The Damodaram Sanjivayya National Law University Act, 2008

DAMODARAM SANJIVAYYA NATIONAL LAW UNIVERSITY ACT, 2008
 Act No. 32 of 2008
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER I
Preliminary
1. Short title, extent and commencement
2. Definitions
CHAPTER II
The University
3. Establishment of University of Law
4. Objects of the University
5. Powers and functions of the University
6. Teaching in the University
7. University open to all persons
8. Chancellor of the University
9. Vice-Chancellor
CHAPTER III
AUTHORITIES OF UNIVERSITY
10. Authorities of the University
11. General Council
12. Constitution of General Council
13. Powers, functions and meetings of General Council.
14. Executive Council
15. Constitution of the Executive Council
16. Term of Office of Members of the Executive Council
17. Powers and functions of the Executive Council
18. Meetings of the Executive Council
19. Academic Council
20. Constitution of Academic Council
21. Powers, functions and meetings of the Academic Council
22. Finance Committee
23. Planning and Monitoring Board
CHAPTER IV
Officers of the University
24. Officers of the University
25. Director of Campuses
26. Powers and duties of Director
27. Registrar
28. Heads of the Departments
29. Other officers and employees of the University
30. Selection Committee
31. Statutes and Regulations
32. Appointment of first Vice-Chancellor and first Registrar
33. Terms and conditions of employees
CHAPTER V
Finance
34. University Fund
35. Annual Accounts and financial estimates
36. Annual Report
CHAPTER VI
Enrolment and Degree
37. Qualification for admission of students
38. Residence of students
39. Honorary degree
40. Withdrawal of degree or diploma
41. Discipline among students
42. Right to Appeal
CHAPTER VII
Supplementary Provisions
43. Filling up of seats
44. Execution of Contracts
45. Officers and employees to be public servant
46. Proceedings not invalidated by vacancies
47. Protection of action taken in good faith
48. Power to remove difficulties
49. Repeal of Ordinance 6 of 2008
DAMODARAM SANJIVAYYA NATIONAL  LAW UNIVERSITY ACT, 2008
ACT No. 32 of 2008
[24th September, 2008]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF UNIVERSITY OF LAW
IN THE STATE AND FOR MATTERS CONNECTED THEREWITH AND
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
1[ Damodaram Sanjivayya National Law University Act, 2008].
(2) It shall extend to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 9th July, 2008.
2. Definitions - In this Act unless the context otherwise requires:
(i) "Academic Council" means the Academic Council of the
University;
(ii) "Chancellor" means the Chancellor of the University;
(iii) "Executive Council" means the Executive Council of the
University;
(iv) "General Council" means the General Council of the
University;
(v) "Government" means the State Government of Andhra
Pradesh;
(vi) "Prescribed" means prescribed by statutes or regulations;
(vii) "University" means2 [Damodaram Sanjivayya National
Law University] Act, 2008established under section 3.
CHAPTER II
The University
3.3[Establishment of Damodaram Sanjivayya National Law University] - (1)
There shall be established a University called4 [Damodaram Sanjivayya
National Law University].with its headquarters at Visakhapatnam. The
campuses of the University shall be located at5[***]  Kadapa and at such other
places as may be decided by the General Council.
(2) The University shall be a body corporate having perpetual succession
and a common seal and shall sue and be sued in the name of the Registrar of
the University.
4. Objects of the University - The Objects of the University shall be,-
1 . Subs. by Act 15 of 2012, s. 2, for the expression “the Andhra Pradesh University of Law Act,
2008.”2 . Subs. by Act 15 of 2012, s.3, for the expression “the Andhra Pradesh University of Law”.3  . Subs. by Act 15 of 2012, s.4, for the words “Establishment of University of Law”.4 . Subs. by Act 15 of 2012, s. 4, for the expression “the Andhra Pradesh University of Law”.5 . Omitted the words “Nizamabad and” by Act No 14 of 2016, s 2
(i) To provide quality multi-disciplinary education in legal
studies, keeping in view the demands of the global economy
and the needs of the domestic society;
(ii) To evolve and impart comprehensive legal education at all
levels to achieve excellence;
(iii) To organize advanced studies and promote research in
all branches of Law;
(iv) To disseminate legal knowledge and legal process and
their role in national development by organizing lectures,
seminars, symposia, workshops and conferences.
(v) To promote cultural, legal and ethical values with a view
to promote and foster the rule of law and the objectives
enshrined in the Constitution of India;
(vi) To improve the ability to analyse and present for the
benefit of the public contemporary issues of public concern
and their legal implications;
(vii) To publish periodicals, treatises, study books, reports,
journals and other literature on all subjects relating to law
and applied studies;
(viii) To hold examinations and confer degrees and other
academic distinctions;
(ix) To promote legal awareness for achieving social and
economic justice for all;
(x) To undertake study and training projects relating to law,
legislation and judicial institutions;
(xi) To promote inter disciplinary study of Law in relation to
management, technology, International Cooperation and
development;
(xii) to develop in the students and the research scholars a
sense of responsibility to serve society in the field of law by
developing skills in regard to advocacy, legal services,
legislation, parliamentary practice, law reforms and such
other matters; to make law and legal processes efficient
instruments of social development; and;
(xiii) to do all such things as are incidental, necessary or
conducive to the attainment of all or any of the objects of the
University.
5. Powers and functions of the University - The University shall have the
following powers and perform the following functions, namely:-
(i) To administer and manage the University and all such centers
for study, research, education and instructions as are necessary in
furtherance of the objects of the University.
(ii) To provide for instruction in all branches of knowledge or
learning pertaining to law and such allied subjects as the
University may deem fit;
(iii) To make provision for research and for advancement and
dissemination of knowledge of law;
(iv) To institute degrees, titles, diplomas, certificates and other
distinctions;
(v) To hold examinations and to confer degrees, titles, diplomas
and other academic distinctions on persons subject to such
conditions as the University may determine and to withdraw any
such degrees, titles, diplomas and other academic distinctions
subject to such conditions as the University may determine;
(vi) To confer honorary degrees or other distinctions in such
manner as may be allowed in regulations;
(vii) To fix, demand and receive fees and other charges as may be
prescribed;
(viii) To institute and maintain halls and hostels and to recognize
places of residence for the students of the University and to
withdraw such recognition accorded to any such place of
residence;
(ix) To establish special centers, specialized study centers or other
units for research and instructions as are in the opinion of the
University necessary to further its objects;
(x) To supervise and control the residence and to regulate the
discipline of the students and employees of the University and to
make arrangement for promoting their health and general welfare;
(xi) To make such special arrangements in respect of residence,
discipline and teaching of women students;
(xii) to create academic, technical, administrative, ministerial and
other posts and to make appointments thereto;
(xiii) To regulate and enforce discipline among the employees of the
University and to take such disciplinary measures as may be
deemed necessary;
(xiv) To institute Professorships, Associate Professorships,
Assistant Professorships, Readerships, Lecturerships and any
other teaching, academic or research posts required by the
University;
(xv) To appoint persons as Professors, Associate Professors,
Assistant Professors, Readers, Lecturers or otherwise as teachers
and researchers in the University and as holders of similar posts;
(xvi) To institute and award fellowships, scholarships, prizes and
medals;
(xvii) To provide for printing, reproduction and publication of
research and other works and to organize exhibitions;
(xviii) To sponsor and undertake research in all aspects of law,
justice and social development;
(xix) To cooperate with other organizations in the matter of
education, training and research in law, justice, social
development and allied subjects for such purposes as may be
agreed upon on such terms and conditions as the University may
from time to time determine;
(xx) To cooperate with institutions of higher learning in any part of
the word, having objects wholly or otherwise similar to those of the
University by exchange of teachers and scholars and generally in
such manner as may be conducive to the common objects;
(xxi) To regulate the expenditure and to manage the accounts of
the University;
(xxii) To establish and maintain within the premises of the
University or elsewhere such schools, colleges study Halls as the
University may consider necessary and to adequately furnish the
same and to establish and maintain such libraries and reading
rooms as may appear convenient or necessary for the University;
(xxiii) To receive grants, subventions, subscriptions, donations and
gifts for the purposes of the University consistent with the objects
for which the University is established;
(xxiv) To purchase, take on lease, or accept as gift, or otherwise
any land or building or works which may be necessary or
convenient for the purpose of the University and on such terms
and conditions as it may think fit and proper and to construct or
alter and maintain any such building or works;
(xxv) To sell, exchange, lease or otherwise dispose of all or any
portion of the properties of the University, movable or immovable,
on such terms and conditions as it may think fit and proper
without prejudice to the interests and activities of the University;
(xxvi) To draw and accept, to make and endorse, to discount
promissory notes, bills of exchange, cheques or other negotiable
instruments and negotiate with Government of India;
(xxvii) To execute conveyances, transfers, reconveyances,
mortgages, leases, licenses and agreements in respect of property,
movable or immovable including Government securities belonging
to the University or to be acquired for the purpose of the
University;
(xxviii) To appoint in order to execute an instrument or transact
any business of the University any person as it may deem fit;
(xxix) To give up and cease from carrying on any classes or
departments of the University;
(xxx) To enter into any agreement with the Central Government,
State Government, the University Grants Commission or other
authorities for receiving grants;
(xxxi) To accept grants of money, securities or property of any kind
or description on such terms and conditions, as may be deemed
expedient;
(xxxii)To raise and borrow money on bonds, mortgages, promissory
notes or other obligations or securities founded or based upon all
or any of the properties and assets of the University or without any
securities and upon such terms and conditions as, it may think fit,
and to pay out of the funds of the University, all expenses
incidental to the raising of money, and to repay and redeem any
money borrowed or debt made;
(xxxiii) To invest the funds of the University or moneys entrusted to
the University in or upon such securities or deposits and in such
manner as it may deem fit and from time to time transpose any
investments;
(xxxiv) To make such statutes, regulations and other instruments
as may, from time to time, be considered necessary for regulating
the affairs and the management of the University and its properties
and to alter, modify and to rescind them;
(xxxv) To constitute for the benefit of the academic, technical,
administrative and other staff, in such manner and subject to such
conditions as may be prescribed pension, insurance, provident
fund and gratuity other schemes as it may deem fit and to make
such grants as it may think fit for the benefit of the staff of the
University and to aid in the establishment and support of
associations, institutions, funds and trusts for the benefit of the
staff and the students of University;
(xxxvi) To delegate all or any of its powers to the Vice-Chancellor or
any committee, Council or Board or to any one or more members of
its body or its officers; and;
(xxxvii) To do all such other acts and any things as the University
may consider necessary, conducive or incidental to the attainment
or enlargement of the aforesaid objects or any of them.
6. Teaching in the University - (1) All teachings in connection with degrees,
diplomas and certificates of the University shall be conducted in accordance
with the syllabus prescribed by the Regulations.
(2) The Courses and curricula and the authorities responsible for
organizing the teaching of such courses and curricula shall be prescribed by
the Regulations.
7. University open to all persons - No person shall be excluded from holding
any office in the University or from membership of any of the authorities of the
University or from admission to any degree, diploma or other distinction or
course of study, on grounds only of religion, race, caste, sex, place of birth or
any of them, and it shall not adopt or impose on any person any test
whatsoever of religious belief or profession in order to entitle him to be
admitted thereto as a teacher or student or to hold any office therein or to
qualify for any degree, diploma or other distinction or to enjoy or exercise any
of the privileges of the University:
Provided that,-
(1) the University may maintain, any college or institution, intended
exclusively for women, either for their education, or for their residence;
(2) the University may reserve seats in any University college for women,
members of socially and educationally backward classes, Scheduled Castes,
Scheduled Tribes and physically handicapped persons or allot seats on such
regional basis as may be declared by the University.
8.1[Visitor and] Chancellor of the University. – 2[(1) (i) The Chief Justice of
the Supreme Court of India, or his nominee from among the sitting judges of
the Supreme Court of India shall be the Visitor of the University.
 (ii) The Visitor shall have the right to call for the report on any matter
pertaining to the affairs of the University and suggest recommendations to the
General Council of the University]
1[(2)]2[The Chief Justice of the High Court of Andhra Pradesh shall be the
Chancellor of the University.]
1 . Inserted by Act No.1 of 2019, s 2.2 . Inserted by Act No.1 of 2019, s 2.
(2)3[*        *      *     *]
(3) The Chancellor when present shall preside over the Convocations of
the University and the meeting of the General Council.
(4) The Chancellor shall have the right to cause an inspection to be made
by such person or persons as he may direct, of the University, its buildings,
libraries and equipment and of any institution maintained by the University
and also of the examinations, teaching and other work conducted or done by
the University and cause an inquiry to be made in like manner in respect of
any matter connected with the administration and finances of the University.
(5) The Chancellor shall give notice to University of his intention to cause
an inspection or inquiry to be made and the University shall be entitled to
appoint a representative who shall have the right to be present and be heard at
such inspection or inquiry.
(6) The Chancellor may offer such advise to University as deemed fit with
reference to the result of the inspection or inquiry.
(7) The University shall communicate to the Chancellor the action taken
or proposed to be taken on such advise.
(8) Where the University does not take action to the satisfaction of the
Chancellor within the time limit fixed by him, he may after considering any
explanation furnished or representation made by the University, issue such
direction as he may think fit and the University shall comply with such
direction.
9. Vice-Chancellor - (1) The Vice Chancellor shall be an outstanding scholar in
law.
(2) The Vice-Chancellor shall be appointed by the Chancellor from out of
a panel of not less than three persons recommended by a Committee
constituted under sub-section (3):
Provided that if the Chancellor does not approve any of the persons so
recommended he may call for fresh recommendations.
(3) The committee referred to in sub-section (2) shall consist of three
members of whom one shall be nominated by the Executive Council, one by
University Grants Commission and one by the Government and the Member
nominated by the Government shall be the Convener of the Committee:
Provided that the panel shall be prepared from out of the candidates who
submit their curricular vitae which is sponsored by some reputed persons or
institution in the field of law or legal profession.
4[(4) The Vice-Chancellor shall hold office for a term of five years from the
date on which he enters his office or until he attains the age of seventy years
whichever is earlier and he shall be eligible for reappointment:
Provided that after the expiry of the tenure of the Vice – Chancellor, he
shall continue in office till the successor assumes the charge.]
 (5) It shall be competent for the Chancellor to accept the resignation of
the Vice-Chancellor.
1 . Renumbered by Act No.1 of 2019, s 2.2 . Substituted by Act No. 14 of 2016, s 3.3 . Omitted by Act No 14 of 2016, s 3.4 . Substituted by Act No. 14 of 2016, s 4.
(6) the emoluments and other conditions of service of the Vice-Chancellor
shall be as prescribed by regulations.
(7) If the office of the Vice-Chancellor becomes vacant due to death,
resignation or otherwise or if he is unable to perform his duties due to ill health
or any other cause, the Chancellor shall have the authority to appoint a person
to perform the functions of the Vice-Chancellor until the new Vice-Chancellor
assumes his office or until the existing Vice-Chancellor attends to the duties of
his office, as the case may be.
(8) The Vice-Chancellor shall be the academic head and the principal
executive officer of the University and shall exercise general control over its
affairs. He shall be a whole-time officer of the University. He shall,-
(i) ensure that the provisions of this Act, statues and regulations
are duly implemented and he shall have all powers as are
necessary for that purpose;
(ii) convene the meetings of the General Council, Executive Council
and the Academic Council and shall perform all other acts as may
be necessary to give effect to the provisions of this Act;
(iii) preside over the meetings of the General Council in the
absence of the Chancellor;
(iv) have all such powers as are necessary for proper maintenance
of discipline in the University;
(9) Where, in the opinion of the Vice-Chancellor an emergency requires
immediate action, he shall take such action as he deems necessary and shall
report the action so taken for confirmation in the next meeting of the authority
which in the ordinary course would have dealt with, with the matter.
(10) 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 the Act or abuse of power vested in him and after
due inquiry conducted in the manner prescribed.
CHAPTER III
AUTHORITIES OF UNIVERSITY
10. Authorities of the University - The following shall be the authorities of
the University:-
(i) The General Council;
(ii) The Executive Council;
(iii) The Academic Council;
(iv) The Finance Committee;
(v) Planning and Monitoring Board;
(vi) such other authorities as may be declared by the
University by the Regulation to be the authorities of the
University.
11. General Council - The General Council shall be the Apex Authority of the
University.
12. Constitution of General Council - (1) The General Council of University
shall consist of the following members, namely:-
(i) Chancellor;
(ii) Vice-Chancellor;
(iii) Directors of Campuses established under this Act;
(iv) Two sitting or retired Judges of the High Court Andhra
Pradesh, nominated by the Chancellor;
(v) Chairman, Bar Council of India;
(vi) A member of the Bar Council of India representing the
State of Andhra Pradesh;
(vii) Chairperson of University Grants Commission or his
nominee;
(viii) Advocate General of the State of Andhra Pradesh;
(ix) Chairman, Bar Council of Andhra Pradesh or his
nominee;
(x) Two eminent persons in the disciplines of social sciences
and humanities nominated by the Chancellor;
(xi) Two eminent persons in legal or educational field
nominated by the Chancellor;
(xii) Chairman, the Andhra Pradesh State Council of Higher
Education;
(xiii) Four Ex-officio members whom one shall be in the rank
of the Chief Secretary to Government and three members in
the rank of Secretary to Government each one from Law,
Finance and Higher Education Departments.
(2) (i) Where a person has become a member of the General Council by
reason of the office or appointment he holds, his membership shall terminate
when he ceases to hold that office or appointment;
(ii) the term of the office of the nominated members of the General
Council other than Ex-Officio members shall be three years;
(iii) A member of the General Council shall cease to be a member if
he resigns or becomes unsound mind or becomes insolvent or is
convicted of a criminal offence involving moral turpitude;
(iv) A member of the General Council may by writing addressed to
the Chancellor, resign his office and such resignation shall take
effect on the date it is accepted by the Chancellor;
(v) any vacancy in the General Council shall be filled by
nomination by the respective nominating authority and on expiry
of the period of vacancy and such nomination shall cease to be
effective.
13. Powers, functions and meetings of General Council - (1) The General
Council shall have the following powers namely,-
(i) to formulate and review the broad policies and programmes of
the University and suggest measures for the development of the
University;
(ii) to direct the Executive Council to take such steps as are
necessary for achieving the objects of the University;
(iii) to consider and pass resolution on the annual report, financial
estimates and audit reports of the accounts of the University;
(iv) to exercise such other powers as it may deem necessary for the
performance of functions and administration of the University.
(2) The General Council shall meet atleast once in a year and annual
meeting of the General Council shall be held on a date to be fixed by the
Executive Council or by the Vice-Chancellor in consultation with the
Chancellor.
(3) A report of the working of the University during the previous year
together with the statements of receipts and expenditure, the balance sheet as
audited and the financial estimates for the next financial year shall be
presented by the Vice-Chancellor to the General Council at its annual meeting.
(4) Meetings of the General Council shall be called by the Chancellor or
by the Vice-Chancellor either on his own or at the request of not less than ten
members of the General Council.
(5) For every meeting of the General Council fourteen days notice shall be
given.
(6) One third of the members existing on the rolls of the General Council
shall form the quorum.
(7) Any urgent action if required, the Chairman may with the approval of
the majority of the members of the General Council, permit the business to be
transacted by circulation among the members of the General Council. The
report of the action so taken shall be placed before the next meeting of the
General Council.
14. Executive Council - The Executive Council shall be the chief executive
authority of the University and as such shall have all powers necessary to
administer the University subject to the provisions of this Act and the statutes
made thereunder and may make regulations for that purpose and also with
respect to matters provided thereunder.
15. Constitution of the Executive Council - (1) The Executive Council shall
consist of the following members namely,-
(i) the Vice-Chancellor of the University;
(ii) Directors of Campuses established under this Act;
(iii) a member of the General Council who is a sitting or retired
Judge nominated by the Chancellor;
(iv) Chairman, the Andhra Pradesh State Council of High
Education;
(v) a member of the General Council who is an eminent legal
person to be nominated by the Chancellor;
(vi) Secretary to Government, Legal Affairs, Law Department;
(vii) Principal Secretary to Government, Finance Department;
(viii) Two Professors of Law outside the University nominated by
the Vice-Chancellor;
(ix) three Teachers nominated by the Vice-Chancellor of whom one
should be from amongst Heads of Departments, one from
Professors and one from Associated Professors by rotation for a
period of one year.
16. Term of Office of Members of the Executive Council - (1) The term of
office of the Members of the Executive Council shall be three years.
(2) When a person becomes a member of the Executive Council by virtue
of his office, he shall cease to be such member if he ceases to hold his office.
(3) When a person is nominated as a member of the Executive Council he
shall ceased to be such member if his nomination of such membership is
withdrawn by the nominating person.
(4) A member of the Executive Council shall cease to be a member if he,-
(a) tenders his resignation and such resignation is accepted;
(b) becomes unsound mind and stands so declared by a competent
Court;
(c) becomes undischarged insolvent;
(d) has been convicted for an offence involving moral turpitude.
(5) A member of Executive Council other than the Ex-officio member may
resign his office by letter addressed to the Vice-Chancellor and such
resignation shall take effect as soon as it has been accepted by him.
(6) Any vacancy in the Executive Council shall be filled by nomination by
respective nominating authority and on expiry of the period of vacancies such
nomination shall cease to be effective.
17. Powers and functions of the Executive Council - The Executive Council
shall have the following powers and functions:-
(1) To constitute a Selection Committee headed by the Vice-Chancellor to
recommend the names of three persons to the Chancellor for appointment of
Registrar of the University.
(2) to create teaching, administrative and ministerial posts, to determine
the number and emoluments of such posts, to specify qualifications for such
posts, and to appoint persons to such posts on such terms and conditions of a
service as may be prescribed by regulations in this behalf, or to delegate the
powers of appointment to such authority or officer as the Executive Council
may, by resolution, specify either generally or specifically:
Provided that the Executive Council shall not appoint teachers without
considering the recommendations of the Academic Council with regard to
numbers, qualifications and emoluments.
Provided further that it shall not be necessary for the Executive Council
to obtain the recommendation of the Academic Council to appoint a person on
the following posts, namely:-
(a) any supernumerary post; or
(b) Professor of eminence.
(3) to manage and regulate the finances, accounts, investments,
property, business and all other administrative affairs of the University and, for
that purpose, to appoint such person or agency as it may think fit;
(4) to invest any money belonging to the University, including any
unapplied income, in such stock, funds, shares or securities, as it may think
fit, or to invest in the purchase of immovable property;
(5) to transfer or acquire any movable or immovable property on behalf of
the University;
(6) to enter into, vary, carry out or cancel contracts on behalf of the
University and to appoint such officers as it may think fit for that purpose;
(7) to provide buildings, premises, furniture, apparatus and other means
required for carrying out the functions of the University;
(8) to appoint examiners and moderators, to fix their fees, emoluments
and allowances, in consultation with the Academic Council;
(9) to select a common seal for the University and to provide for the
custody of the seal; and
(10) to exercise such other powers and to perform such other duties as
may be conferred or imposed on it by or under this Act.
18. Meetings of the Executive Council - (1) The Executive Council shall meet
atleast once in four months and not less than fifteen days notice shall be given
of such meetings.
(2) Meeting of the Executive Council shall be called by the Registrar
under instructions of the Vice-Chancellor or at the request of not less than five
members of the Executive Council.
(3) Six members of the Executive Council shall form quorum at any
meeting.
(4) Every meeting of the Executive Council shall be presided over by the
Vice-Chancellor and in his absence by a member chosen by the members
present.
(5) If urgent action by the Executive Council becomes necessary, the
Vice-Chancellor may permit the business to be transacted by circulation of the
papers to the members of the Executive Council. The decision so taken shall
not be valid unless agreed to by a majority of the members of the Executive
Council. Such decision shall be forthwith intimated to all the members of the
Executive Council. In case the Executive Council fails to take a decision the
matter shall be referred to the Chancellor whose decision shall be final.
19. Academic Council - The Academic Council shall be the academic body of
the University. It shall have powers to control, regulate and maintain the
standards of instruction, education and examination of the University and
advice the Executive Council on academic matters.
20. Constitution of Academic Council - (1) The Academic Council shall
consist of the following persons, namely: -
(a) The Vice-Chancellor who shall be the Chairman;
(b) Director of Campuses established under this Act;
(c) One sitting or retired judge of the Andhra Pradesh High Court
nominated by the Chancellor;
(d) Two persons from amongst educationists of repute or men of
letters or members of the legal profession or eminent public men,
who are not in the service of the University nominated by the
Chancellor;
(e) A nominee of Bar Council of India representing the State of
Andhra Pradesh;
(f) A nominee of the Bar Council of Andhra Pradesh;
(g) A nominee of the University Grants Commission;
(h) All Professors of the University other than the Heads of the
Department;
(i) All the Heads of the Department;
(j) Two members of the teaching staff; one each respectively
representing the Associate and Assistant Professors of the
University, nominated by the Vice-Chancellor for the terms
specified;
(k) One Dean of Law Faculty of any other University established by
law in the State by rotation to be nominated by the Vice-
Chancellor.
(2) The term of the members other than Ex-officio members shall be three
years.
21. Powers, functions and meetings of the Academic Council - (1) Subject
to the provisions of the Act, Statutes and Regulations and overall supervision of
the Executive Council, the Academic Council shall manage the academic affairs
and matters in the University and in particular shall exercise and perform the
following powers and functions namely:
(i) To report on any matter referred or delegated to it by the
General Council or the Executive Council:
(ii) To make recommendations to the Executive Council with
regard to the creation, abolition or classification of teaching
posts in the University and the emoluments payable and the
duties attached thereto;
(iii) to formulate and modify or revise schemes for the
organization of the faculties, and to assign to such faculties
their respective subjects and also to report to the Executive
Council as to the expediency of the abolition or sub-division
of any faculty or the combination of one faculty with another;
(iv) To recommend arrangements for the instructions and
examination of persons other than those enrolled in the
University;
(v) To promote research under the University and to require
from time to time, reports on such research;
(vi) To consider proposals submitted by the faculties;
(vii) To suggest policies for admissions to the University;
(viii) To recommend recognition of diplomas and degrees of
other Universities and institutions and to determine their
equivalence in relation to the certificates, diplomas and
degrees of the University;
(ix) To fix subject to any conditions accepted by the General
Council, the time, mode and conditions of competition for
Fellowships, Scholarships and other prizes and to
recommend for the award of the same;
(x) To make recommendations to the Executive Council in
regard to the appointment of examiners and if necessary
their removal and fixation of their fees, emoluments and
travelling and other expenses;
(xi) To recommend arrangements for the conduct of
examinations and the date for holding them;
(xii) To declare or review the result of the various
examinations or to appoint committees or officers to do so,
and to make recommendations regarding the conferment or
grant of degrees, honours, diplomas, licences, titles and
marks of honour;
(xiii) To recommend stipends, scholarships, medals and
prizes and to make other awards in accordance with the
regulations and such other conditions as may be attached to
the awards;
(xiv) To approve or revise lists of prescribed or recommended
text books and to publish the same and syllabus of the
prescribed courses of study;
(xv) To approve such forms and registers as are from time to
time, required by the Regulations; and
(xvi) To perform, in relation to academic matters, all such
duties and to do all such acts as may be necessary for the
proper carrying of the provisions of this Act and the
Regulations made thereunder.
(2) (i) The Academic Council shall meet as often as may be necessary, but not
less than two times during an academic year;
(ii) One half of the existing members of the Academic Council
shall form the quorum for a meeting of the Academic
Council;
(iii) In case of difference of opinion among the members, the
opinion of the majority shall prevail;
(iv) Each member of the Academic Council, including the
Chairman of the Academic Council, have one vote and if
there be an equality of votes on any question to be
determined by the Academic Council, the Chairman of the
Academic Council, or as the case may be, the member
presiding over the meetings, shall in addition, have a casting
vote;
(v) Every meeting of the Academic Council shall be presided
over by the Vice-Chancellor and in his absence by a member
chosen in the meeting to preside on the occasion;
(vi) If urgent action by the Academic Council becomes
necessary, the Chairman of the Academic Council may
permit the business to be transacted by the circulation of
papers to the members of the Academic Council, the decision
taken shall not be valid unless agreed to, by a majority of the
members of the Academic Council. The decision so taken
shall forthwith be intimated to all the members of the
Academic Council. In case the Academic Council fails to take
decision the matter shall be referred to the Chancellor whose
decision shall be final.
22. Finance Committee. - (1) The Finance Committee shall consist of the
following members:-
(i) Vice-Chancellor;
(ii) Registrar;
(iii) Two members to be nominated by the Executive Council
from among its members.
(2) The Term of Members of the Finance Committee shall be three years.
(3) A Member shall cease to be a member of Finance Committee if he
ceases to be a member of the Executive Committee or if he ceases to hold the
post of Vice-Chancellor.
(4) The powers and functions of the Finance Committee shall be as
follows:
(i) to examine and scrutinize the annual budget of the
University and to make recommendations in financial
matters to the Executive Council.
(ii) to consider all proposals for new expenditure and to make
recommendations to the Executive Council;
(iii) to consider periodical statement of accounts and to
review the finances of the University from time to time and to
consider re-appropriation statements and audit reports and
to make recommendations to the Executive Council;
(iv) to give its views and to make recommendations to the
Executive Council on any financial matters affecting the
University either on its own motion or on reference from the
Executive Council or the Vice-Chancellor.
(5) The Finance Committee shall meet at least thrice in ever year. Three
members of the Finance Committee shall form the quorum for a meeting.
(6) The Vice-Chancellor shall preside over the meeting of the Finance
Committee or in his absence the Registrar shall preside.
23. Planning and Monitoring Board- (1) There shall be a Planning and
Monitoring Board consisting of,-
(i) Vice-Chancellor (Chairman);
(ii) Director of Campuses established under this Act;
(iii) Four Members among the Heads of Departments,
University Professors nominated by the Vice-Chancellor;
(iv) Two eminent legal Scholars nominated by the Vice-
Chancellor.
(v) A nominee of the University Grants Commission;
(vi) A Member of Bar Council of India representing the State
of Andhra Pradesh;
(2) The Board shall be the Principal Planning and Reviewing Body and it shall
also arrange for periodical monitoring and development programmes in
teaching and research in the University.
CHAPTER IV
Officers of the University
24. Officers of the University - The following shall be the Officers of the
University;
(i) Director of Campus,
(ii) Registrar;
(iii) Heads of the Departments;
(iv) Such other officers of the University as may be declared
by the regulations to be officers of the University.
25. Director of Campuses - (1) There shall be a Director for each campus who
shall be appointed by the Chancellor from a panel of names recommended by
the Executive Council in such manner as may be prescribed.
(2) The terms and conditions of appointment of Director shall be such as
may be prescribed.
26. Powers and duties of Director - The Director shall,-
(1) exercise general supervision and control over the affairs of campus.
(2) he shall be responsible for imparting of instruction and maintenance
of discipline in the campus.
(3) exercise such other powers and perform such other duties as may be
prescribed.
27. Registrar - (1) An academician shall be appointed as Registrar by the
Chancellor on the recommendation of the Selection Committee constituted by
the Executive Council and headed by the Vice-Chancellor on such terms and
conditions of service as may be specified subject to the provisions of Statutes
and Regulations.
(2) (i) The Registrar shall be Ex-Officio Secretary of all the authorities,
committees and other bodies of the University and shall also be the Convener
of all the meetings. He shall note and maintain the minutes of meetings;
(ii) The Registrar shall be the principal adjutant of the Vice-
Chancellor in all matters pertaining to the administration of the
University. The Executive Council may entrust to him special
responsibilities and powers;
(iii) The Registrar shall have the power to appoint, with the
approval of the Vice-Chancellor, the non teaching staff, including
employees of last grade service and contingent staff, in pursuance
of the recommendations of the Selection Committee appointed for
that purpose, in the prescribed manner. He shall be the competent
authority to take disciplinary action against such employees in
accordance with such procedure as may be prescribed;
(iv) The Registrar shall comply with all directions and orders of the
Executive Council and Vice-Chancellor;
(v) The Registrar shall be the custodian of records, common seal
and such other property of the University as the Executive Council
shall commit to his charge.
28. Heads of the Departments - (1) There shall be Heads of the Department
for each subject or faculty in the University.
(2) The powers, functions, appointments and conditions of service of the
Heads of the Departments shall be such as may be prescribed by the
Regulations.
29. Other officers and employees of the University - (1) Subject to the
Regulations made for the purpose, every officer or employee of the University
shall be appointed in accordance with a written contract, which shall be lodged
with the University, and a copy thereof shall be furnished to the officer or
employee concerned.
(2) Any dispute arising out of a contract between the University and any
of its officers or employees shall, at the request of the officer or the employee
concerned or at the instance of the University, be referred to a Tribunal for
arbitration consisting of three members appointed by the Executive Council as
may be prescribed by the Regulations.
30. Selection Committee - The Executive Council shall constitute various
selection committees for appointment to the posts of officers, teaching and
non-teaching staff including employees of last grade service and contingent
staff. The procedure for appointment of members of Selection Committee and
the procedure to be adopted by the Committees shall be such as may be
prescribed by the Regulations.
31. Statutes and Regulations - (1) The first Statutes of the University shall be
made by the Vice-Chancellor with the approval of the Chancellor. They shall be
placed before the General Council at its first meeting, which may adopt them
with or without modifications. Subsequent amendments or modifications in the
Statutes shall be made by the Executive Council with the approval of the
General Council.
(2) The First Regulations of the University shall be made by the Vice-
Chancellor with the approval of the Chancellor. It shall be placed before the
Executive Council at its first meeting, which may adopt with or without
modifications. Subsequent amendments or modifications in the regulations
shall be made by the Executive Council and it shall be reported to the General
Council.
32. Appointment of first Vice-Chancellor and first Registrar  -
Notwithstanding anything in this Act and the Statutes, the first Vice-
Chancellor and the first Registrar shall be appointed by the Government and
their salary and conditions of service shall also be fixed by it. Each of the said
officers shall hold office for a term, fixed by the Government but not exceeding
five years.
33. Terms and conditions of employees - The terms and conditions of service
(including contract service) and the redressal of grievances relating thereto, of
teachers, officers and employees of the University shall be such as may be
prescribed by the regulations.
CHAPTER V
Finance
34. University Fund - (1) The University shall establish a fund to be called the
University Fund.
(2) The following shall form part of, or be paid into, the University Fund
namely:-
(a) all contributions or grants made by the State Government, the
Central Government, the Bar Council of India, the Bar Council of
Andhra Pradesh and the University Grants Commission;
(b) the income of the University from all sources including income
from fees and charges;
(c) all income or money from trusts, bequests, donations,
endowments, subventions and other grants.
(3) The University fund shall at the discretion of the Executive Council,
be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934
or in a corresponding new Bank constituted under the Banking Companies
(Acquisition and Transfer of Undertakings) Act. 1970, and the Banking
Companies (Acquisition and Transfer of Undertakings) Act, 1980, or may be
invested in such securities authorized by the Indian Trusts Act, 1882.
(4) The University Fund may be expended for such purpose of the
University and in such manner, as may be prescribed by regulations.
35. Annual Accounts and financial estimates - (1) The Annual accounts of
the University shall be prepared under the directions of the Executive Council.
(2) The Executive Council shall prepare, before such date as may be
prescribed by regulations, the annual financial estimates for the ensuing year
and place the same before the General Council.
(3) Where an expenditure in excess of the amount provided in the budget
is required to be incurred, the Executive Council may, for reasons to be
recorded in writing incur expenditure subject to such con

Excerpt shown. Open the full act in Lexace.

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