The 1Dr.YSR Architecture and Fine Arts University Act, 2008.

THE Dr. Y S R ARCHITECTURE AND FINE ARTS UNIVERSITY ACT, 2008
ACT No. 31 OF 2008
ARRANGEMENT OF SECTIONS
(LAST UPDATED:21.05.2024)
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER-II
THE UNIVERSITY
 3. The University
 4. Objects and powers and functions of the University
CHAPTER - III
OFFICERS OF THE UNIVERSITY
5. Officers of the University
6. Chancellor
7. Vice Chancellor
8.  The Rector
9.  The Registrar and Finance Officer
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY
10. Authorities of the University
11. The Executive Council
12. Powers and functions of the Executive Council
13. The Academic Senate and Finance Committee
14. Constitution of Committees by authorities of the University
15. Removal from membership of an authority
16. Disputes as to constitution of authority
17. Powers of Vice-Chancellor to appoint officers, Constitute Committees
temporarily
18.  Acts or proceedings of authorities not to be invalidated by reason only of
certain defects
CHAPTER-V
UNIVERSITY FUNDS etc.
19. General and other funds
20. Borrowing of money
21. Certain restrictions in respect of financial matters
22. Pension or Provident Fund
23. Annual accounts and audit
CHAPTER - VI
STATUTES, ORDINANCES AND REGULATIONS
24. Statutes, Ordinances and Regulations
25. Statutes how made
26. Powers of Council to amend add to or repeal statutes by a special resolution
where necessary
27. Ordinances
28. Regulations
CHAPTER – VII
TRANSFER OF COLLEGES
 29. Disaffiliation of Architecture and Fine Arts College etc. in the State
 30. Constituent Colleges
 31. Appointing of staff for regulating student’s affairs
CHAPTER - VIII
MISCELLANEOUS
32. Reservations of seats for Backward Classes, Scheduled Castes and
Scheduled Tribes
33. Observation of rule of reservation
34. Staff students of the University not to engage themselves in activities
involving violence etc.,
35. Recovery of loans etc., as arrears of land revenue
36. University not to pay dividend etc., in money
37. Members, officers, etc., to be public servants
38. Right to Appeal
39. Review Committee
40. Annual report of the University
41. Visitation
42. Power to remove difficulties
43. Appointment of first Vice Chancellor
CHAPTER – IX
TRANSITIONAL
44. Option for students to transfer to the Dr.YSR Architecture University
45.  Allocation shall be taken as per A.P. Reorganization Act, 2014
46.  Omitted
47.  Omitted
       THE SCHEDULE
THE Dr. Y S R ARCHITECTURE AND FINE ARTS UNIVERSITY ACT, 2008
ACT No. 31 OF 2008
[24th September, 2008]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF AN ARCHITECTURE AND FINE ARTS UNIVERSITY IN THE STATE
OF ANDHRA PRADESH AND FOR MATTER CONNECTED
THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Fifty ninth Year of the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement - (1) This Act may be called
the1[Dr.YSR] Architecture and Fine Arts University Act, 2008.
(2) It extend to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 18th August, 2008.
2. Definitions - In this Act, unless the context otherwise requires,-
(1) “academic year”means a period of twelve months commencing on
the first day of July of the year or such other period of twelve months
beginning on such date as the Executive Council may specify in respect of all
colleges under the control of the University or any particular college thereof;
(2) “affiliated college”means a college within the University area
affiliated to the University in accordance with the conditions prescribed;
(3) “Architecture and Fine Arts University”means the2 [Dr.YSR]
Architecture and Fine Arts University, constituted under this Act;
(4) “autonomous college”means a college on which the status of
autonomy has been conferred by the University;
(5) “college”means a college established and maintained by or
affiliated to or recognized by the University;
(6) “constituent college”means a College established or maintained
by the University for providing courses of study qualifying students for
admission to the University examinations in accordance with the regulations
prescribed and includes a college established or maintained by any other
University in the State immediately before the commencement of this Act and
transferred to this University subsequently;
(7) “Council” means the Executive Council of the University
constituted under section 11;
(8) “Director”means the Head of research and development, the Head
of a center or school of advanced study or the Head of a distinct administrative
unit, as may be prescribed by the University;
(9) “Director of Technical Education”includes a Joint Director in-
charge of Technical Education;
1. Substituted by the Act No. 15 of 2020, S.2.2. Substituted by the Act No. 15 of 2020, S.3.
(10) “Government”means the State Government of Andhra Pradesh;
(11) “Hostel”means a unit of residence for students of the University
maintained or recognised by the University in accordance with the conditions
prescribed;
(12) “Institution”means an institution, organisation, training center or
other establishment providing teaching, research, experimentation of practical
training in architecture or fine arts;
(13) “notification”means a notification published in the Andhra
Pradesh Gazette and the word ‘notified’ shall be construed accordingly;
(14) “prescribed”means prescribed by statutes, Ordinances or
regulations of the University made under this Act;
(15) “Principal”means the Head of a college and includes the Head of
an institution;
(16) “registered graduate”means a graduate registered under
conditions prescribed in this behalf;
(17) “Registrar”means the Registrar of the University;
(18) “Secretary to Government”includes an Additional Secretary to
Government, a Joint Secretary to Government and a Deputy Secretary to
Government;
(19) “Student”means a person who is admitted to a college and is
borne on the attendance register thereon until the end of the academic year;
(20) “Teachers”includes Directors, Professors, Readers/Associate
Professors and Lecturers/Assistant Professors in a college or University and
such other persons giving instructions in a college or University as may be
declared by the Statutes to be teachers;
(21) “Teachers of the University”means teachers appointed by the
University to give instruction or guide research in the University and
constituent colleges;
(22) “University area”means the area comprising the whole of the
State of Andhra Pradesh;
(23) “University College”means a college located in the University
campus which is established or maintained by the University and provides
courses of study qualifying students for admission to University examinations
in accordance with the regulations prescribed and includes colleges so located
and established or maintained by the University1[XXXX].
CHAPTER-II
THE UNIVERSITY.
3. The University - (1) There shall be established in and for the State of
Andhra Pradesh, a University by the name of ‘2[Dr.YSR] Architecture and Fine
Arts University’.
(2) The University shall be a teaching and affiliating University
comprising the constituent and affiliated colleges and shall consist of a
1. Omitted by the Act No. 15 of 2020, S.3.2. Substituted by the Act No. 15 of 2020, S.4.
Chancellor, a Vice-Chancellor, a Rector, an Executive Council and an
Academic Senate.
(3) 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.
(4) In all suits and other legal proceedings by or against the University,
the pleadings shall be signed and verified by the Registrar and all processes in
such suits and proceedings shall be issued to, and served on him.
1[(5) The headquarters of the University shall be located at such a place
as determined by the Government within the limits of Kadapa District.]
4. Objects and powers and functions of the University - (1) Subject to
such law as may be made by Parliament as to co-ordination and determination
of standards in institutions for higher education or research and scientific and
technical institutions or subject to such directions as may, from time to time,
be given in regard thereto by or on behalf of the Central Government, the
objects of the University shall be,-
(i) to provide for the advancement of learning and knowledge in
Architecture and Fine Arts by teaching, research, experimentation or practical
training or by such other means as the University may deem fit;
(ii) to provide that form of education which allows students to spend
periods of Intramural work so that upon graduation not only they possess a
range of academic learning but know also of the relevance of that learning to
the affairs of the State in general and the country at large;
(iii) to promote:-
(a) thinking on new concepts, techniques, practices, in
the relevant fields of knowledge and their application to
indigenous conditions;
(b) designing and organization of new courses of study
and training, evaluation and examination system;
(c) research relevant to the economic growth of the
country;
(d) entrepreneurship among the students; and
(e) industrial consultancy services and extension
programmes for the faculties of the colleges.
(2) The University shall have the following powers and functions,
namely,-
(i) to prescribe the qualifications under which persons shall be
admitted to the University or to any particular course of study
therein and to prescribe the rules for the discipline of the students
of the University;
(ii) to cause organisation of teaching, research, experimentation,
practical training, and surveys in regard to manpower
1. Substituted by the Act No. 15 of 2020, S.4.
requirements and other fields relevant to the objects of the
University in such manner as the University may determine for
advancement of learning and dissemination of knowledge;
(iii) to act as coordinator between the constituent colleges of the
University and to exercise control over all the activities of its
constituent colleges in respect of academic, financial and
administrative matters;
(iv) to associate other institutions or branches or departments
thereof and to recognise selected members of the staff thereof as
teachers of the University and to admit the members thereof to
any of the privileges of the University and to accept attendance of
students at courses of study in such institutions or branches or
departments thereof, in lieu of such part of attendance at courses
of study in the University and upon such terms and conditions as
may, from time to time, be determined by the University subject to
the regulations prescribed;
(v) to hold examinations and to confer and grant degrees,
diplomas, certificates and other academic distinctions on persons
who shall have pursued an approved course of study or carried
out research and have passed the examinations or other tests
conducted by the University;
(vi) to confer honorary degrees and other distinctions on persons
subject to any provisions made in this behalf in the statutes or
regulations of the Council;
(vii) to provide such lectures and instructions for persons not
being the members of the University as the University may
determine and to grant degrees, diplomas and certificates to such
persons;
(viii) to prescribe conditions under which a person may be
deprived of any degree, diploma, certificate or other distinction
awarded to him by the University;
(ix) to institute and establish or abolish Professorships,
Readerships, Senior Lectureships, Lectureships, and any other
such offices required by the University, to appoint persons to such
offices, to remove persons from such offices and to prescribe the
conditions of service relating to such offices;
(x) to institute and award fellowships, freeships, scholarships,
studentships, exhibitions, bursaries and prizes;
(xi) to develop industrial consultancy services through the
faculties of the constituent colleges;
(xii) to make provision for research and advisory services and with
these objects to enter into such arrangements with other
institutions or with public bodies or industrial firms as may be
deemed fit;
(xiii) to constitute or abolish by resolution of the Council, after
considering the recommendations of the Academic Senate,
faculties, constituent colleges, Institutes, Boards or other
academic sections of the University;
(xiv) to institute and establish or abolish such administrative
offices as may be required, to appoint persons to such offices, to
remove persons from such offices, and to prescribe the conditions
of service relating to such offices;
(xv) to enter into any agreement for the merger with the University
of any other institution and for taking over its rights, assets and
liabilities and for any other purpose not repugnant to the
provisions of this Act;
(xvi) to provide for the printing and publication of research and
other works which may be issued by the University;
(xvii) to organise and encourage preparation, printing, publication
and distribution of text-books relevant to the objectives of the
University;
(xviii) to fix, demand and receive fees, subscriptions and deposits:
Provided that the Government may issue such orders as
it may deem fit with regard to levy of fees and other charges for
admission of students in colleges;
(xix) to act as trustees or managers of any property, legacy,
endowment, bequest of gift for purpose of education or research or
otherwise in furtherance of the work and welfare of the University,
and to invest any funds representing the same in accordance with
the provisions of this Act and the statutes made there under;
(xx) to establish, maintain and manage research departments,
laboratories, libraries, museums and other institutions necessary
to carry out the objects of the University;
(xxi) to affiliate or recognise colleges and institutions located in the
University area or to withdraw such affiliation or recognition;
(xxii) to do all such other acts and things as may be required in
order to further the objects of the University.
CHAPTER - III
OFFICERS OF THE UNIVERSITY.
5. Officers of the University -The following shall be the Officers of the
University, namely:-
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Rector;
(d) the Registrar;
(e) the Directors;
(f) the Finance Officer;
(g) Principals of Constituent Colleges; and
(h) such other persons in the service of the University as may
be prescribed.
6.Chancellor - (1) The Governor of Andhra Pradesh shall be the Chancellor of
the University, who shall, by virtue of his office, be the head of the University.
He shall perform such functions as may be entrusted to him by or under this
Act.
(2) 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, ordinances and regulations made thereunder:
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
notice, shall consider the same.
7. Vice-Chancellor - (1) The Vice-Chancellor shall be the whole-time officer
of the University and shall be appointed by the Chancellor in the manner
specified in the Schedule.
(2) The term of office, emoluments and other conditions of service, the
powers and functions of the Vice Chancellor shall be as specified in the
Schedule.
8. 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 senior professors. He shall exercise such powers and
perform such duties as may be prescribed by the statutes.
9. The Registrar and Finance Officer - (1) The Registrar and the Finance
Officer shall be whole-time officers of the University and shall be appointed by
the Council in the manner specified in the Schedule.
(2) The salary and allowances payable to each of the officers specified
in sub-section (1), the conditions of service and the powers to be exercised and
the functions to be performed by each of them shall be as specified in the
Schedule and the statutes prescribed.
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY.
10. Authorities of theUniversity - The following shall be the Authorities of
the University, namely:-
(i) The Executive Council;
(ii)  The Academic Senate;
(iii) The Faculties;
(iv) The Board of Studies; and
(v) such other bodies, as the statutes may declare to be the
authorities of the University.
11. The Executive Council - (1) The Executive Council shall consist of the
following persons, namely:-
Class - I Ex-Officio Members:
(i) The Vice-Chancellor,
(ii)   The Rector,
(iii) The Secretary to the Government in the Education
Department dealing with Technical Education or an officer in
the Education Department dealing with the Technical
Education nominated by the Government;
(iv)The Secretary to the Government in the Finance Department
or an officer in the Finance Department nominated by the
Government;
(v)   The Director of Technical Education.
Class - II - Other Members:
(i)  One Senior Professor of the University colleges to be
nominated by the Government;
(ii)One Principal of the University colleges to be nominated by
the Government;
(iii)One Principal of the affiliated colleges to be nominated by the
Government;
(iv)One teacher from among the teachers of the
University colleges to be nominated by the Government;
(v) One teacher from among the teachers of theaffiliated
colleges, if any, to be nominated by the Government;
(vi)Four eminent persons representing Industry, Research and
Development, Engineering and Technology, Architecture,
Fine Arts, Physical and Social Sciences and public life etc., to
be nominated by the Government.
(2) The Vice-Chancellor shall be the Chairman of the Council and
shall preside over all its meetings.
(3) The Registrar shall act as the Secretary to the Council.
(4) The business of the Council shall be conducted in such manner
and according to such rules of procedure as may, from time to time, be
prescribed by the statutes of the University.
(5) A member of the Council shall be entitled to receive such daily
and traveling allowances as may from time to time, be prescribed but shall not
be eligible for any remuneration.
(6) No person who has become or has been nominated as member of
the Council as the holder of a particular appointment or office shall continue
to be a member of the Council on his ceasing to be the holder of that
particular appointment or office.
(7) (a) Every Member of the Executive Council other than Ex-officio
Member shall hold office during the pleasure of the Governor:
Provided that such members shall be eligible for re-nomination, so
however that no such member shall hold office successively for more than two
terms;
(b) a nominated member of the Executive Council may tender
resignation of his membership at anytime. Such resignation shall be conveyed
to the Vice-Chancellor by a letter in writing by the member and the resignation
shall take effect from the date of its acceptance by the Government.
(8) All casual vacancies among nominated members shall be filled by
nomination by the Government.
(9) The Executive Council shall meet atleast once in three months
and may meet often if necessary.
(10) Upon requisition in writing signed by not less than one-third of
the total members of the Executive Council, the Vice-Chancellor shall convene
a meeting thereof on a date appointed by him, which shall not be later than
seven days from the date of receipt of requisition aforesaid.
(11) In the absence of the Vice-Chancellor from any meeting of the
Executive Council, the members present at the meeting shall choose one
among themselves to preside over the meeting.
(12) The quorum for the meeting of the Executive Council shall be one-
third of the total number of members or six persons whichever is less.
12. Powers and functions of the Executive Council -(1) The Council
shall exercise and perform the following powers and functions, namely:-
(i) to approve the budget estimates of the University presented
by the Vice-Chancellor;
(ii) to create posts and appoint teachers and other employees of
the University in the manner prescribed;
(iii) to acquire, hold or dispose off properties or accept gifts and
donations, for and on behalf of the University;
(iv) to arrange for the investment and withdrawal of the moneys
belonging to the University;
(v) to direct the form and use of the common seal of the
University;
(vi) to determine and regulate the policies relating to all the
affairs of the University in accordance with the provisions of
this Act and the statutes, Ordinances and regulations made
thereunder;
(vii) to appoint such committees, either standing or temporary as
may be considered necessary for any specific or general
purpose for fulfillment of the objects of the University and for
ensuring the proper administration of the affairs or academic
activities of the University;
(viii) to promote the academic autonomy of the Colleges;
(ix) to make statutes;
(x)  to establish, equip and maintain the University libraries,
laboratories, workshops, museums and the like;
(xi) to provide for research and advancement and dissemination
of knowledge;
(xii) to provide for allowances and travelling allowances, to
institute scholarships, bursaries, medals and prizes and to
organize exhibitions;
(xiii)to control and manage all colleges and hostels in the
University area in the manner prescribed by the statutes;
(xiv) the Executive Council shall exercise all the powers of the
University not otherwise provided for and all powers requisite
to give effect to the provision of this Act.
(2)  Except as expressly provided by this Act, it shall be competent for
the Council in the case of posts, in connection with the affairs of the
University, to make regulations regarding the recruitment and the conditions
of service of the persons appointed to such posts.
(3)   The Council may associate with itself in such manner and for such
purpose as may be determined by regulations, any person whose assistance or
advice it may require in complying with any of the provisions of this Act.
13. The Academic Senate and Finance Committee -There shall be
constituted at the headquarters of the University, to assist the University in
the fulfillment of its objects and the administration of the affairs of the
University, an Academic Senate and a Finance Committee, the composition,
powers and functions of which shall be as specified in the Schedule and the
statutes prescribed.
14. Constitution of Committees by authorities of the University -Every
authority of the University shall have power to appoint committees which may,
unless, otherwise provided in this Act, consist of such members of the
authority and such other persons as it may think fit.
15.Removal from membership of an authority -The Council shall remove
any person from membership of any authority on the ground that such person
was convicted of an offence involving moral turpitude.
16. Disputes as to constitution of authority -Where any question arises
whether a person has been duly nominated or appointed as, or is entitled to
be, a member of an authority other than the Council or whether any act or
proceeding of an authority including the Council is consistent with this Act
and the statutes prescribed, it shall be referred to the Chancellor whose
decision thereon shall be final.
17. Powers of Vice-Chancellor to appoint officers, constitute
committees temporally -Notwithstanding anything in this Act, and until
such time as an authority is duly constituted the Vice-Chancellor may, subject
to the approval of the Chancellor, appoint any officer or constitute any
committee temporarily to exercise and perform all or any of the powers and
functions of such authority under this Act.
18. Acts or Proceedings of authorities not to be invalidated by reason
only of certain defects - No Act or proceeding of the Council, Academic
Senate, Finance Committee or other body constituted under this Act shall be
deemed to be invalid by reason only of any defect in the constitution thereof or
the existence of any vacancy among its members or of any invalidity in the
nomination or appointment of any of its members.
CHAPTER-V
UNIVERSITY FUNDS etc.
19. General and other funds - (1) The income from the fees and other
charges 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.
(3) All moneys credited to the funds of the University shall be
deposited in such banks or invested in such manner as the University may,
with the previous approval of the Government, decide.
20. Borrowing of money -The University may accept money 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 ten lakh rupees at a
time or in the aggregate, it shall obtain the prior written approval of the
Government therefor.
21. Certain restrictions in respect of financial matters -The University
shall not divert earmarked funds for other purposes or revise scales of pay of
its staff or implement any scheme which involves any matching contribution
from the Government or which imposes a recurring liability on the
Government, after the assistance from the sponsoring Authority ceases,
without the prior written approval of the Government:
Provided that the Executive Council 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 the said
period of one year without the prior written approval of the Government.
22. Pension or Provident Fund - (1) The University shall constitute, for the
benefit of its employees, in such manner and subject to such conditions as
may be prescribed by the statutes, such pension, insurance, gratuity or
provident fund as it may deem fit.
(2) Where such fund has been so constituted, the Government may
declare that the provisions of the Provident Fund Act, 1925 shall apply to such
fund as if it were a Government Provident Fund.
23. Annual accounts and audit -(1) The annual accounts of the University
shall be submitted by the Council to the Government who shall cause an audit
to be made by such person as the Government may appoint in this behalf.
(2) The accounts when audited shall be printed and copies thereof
shall, together with the copies on the audit report, be submitted by the
Council to the Government with its comments. The Government shall as soon,
as may be after the receipt of the audit report, cause the audit report together
with the comments of the Council to be laid before each House of the State
Legislature.
CHAPTER - VI
STATUTES, ORDINANCES AND REGULATIONS.
24. Statutes, Ordinances and Regulations -(1) 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 functions of the Authorities of
the University;
(b) the manner of filling vacancies among members of the
Authorities;
(c) the allowances to be paid to the members of the Authorities
and Committees thereof;
(d) the procedure at meetings of the Authorities including the
quorum for the transaction of business at such meetings;
(e) the authentication of the orders or decisions of the
Authorities;
(f) the term of office and method of appointment and
conditions of service of the officers of the University other than the
Vice-Chancellor;
(g) the qualifications of the teachers and other staff of the
University;
(h) the classification, the method of appointment and
determination of the terms and conditions of service of teachers
and other staff of the University;
(i) the constitution of pension, insurance, gratuity or provident
fund for the benefit of the officers, teachers and other staff of the
University;
(j) the fees to be charged for courses of study, research,
experimentation and practical training in the Constituent Colleges
and for admission to the examinations for degrees, diplomas and
certificates of the University;
(k) the institution of fellowships, scholarships, studentships,
bursaries, medals and prizes and the conditions of award thereof;
(l) the establishment and maintenance of halls and hostels;
(m) the conditions for residence of students of the University in
the halls and hostels and the levy of fees and other charges for
such residence;
(n) the holding of convocations to confer degrees and diplomas;
(o) the conferment of honorary degrees and academic
distinctions;
(p)  conditions of registration of graduates and the maintenance
of register thereof;
(q)  all other matters necessary for carrying out all or any of the
purposes of this Act.
(2) To provide for rule of reservation to all cadres by direct recruitment
in accordance with section 32 and by promotion as per the policy of the
Government.
25. Statutes howmade- (1) The first statutes of the University with regard
to matters set out in section 24 shall be made and notified by
the Government.
(2) The Council may, from time to time, make any Statute in addition
to the First Statutes referred to in sub-section (1) and may amend or repeal
any Statute in the manner hereinafter provided in this section:
Provided that nothing in the First Statutes referred to in sub-section (1)
or in any Statute made by the Council under this sub-section shall adversely
affect the conditions of service of the teachers or other employees transferred
to the control of the Architecture and Fine Arts University on the date of
coming into force of this Act along with the transfer of the control and
management of the constituent colleges.
(3) The Academic Senate may propose to the Council the draft of
every statute to be made by the Council and such draft shall be considered by
the Council at its next meeting:
Provided that the Academic Senate shall not propose the draft of any
such statute, any amendment of a statute or repeal of a statute affecting the
status, powers, or constitution of any existing authority until, such authority,
has been given, an opportunity to express its views on such proposal and any
views so expressed shall be considered by the Council.
(4) The Council may consider any such draft, as is referred to in sub-
section (3), and pass the statute or reject it or return it to the Academic Senate
for reconsideration, either in whole or in part, together with any amendments
which it may suggest.
(5) (a) Every statute passed by the Council shall be submitted to the
Chancellor, who may give or withhold his assent thereto or remit it to the
Council for reconsideration;
(b) no statute passed by the Council shall have validity unless it is
assented to by the Chancellor.
26. Powers of Council to amend add to or repeal statutes by a special
resolution where necessary - If at any time, the Council considers it
necessary to do so, it may, in consultation with the Academic Senate, amend,
add to or repeal the statutes by a special resolution in that behalf:
Provided that every such amendment, addition or repeal,-
(a) shall be consistent with this Act;
(b) shall have no validity unless it is assented to by the Chancellor.
Explanation:- For the purposes of this Act, a “special resolution”, means a
resolution passed at a special meeting of the Council convened for the
purpose, by a majority of not less than three fourths of the members present
and voting.
27. Ordinances- (1) Subject to the provisions of this Act and statutes the
Ordinances of the University may provide for all or any of the following
matters, namely:-
(a) the admission of the students to the constituent colleges;
(b) the courses of study leading to all degree, diplomas and
certificates of the University;
(c) the conditions under which the students shall be admitted
to the degree, diploma or certificate courses;
(d) the conduct of examinations of the University and the
conditions on which students shall be admitted to such
examinations;
(e) the manner in which exemptions relating to the admission
of students to examinations may be given;
(f) the conditions and mode of appointment and duties of
examining bodies and examiners;
(g) the maintenance of discipline among the students of the
University;
(h)  any other matter which by this Act or the statutes, is to be
made or may be provided for by an Ordinance.
(2) Save as otherwise provided in this section Ordinances shall be made
by the Academic Senate.
(3) All Ordinances made by the Academic Senate shall take effect from
such date as may be fixed by the Academic Senate but every Ordinance so
made shall be submitted as soon as may be after it is made to the Council and
shall be considered by the Council at its next succeeding meeting.
(4) The Council shall have power, by a resolution passed by a majority
of not less than two-thirds of the members present at such meeting, to modify
or cancel any such Ordinance and such Ordinance shall from the date of such
resolution have effect in such modified form or shall stand cancelled, as the
case may be.
28. Regulations - (1) The Council and the Academic Senate may make
regulations consistent with the provisions of this Act, the statutes and the
Ordinances, for all or any of the other matters which by this Act and the
statutes are to be provided for by regulations and also for any other matter
solely concerning such authorities and not so provided.
(2) Each of the authorities referred to in sub-section (1) shall make
regulations providing for the giving of notice to the members thereof of the
dates of meetings and of business to be considered at meetings and for the
keeping of a record of the proceedings of meetings.
(3) The Council may direct the amendment in such manner as it may
specify, of any regulation made under this section or the annulment of any
resolution made thereunder, by itself or by the Academic Senate.
CHAPTER – VII
TRANSFER OF COLLEGES.
29. Disaffiliation of Architecture and Fine Arts Colleges etc. in the
State -1[The Colleges of Architecture and Fine Arts which were affiliated to or
recognized by the Jawaharlal Nehru Architecture and Fine Arts University,
Hyderabad at the time of bifurcation of the State and affiliated to the
concerned University in the State of Andhra Pradesh subsequent to bifurcation
shall be disaffiliated from the concerned University and shall be deemed to be
affiliated to or recongnized by Dr.YSR Architecture and Fine Arts University.]
30. Constituent Colleges - There shall be an Academic Committee for each
constituent college, the composition and functions of which shall be as
specified in the Schedule.
31. Appointing of staff for regulating student’s affairs -(1) There shall be
appointed by the Vice-Chancellor, with the approval of the Council, such
officers and other members of staff, as may be necessary, for regulating the
students’ affairs of the constituent colleges.
(2) For the purposes of this section, the expression Students’ affairs’
means -
(a) the provision and management of facilities for housing and
boarding of students;
(b) the arranging of programmes for student counseling;
(c) the assistance in the employment of students in accordance
with the plans approved by the Vice-Chancellor;
(d)  the organisation, promotion and supervision of the extra-
curricular activities of the students and the arrangements in
regard to their personal comforts and hygienic conditions
required to maintain proper health of the students;
(e) the organisation and maintenance of contacts with the other
Universities in regard to matters of common interest for
students;
(f) the assistance to students in procuring the required study
materials, instruments, books and periodicals;
(g)  such other affairs of the University and its constituent
colleges as may, from time to time, be specified by the Vice-
Chancellor as students’ affairs.
CHAPTER - VIII
MISCELLANEOUS
32. Reservations of seats for Backward classes, Scheduled Castes an
Scheduled Tribes - The University shall reserve seats in constituent colleges
for the members of the Socially and Educationally backward classes, the
Scheduled Castes, Scheduled Tribes in accordance with such principles as
may, from time to time, be determined by Government in this behalf.
33. Observation of rule of reservation - Every appointment made to the
services of the University, as constituted under the statutes, shall conform to
1. Substituted by the Act No.15 of 2020, S.5.
such rule of reservation for Scheduled Castes, Scheduled Tribes and
Backward Classes as may be made under the Statutes of the University except
where the Government by general or special order exempts any category from
its applicability keeping in view the general policy enunciated by the
Government from time to time:
Provided that the statutes may provide for such preference to women, as
is for the time being provided for recruitment to Government service.
34. Staff students of the university not to engage themselves in
activities involving violence etc., -(1) No teacher, member of non-teaching
staff, or student of the University, shall -
(a)  engage himself in any activity instigating or involving
violence or threat of violence, likely to disrupt teaching,
study, or research in, or administration of the University, or
the proceedings of any of its bodies, or
(b)  obstruct any teacher or officer of the University in the
performance of his duties, or
(c) damage or deface any property in the University or in
colleges admitted to its privileges, or
(d)  occupy or use such property, otherwise than in accordance
with the rules on other provisions made therefor by the
University or other authority concerned.
(2) Any teacher, member of non-teaching staff or student of the
University who contravenes the provisions of sub-section (1) shall be liable for
disciplinary action as provided in the statutes.
35.Recovery of loans etc., as arrears of land revenue - Where the arrears
of any loan or advance granted by the University to any college or institution
or person is not paid before the date specified therefor, the Council may,
without prejudice to any other mode of recovery, issue a certificate for the
recovery of the amount stated therein to be arrears to the Collector of the
District concerned and the Collector shall proceed to recover the amount
stated to be due in the said certificate, in the same manner as arrears of land
revenue.
36.University not to pay dividend etc., in money -The University shall not
pay in money to any of its members of staff or students any dividend, gift,
diversion or bonus, except by way of prize, reward or special grant.
37.Members, officers, etc., to be public servants -All members, officers
and employees of the University, when acting or purporting to act in
pursuance of any provisions of this Act, shall be deemed to be public servants
within the meaning of section 21 of the Indian Penal Code, 1860.
38. Right to Appeal - Every employee or student of the University shall,
notwithstanding anything contained in this Act, have a right to appeal to the
Executive Council against the decision of any officer of the University affecting
such employee or student within sixty days from the date of communication of
such decision and thereupon the Executive Council may confirm, modify or
reverse the decision appealed against:
Provided that the Executive Council may condone the delay, if any, in
filing the appeal, if such delay is caused due to reasons beyond the control of
the appellant.
39. Review Committee - (1) The Chancellor may appoint a Review
Committee consisting of one or more persons to make an enquiry and report in
regard to the work and progress of the University in general, or in regard to
any specific activity of the University,
(2) The Chancellor may, on receipt of the report of the said
committee, made under sub-section (1), take such action and issue such
directions as he considers necessary in respect of any matter dealt with in the
said report and the University shall be bound to comply with such directions.
40. Annual report of the University -The Council shall prepare an annual
report under the direction of the Vice-Chancellor and submit the said report to
the Government within one month of its annual meeting at which the said
report was considered.
41. Visitation - (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
University, its buildings, laboratories, libraries, museums, workshops and
equipment and of any institutions 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 in respect of any matter connected with the University.
(2) The Government shall in every case give notice to the University of
its intention to cause such inspection or inquiry to be made and the University
shall be entitled to be represented thereat.
(3) The Government shall forward to the Council a copy of the report of
inspection or inquiry for expressing its views and on receipt thereof, the
Government may tender such advice or give such directions as they may
consider necessary, and fix a time limit for action to be taken by the Council in
that regard. The Council shall, within the time so fixed take necessary action.
The Council shall submit a report to the Government on the action taken
within such time as the Government may direct.
(4) In the event of the University not complying with the direction of the
Government within the time specified in that behalf by the Government, the
Government shall have power to appoint any person or body to comply with
such directions and make such orders as may be necessary for the expenses
thereof.
42. Power to remove difficulties -If any difficulty arises as to the
constitution or reconstitution or appointment of any authority or officer of the
University or otherwise in first giving effect to the provisions of this Act, the
Government may, by order do anything not inconsistent with the provisions of
this Act, as appears to them to be necessary or expedient for removing the
difficulty.
43. Appointment of first Vice Chancellor -Notwithstanding anything in this
Act and the Statutes, the first Vice-Chancellor shall be appointed by the
Government and his salary and conditions of service shall also be fixed by it.
He shall hold office for a term, fixed by the Government but not exceeding
three years.
CHAPTER – IX
TRANSITIONAL
1 [44. Option for students to transfer to the Dr.YSR Architecture
University –Any student studying in any college, in any course under
Jawaharlal Nehru Architecture and Fine Arts University shall be given an
option to transfer to the Dr.YSR Architecture and Fine Arts University within
such time as the University may determine upon its functioning provided the
said courses are available in the University.
Provided that the student availing transfer shall be governed by the
syllabi, curricula and the scheme for the conduct of examination and the
conferment of degree, diploma or certificate, as the case may be, applicable to
student under Dr.YSR Architecture and Fine Arts University.]
2[45. Allocation shall be taken as per A.P. Reorganization Act, 2014 – The
teacher and other employees of the Jawaharlal Nehru Architecture and Fine
Arts University shall be allocated to the State as per the provisions of the
Andhra Pradesh Reorganization Act, 2014.]
46. 3[XXXX]
47. 4[XXXX]
1. Substituted by the Act No. 15 of 2020, S.6.2. Substituted by the Act No. 15 of 2020, S.7.3. Omitted by the Act No. 15 of 2020, S.8.4.  Omitted by the Act No. 15 of 2020, S.8.
THE SCHEDULE
OFFICERS OF THE UNIVERSITY.
1. The Vice-Chancellor.
(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.
1 [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 panel
2[on the recommendation of the Government.]]
Provided that it shall be competent for the Government to call for fresh panel
if they consider necessary

Excerpt shown. Open the full act in Lexace.

All Andhra Pradesh acts Next ›