the University.
(21) “Internal Quality Assurance Cell (IQAC)” means a Cell constituted by
the University as per the recommendations of the National Assessment and
Accreditation Council for planning, guiding, and monitoring the quality assurance
and enhancement activities of the University.
(22) “Ombudsman” means the person appointed under the provisions of this
Act to adjudicate the disputes relating to the service matters of the employees.
(23) “Post-Graduate Centre” means a Centre established by the University in
which provision are made for Post-Graduate courses of study, and which is
declared as such by the Statutes.
(24) “Post-Graduate College” means a University College, an affiliated
college, or a constituent college in which provision is made for post-graduate
courses of study in accordance with the regulations prescribed.
(25) “Prescribed” means prescribed by the Statutes, Ordinances, or
Regulations.
(26) “Professional College” means a college established and maintained by
the University, or affiliated to the University for providing courses of study leading
to professional degrees of the University, in accordance with the Regulations
prescribed.
(27) “Recognized Instituted” means a Research Institute recognized by the
University in such manner as may be prescribed.
(28) “Registered graduate” means a graduate registered under this Act.

(29) “Regulations’’ means the Regulations made by any authority of the
University under this Act for the time being in force.
(30) “School” means a School of Studies comprising departments of inter -
disciplinary nature, established by the University and declared as such by the
Statutes.
(31) “Student” means a person who is admitted to a college or a school, and
is borne on the attendance register thereon.
(32) “Statutes” and “Ordinances” mean, respectively, the Statutes and
Ordinances of the University for the time being in force.
(33) “Teachers of the University” means Professors, Associate Professors,
Assistant Professors and such other persons as may be appointed for imparting
instruction or conducting research in the University or in any Institution
maintained by the University and who are designated as teachers by the
Ordinances.
(34) “University Teachers” means teachers appointed by the University
through a duly constituted Selection Committee to give instruction and conduct
and/or guide research in the University, its Post -Graduate Centres, Constituent
Colleges, and Schools.
The words, expressions and abbreviations, if any, used above and in the Act
shall have the meaning given to them, unless there is anything contrary to the
subject or context.
CHAPTER II
ESTABLISHMENT OF UNIVERSITY
3. Establishment of University - (1) There shall be established a University by
the name of 1[“Dr. Abdul Haq Urdu University”].
(2) The headquarters of the University shall be at Kurnool.
(3) The first Vice -Chancellor and the Executive Council and the Academic
Council and all persons who may hereafter become such officers of members, so
long as they continue to hold such office or membership, are hereby constitute a
body corporate by the name of 1[“Dr. Abdul Haq Urdu University”] and the said
University shall be a residential, teaching and affiliating University.
(4) The Universit y shall have perpetual succession and a common seal and
shall sue and be sued by the said name.
(5) In all suits and other legal proceedings by or against the University, the
pleadings shall be signed and verified by the Registrar and all processes in such
suits and proceedings shall be issued to and served on the Registrar.
4. Objects of the University - The Objects of the University shall to promote and
develop Urdu Language; to impart education and training in vocational and
technical subjects through t he medium of Urdu; to provide wider access to people
desirous of pursuing programmes of higher education and training in Urdu
medium through teaching on the Campus as well as at a distance and to provide
focus on women education.
5. Powers of the University - The University shall have the following objectives,
powers and functions, namely,-
(a) to provide for instruction and training in suchbranches of
learning as the University may, from time to time, determine and
to make provision for research and for advancement and
dissemination of knowledge;
(b) to develop innovative patterns of teaching, training, curriculum
design, and methods of testing at various levels to attain global
standards;

1. Substituted by the ACt No. 35 of 2018, S.3.
(c) to establish close linkage with industry to make teaching and
research relevant to the needs of the economy at the national and
global level;
(d) to provide for distance learning programmes as per the norms
and criteria defined by Distance Education Council an d University
Grants Commission;
(e) to confer Honorary Degrees or other academic distinctions in
the manner prescribed by the Statutes;
(f) to institute Professorships, Associate Professorships, Assistant
Professorships, and other teaching or academic positions, required
by the University and to appoint persons to such Professorships,
Associate Professorships, Assistant Professorships, or other
teaching or academic positions;
(g) to create administrative, supportive, and other posts required
by the University and to make appointment thereto;
(h) to grant, subject to such conditions as the University may
determine, and within the scope of the approved nomenclature for
the degrees as determined by the University Grants Commission
and such other National level regulatory bodies, diplomas or
certificates to, and confer degrees or other academic distinctions
on the basis of examinations, evaluation or any other method of
testing, on person and to withdraw any such diplomas,
certificates, degrees or other academic distinctio ns for good and
sufficient cause;
(i) to lay down conditions of service for all categories of employees,
including their code of conduct;
(j) to co-operate or collaborate or associate with any other
university or authority or institution of higher learning within and
outside the country, in such manner and for such purposes as the
University may determine, and subject to such approval as may be
called for by the regulatory bodies;
(k) to establish, with the prior approval of the State Government,
such centres and speci alized laboratories, within or outside the
State of Andhra Pradesh, as are, in the opinion of the University
necessary for the furtherance of its objects;
(l) to make provision for research and advisory services, and enter
into such arrangements with other institutions, industrial or other
organizations, as the University may deem necessary for that
purpose and subject to such approval as may be called for by the
regulatory bodies;
(m) to acquire and hold property, both movable and immovable;
mortgage any immovable property with the prior approval of the
Government; and do all other things necessary for and incidental
to for the purposes of the University;
(n) to institute and outsource hostel services;
(o) to establish, maintain, manage and /or Affiliate Colleges,
Autonomous Colleges or Post-Graduate Centres or to recognize
any institution in any part of the University area or outside; and to
withdraw such affiliation or recognition in accordance with the
Statutes and for good and sufficient cause;
(p) to confer autonomy on University Colleges or Constituent
Colleges or Post-Graduate Centres or Affiliated Colleges in any
part of the University area as per the University Grants
Commission guidelines;
(q) to determine the standards of admission to the University,
which may include examination, evaluation or any other method of
testing including testing by the electronic mode;
(r) to inspect Affiliated Colleges and the recognized institutions
under its jurisdiction, and to take measures to ensure proper
standards of instruction in them;
(s) to establish, maintain and manage research departments
/institutions in any part of the University area, and to collaborate
with reputed research institutions anywhere outside the University
area;
(t) to provide access to higher education for educationally
challenged people by way of making special provisions;
(u) to make special provision for woman students in colleges and
institutions;
(v) to fix and revise the tuition fee by ten percent (10%)
cumulatively, demand and receive tuition fee and other charges as
are prescribed by Ordinances / Regulations;
(w) to make grants for the maintenance of the National Cadet
Corps in University Colleges:-
(i) institute and manage;
(ii) Employment and Information Bureau;
(iii) Health Center;
(iv) Students Union, University Sports Board; and
(v) other similar Bodies and Association;
(x) to cultivate and promote arts, fine -arts, sciences, professional
studies, technology, and other branches of learning;
(y) to maintain such bodies as are declared by Statutes to be the
Authorities of the University;
(z) to supervise and ensure proper conduct and discipline of the
students in the University, its affiliated colleges and recognized
institutions;
(za) to make arrangements for counseling and promoting the
health and general welfare of the students in the University, its
affiliated Colleges and Institutions;
(2) Such other acts and things as may be necessary, incidental or conducive
to the attainment of all or any of its objects as a teaching and affiliating Uni versity
namely,-

(a) to institute and award fellowships, scholarships, studentships,
medals and prizes;
(b) to organize and conduct refresher courses, workshops,
seminars and other programmes for teachers, evaluators and
other academic staff;
(c) to make special arrangements in respect of the residence,
discipline and teaching of woman students as the University may
consider desirable;
(d) to appoint, on contract of otherwise, visiting Professors,
Emeritus Professors, Consultants, Scholars and such other
persons who may contribute to the advancement of the object of
the University;
(e) to lay down conditions of service of all categories of employees
including their code of conduct;
(f) to establish, maintain or recognize Study Centres for the
delivery of the distance education system in the manner laid down
by the Ordinances;
(g) to provide for the preparation of instructional material
including films, cassettes, taps, video cassettes and other software
in collaboration with various Open Universities and other
institutions dealing with the distance education system;
(h) to devise and implement suitable schemes for providing a base
for promotion and dissemination of Urdu and to bring about the
essential continuity in education with special reference to the
delivery system in distance education consistent with the
objectives of the University; and
(3) In exercise of its powers referred above, the University shall endeavor to
maintain high standards of teaching and research, and shall, among other
measures which may be necessary for the said purpose, take in particular, the
following measures, namely, -
(a) to admit students on merit, either through common entrance
tests conducted individually by the University or in combination
with other Universities, or on th e basis of marks obtained in the
qualifying examination;
(b) to introduce semester system, choice-based credit system and
continuous evaluation; and enter into agreements with other
Universities and academic institutions for credit transfer, joint
degree and twinning programmes;
(c) to start innovative courses and programmes of studies with a
provision for periodic review and restructuring;
(d) to liaise with incubation Centres in pursuit of innovation;
(e) to ensure active participation of students in all academic
activities of the University, including evaluation of teachers;
(f) to encourage Inter-University mobility of faculty with portable
pensions and protection seniority;
(g) to join or collaborate with a university or consortium of
universities or delegate any of its functions to a specified statutory
authority of the State, for common good including admissions and
selection of teachers, without prejudice to any provisions of this
Act;
(h) to obtain accreditation from the National Assessment and
Accreditation Council or any other recognized accrediting agency;
(i) to lunch e-governance with an effective Executive Decision
Information System (EDIS); and
(j) to foster extension and community development/ engagement
activities.
6. Jurisdiction -The Jurisdiction of the University shall extend to the whole State
of Andhra Pradesh.
7. University open to all classes, castes and creeds–
The University shall be open to persons of either sex and of whatever caste,
creed, race or class, and it shall not be lawful for the University to adopt or impose
on any person any test whatsoever of religious belief or profession in order to
entitle him to be appointed as a teacher of the University or to hold any other
office therein or to be admitted as a student in the Univers ity or to graduate
thereat or to enjoy or exercise any privilege thereof:
Provided that nothing in this section shall be deemed to prevent the
University from making special provisions for the employment or admission of
women, physically handicapped or of persons belonging to the weaker sections of
the society and, in particular, of the Scheduled Castes and the Scheduled Tribes.

8. Inspection, Review, Performance Audit, and Enquiry -
(1) The Government shall have the right to cause an inspection or review to
be made by such person or persons as it may direct, of such university decisions
that are in contravention with the provisions of this Act, Statutes, Rules and
Regulations, its physical infrastructure such as buildings, laboratories, librarie s,
museums, workshops and equipment, and of any institutions maintained by or
affiliated to the University.
(2) The Government may also cause an enquiry to be made into the quality
of teaching, research, and other work conducted in the University. The
Government may also cause a performance audit of the University or its
institutions or any officer of the University other than the Chancellor:
Provided that the Government shall give notice to the University of its
intention to cause such inspection or enquiry or performance audit to be made
and the University shall be entitled to be represented thereat.
(3) The Government shall forward a copy of the inspection or review or
performance audit report, as the case may be, to the Vice -Chancellor for ob taining
the views of the Executive Council. On receipt of the views of the Executive
Council, the Government may tender such advice as it may consider necessary
and fix a time limit for the action to be taken by the University on the advice
tendered.
(4) The Executive Council shall, within such time as the Government may
direct, report through the Vice -Chancellor the action taken or is proposed to be
taken on the advice tendered by the Government.
(5) The Government may, where action has not been taken by the Univ ersity,
within the time fixed, to its satisfaction, and after considering any explanation
furnished or representation made by the Executive Council, issue such directions
as it may deem fit and the University shall comply with such directions.

CHAPTER III
OFFICERS OF THE UNIVERSITY
9. Officers of the University - The following shall be the Officers of the
University,-
(1) The Chancellor,
(2) The Vice-Chancellor,
(3) The Dean of a Faculty or a School,
(4) The Registrar,
(5) The Finance Officer, and
(6) Such other persons as may be declared by the Statutes to be Officers of
the University.
10. The Chancellor - (1) The Governor of the State of Andhra Pradesh shall be the
Chancellor of the University established or deemed to have been established under
this Act.
(2) The Chancellor shall, by virtue of his office, be the Head of the University
and shall, when present, preside at the Convocation of the University.
(3) The Chancellor shall exercise such other powers and perform such other
duties 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 proceeding of the
University, which is not in conformity with this Act, Statutes, Ordinances and
Regulations:
Provided that before making any such order, the Chancellor shall give 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.
(5) The Chancellor may initiate proceedings, consistent with the provisions
of this Act, against any officer of the University for violation and or endorsing the
violations of the statutory provisions of this Act, Statutes, Ordinances and
Regulations.
11. The Vice -Chancellor - (1) The Vice -Chancellor shall be a person of proven
competence, integrity, morals, and institutional commitment, and shall be a
distinguished academician with a minimum of ten years of experience as a
Professor in a university or ten years of experience in anequivalent position or
above in a reputed research organization.
(2) The Vice -Chancellor shall be the academic head and principal executive
officer of the University, and shall exercise general control over its affairs. He shall
be a whole time officer of the University.
(3) The Government shall constitute a Search Committee for the
appointment of Vice -Chancellor. The Search Committee shall consist of nominees,
one each, from,-
(a) the Executive Council of the University;
(b) the University Grants Commission; and
(c) the State Government.
(4) The said nominees shall be persons of proven eminence in the field of
higher education and are not connected in any manner with the university
concerned or its colleges.
(5) The Search Committee shall, by following the procedure prescribed by
the Government for the purpose, recommend to the Government a panel of three
persons arranged in alphabetical order of their names:
Provided that it shall be competent for the Government to call for a fresh
panel if they consider it necessar y, and in such a case the Search Committee shall
submit a fresh panel to the Government.
(6) The Government shall forward the said panel to the Chancellor who shall
then appoint the Vice-Chancellor from among the persons named from that panel
1[on the recommendation of the Government].
(7) The Vice-Chancellor shall hold office for a term of four (4) years from the
date of his appointment.
(8) Notwithstanding anything contained in sub-section (7) above, the
Chancellor may, on the advice of the Government, at any time after the Vice -
Chancellor has taken change, by order in writing, remove the Vice -Chancellor from
office on proven grounds of incapacity, misconduct or violation of the provisions of
this Act or any statutory regulations made under thereto:
Provided that no such order shall be made by the Chancellor unless the Vice-
Chancellor was given a reasonable opportunity of showing cause against the action
proposed to be taken against him:
Provided further that the Chancellor may, at any time before making such
order, place the Vice -Chancellor under suspension pending enquiry by a sitting or
retired Judge of the High Court/Supreme Court:
Provided also 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 the said Act,the Lokayukta shall submit the report to the Government and the
Chancellor shall act in accordance with the advice tendered by t he Government on
consideration of the report while exercising his powers under this sub-section.
(9) The Vice -Chancellor shall be paid such pay and allowances as may, by
order, be specified by the Government from time to time. He shall be provided
with furnished official accommodation for which he shall pay ten percent of his
pay towards rent.
(10) When the Vice -Chancellor is unable to exercise his powers, perform his
functions and discharge his duties owing to absence, illness, or any other cause or

1. Added by the Act No. 12 of 2020, s.9.
when the office of Vice-Chancellor is vacant, a senior most Dean or Professor shall
hold the Office of the Vice-Chancellor.
(11) The In -charge Vice -Chancellor so appointed shall exercise the powers,
perform the functions and discharge the duties of the Vice -Chancellor until the
Vice-Chancellor resumes office or, as the case may be, a new Vice -Chancellor is
appointed in accordance with sub-section (4), (5) and (6) above.
(12) It shall be competent for the Chancello r to accept the resignation of the
Vice-Chancellor. When the post of the Vice -Chancellor falls permanently vacant,
either by resignation or otherwise, the Government shall appoint in -charge Vice -
Chancellor, who shall exercise the powers, performs the func tions and discharge
the duties of Vice -Chancellor until new Vice -Chancellor is appointed in accordance
with sub-sections 4,5 and 6 above.
12. Powers and Duties of the Vice -Chancellor - (1) The Vice -Chancellor shall, by
virtue of his office, be a member and Chairperson of the Executive Council and of
the Academic Senate and shall preside at the Convocation of the University in the
absence of the Chancellor.
(2) The Vice -Chancellor shall be entitled to be present at the address at any
stage, any meeting of any Authority of University, but not vote thereat, unless he
is a member of the authority concerned.
(3) The Vice -Chancellor shall have the power to convene meetings of the
Executive Council and the Academic Senate.
(4) It shall be the duty of the Vice-Chancellor to see that the provisions of
this Act, Statutes, Ordinances, and Regulations are duly observed and he may
exercise all powers necessary for this purpose.
(5) The Vice -Chancellor shall have power to interpret the provisions of this
Act, the Statutes, Ordinances and Regulations. Any person or authority aggrieved
by such interpretation may appeal to the Executive Council within a period of one
month from the date of receipt of the order, provided that if such interpretation
was given otherwise than at a meeting of the Executive Council.
(6) The Vice-Chancellor shall give effect to the decisions of the authorities of
the University taken in accordance with the powers conferred on him by or under
this Act.
(7) The Vice -Chancellor shall have such other powers as may be prescribed
by the Statutes.
(8) (a) When the Vice -Chancellor consider immediate action desirable with
regard to any matter in which any officer or authority may take action, he may,
subject to the general control of the Chancellor, take such action as may be
necessary, b ut shall, as soon as may be, report the action taken to the officer or
authority concerned; and
(b) an appeal shall lie to the Executive Council against any action taken by
the Vice-Chancellor under sub-section(8)(a) above affecting any person in the
service of the University.Such appeal shall be filed within thirty days from the day
on which such person has notice of the action taken.
13. The Registrar - (1) The Registrar shall be a whole-time paid officer of the
University appointed by the Executive Council for a term not exceeding four (4)
years or to appoint for a lesser period initially on such terms and conditions as
may be prescribed by the Statues.
(2) The Registrar shall act as the Secretary of the Executive Council an d the
Academic Senate. He shall exercise such powers and perform such duties as may
be prescribed by the Statutes.
14. Dean of a Faculty orSchool - (1) There shall be a Dean of Faculty/ School
who shall be appointed by theExecutive Council from among the senior teachers
holding the post of Professor in a department of teaching in the Faculty/School
concerned.
(2) The Dean shall hold office for a maximum period of three (3) years from
the date of his appointment or until he or she superannuates, whichever is earlier.
(3) The Dean shall exercise such powers and perform such duties as may be
prescribed by the Statutes;
(4) In the temporary absence of a Dean or pending the filling up of the
vacancy caused in any manner, the Vice -Chancellor may, until such time as the
appointment is made, nominate a senior Professor in the Faculty/ School
concerned to exercise the powers and perform the duties of the Dean provided that
such temporary arrangement shall not exceed three (3) months.
15. The Finance Officer - (1) The Finance Officer shall be whole time officer of the
University appointed by the Executive Council from out of a panel of three officers
obtained from the Government and on such terms and conditions as may be
prescribed under this Act.
(2) The Finance Officer shall maintain the accounts of the University and
advice the University on all matters relating to income and expenditure.
(3) The Finance Officer shall act as the Secretary of the Finance Committee
and participate in the discussions thereof but shall not be entitled to vote.
(4) The Finance Officer shall exercise such powers and perform such other
duties as may be prescribed by the Statutes.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities - The following shall be the authorities of the University, namely: -
(1) The Executive Council;
(2) The Academic Senate;
(3) The Faculties;
(4) The Board of Studies; and
(5) Such other bodies as may be declared by the Statutes to be authorities of
the University.
17. The Executive Council - (1) The Executive Council of the University shall
consist of the following members namely: -
Class I – Ex-officio members-
(a) Vice-Chancellor of the University;
1[‘‘(b) the Secretary to Government in the Higher Education
Department or an Officer in the Higher Education Department
nominated by the Government;

(c) the Secretary to Government in the Finance Department or
an Officer in the Finance Department nominated by the
Government;”]
(d) Chairperson, Andhra Pradesh State Council of Higher
Education;
(e) Commissioner of Collegiate Education, Government of
Andhra Pradesh;
Class II(A) – other members nominated by Government:-
(a) one Principal of an Affiliated College of the University;
(b) one senior teacher from among the permanent teachers of
the Affiliated Colleges;
(c) one eminent person representing Industry / Commerce /
Banking;
(d) One eminent person representing education;
(e) one eminent person representing the legal profession.

Class II (B) – other members nominated by Vice-Chancellor:-
(a) one Senior Professor of the University;
(b) one Principal of the University of Constituent Colleges or
Dean of a Faculty or School;

1.Substituted by the Act No.26 of 2022, s.5
(c) one senior teacher from among the permanent teachers of
the University Colleges or Schools;
(2) Every member of the Executive Council, other than the ex-officio
members, shall hold office for a period of three(3) years from the date of
appointment / or nomination subject to the pleasure of the Chancellor.
(3) The Executive Council shall meet at least once in three months, and may
meet more often, if necessary.
(4) Upon a requisition in writing signed by not less than one third of the
total number of the members of the Executive Council, the Vice -Chancellor shall
convene a meeting of the Executive Council on a date fixed by him which shall not
be later than seven days from the date of receipt of the requisition aforesaid.
(5) The quorum for a meeting of the Executive Council shall be a minimum
of five (5) members of whom at least two shall be from among the ex -officio
members.

18. Powers and Duties of the Executive Council - The Executive Council is the
executive authority of the University, which shall be responsible for strict
adherence to the provisions of this Act, Statutes, Ordinances, Regulations, and
shall consider itself accountable in its sphere of activity. It shall have power to,-
(1) foster creativity, originality, spirit of innovation, entrepreneurship, and
skill and outcome based approaches in learning, teaching and research pursuits;
(2) promote on-line learning and testing modules and promote interactive
learning;
(3) arrange a comprehensive annual academic audit of the various
departments or centers or institutes in terms of parameters devised for the
purpose every year to enhance quality;
(4) direct the form, custody, and use of the common seal of the University;
(5) hold, control, and administer the property and funds of the University;
(6) enter into, vary, carry out, and cancel contracts on behalf of the
University in the exercise of the powers and duties assigned to it by this Act and
the Statutes;
(7) accept on behalf of the University, endowments, bequests, donations and
other transfer of property made to it;

(8) administer all funds placed at the disposal of the University for specific
purposes;
(9) utilize temporarily the services of qualified persons, selected through an
approved process of selection, for the purpose of teaching and administration, on
payment of appropriate remuneration;
(10) make, amend or repeal Statutes, other than those appended to this Act,
Ordinances and Regulations;
(11) conduct and determine all matters concerning the administration of the
University in accordance with the Statutes, Ordinances and Regulations;
(12) Subject to such Statutes, Ordinances, Regulations as may be prescribed
in this behalf, the Executive Council shall have the authority to,-

(a) establish and maintain Colleges, Centres, Schools,
Departments providing for dissemination of knowledge and
advancement of research;

(b) affiliate Urdu Medium Degree, Oriental Colleges and madrasas
which impart the knowledge of English 10+2 level and basics of
mathematics, and suspend or withdraw such affiliation in
consultation with the Academic Senate;

(d) cause inspection of affiliated colleges and recognized
institutions and call for information from and or reports on them
as may be necessary;

(e) create posts of Professors, Associate Professors, Assistant
Professors and any other teaching posts required by the
University;

(f) appoint teachers of the University, of and above the rank of
Assistant Professor, on the recommendations of a Selection
Committee constituted for the purpose:

Provided that the Executive Council may invite any person of
high and proven academic distinction and professional
attainments to accept the post of Professor in the University and
appoint him to that post:

Provided further that where the Executive Council rejects the
selections recommended by the Selection Committee for reasons
recorded in the minutes, the matter shall be referred to the
Chancellor whose decision thereon shall be final;

(g) appoint non-teaching employees in approved vacancies on the
recommendations of a Selection Committee constituted for the
purpose;
(h) fix the emoluments of teachers and other employees of the
University in accordance with the guidelines, if any, issued by
University Grants Commission and/or Government;

(i) define the duties and conditions of service for the teachers and
other employees keeping in view the University objectives and the
requirements of performance and quality;
(j) punish, suspend or dismiss teachers or any other employees of
the university from service on grounds of proven misconduct,
indiscipline, inefficiency, dereliction of duty, sabotage and such
other circumstances in the manner prescribed by the Regulations;
(k) prescribed the tuition and other fees admission to courses of
study, and the examination fees for degree, diploma, certificate
courses and oriental titles, in the University;

(l) conduct the university examinations by including the electronic
mode;

(m) confer degrees and other academic distinctions on persons
who have pursued approved courses of study/ conducted research
in the university and its constituent institutions and its affiliated
Colleges and have passed the prescribed examination conducted
by the University in the manner prescribed by the Regulations;

(n) confer honorary degrees (honoris causa) or distinctions on
eminent persons in the manner prescribed by the Statutes;

(o) award fellowships, scholarships, bursaries, studentships,
medals and prizes to the students in accordance with the
regulations made in this behalf;

(p) promote schemes that benefit the health and welfare of the
students in the university and its colleges;

(q) suspend, debar or rusticate any student of the university or its
colleges, in such circumstances and manner prescribed by the
Ordinance, for indulging in acts of ragging, indiscipline,
misconduct, violence, sabotage, criminal behavior against any
teacher / officer/ authority / employee of the university /
offending their modesty, and for jeopardizing the peace in the
University or College campuses in any manner;

(r) establish, equip, manage and maintain colleges, hostels,
laboratories, libraries, museums and the like in the University;
(s) recognize hostels not maintained by the University and
suspend or withdraw such recognition;

(t) establish, manage and control, Health Center, Employment and
Information Bureau, Students Union, University Extension
Boards, University Sports Boards, and other similar associations;

(u) delegate any of its powers to the

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