The Dr. N.T.R University of Health Sciences Act, 1986.

Dr. N.T.R. UNIVERSITY OF HEALTH SCIENCES ACT, 1986
Act No.6 of 1986
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER I
Preliminary
1. Short title, extent and commencement
2. Definitions
CHAPTER II
 The University
3. The University
4. Objects of the University
5.  Powers and functions of the University
6. Jurisdiction and admission to privileges
7. Admission to the University
8. Transfer of affiliation of certain colleges and institutions to   the
University
9. Inspection and control
CHAPTER III
Officers of the University
10. Officers of the University
11. The Chancellor
12. The Vice–Chancellor
13. The Rector
14. The Registrar
15. The Finance Officer
16. Deans of Faculties
17. Conditions of service of the Officers
CHAPTER IV
          Authorities of the University
18. Authorities of the University
19. The Executive Council and its Powers and Functions
20. Academic Senate and its Powers and functions
21. Planning Board
22. Finance Committee
23. The Board of studies
24. Term of Office of members of the Executive Council, the Academic
Senate and Planning Board
25. The faculties
CHAPTER V
           University Funds, etc.
26. General Fund
27. Constitution of other Funds
28. Borrowing of Money
29. Certain restrictions in respect of Financial matters
CHAPTER VI
              Statutes, Ordinances and Regulations
30. Statutes
31. Statutes how made
32. Ordinances
33. Regulations
34. Annual Report
35. Annual Accounts
36. Financial Estimates
37. Power to incur unforeseen expenditure
CHAPTER VII
General
38. Filling of casual vacancies
39. Protection of Action taken in good faith
40. Proceedings of the University Authorities and bodies not
invalidated by vacancies
41. Disqualification for membership
42. Removal from membership of the University
43. Disputes as to Constitution of University authorities and bodies
44. Constitution of Committees
45. Advisory Committees
46. Power to obtain Information
47. Mode of proof of University record
48. Appointment of the first vice–Chancellor, the First Registrar and
the First Finance Officer
49. Transitary Powers of the first vice–Chancellor
50. Acceptance of Benefaction by the University
51. Special mode of Appointment
52. Power to remove difficulties
53. Conditions of service of employees and settlement of disputes
54. Procedure of appeal in disciplinary cases against students
55. Right to appeal
56. Provident and Pension Funds
FIRST SCHEDULE
SECOND SCHEDULE
   Dr. N.T.R. UNIVERSITY OF HEALTH SCIENCES ACT, 1986
Act No.6 of 1986
[7th April, 1986]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF A TEACHING AND AFFILIATING UNIVERSITY IN THE STATE OF
ANDHRA PRADESH FOR THE PURPOSE OF ENSURING EFFICIENT
AND SYSTEMATIC EDUCATION, TRAINING AND RESEARCH ON THE
ALLOPATHIC AND INDIAN SYSTEMS OF MEDICINE, DENTISTRY,
PHARMACY AND NURSING.
Be it enacted by the Legislative Assembly of the State of Andhra
Pradesh in the Thirty Seventh Year of the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement:-(1) This Act may be
called1[Dr. N.T.R University of Health Sciences] Act, 1986.
(2) It extends to the whole of the State of Andhra Pradesh.
(3)It shall come into force on such date as the Government may, by
notification in the Andhra Pradesh Gazette, appoint.
2. Definitions:- In this Act, and in all Statues, Ordinance and
Regulations, unless the context otherwise requires,-
2 [(a) “Academic Senate” means the Academic Senate of the
University;]
(b) “Affiliated College” means a college affiliated to the University as
providing courses of study qualifying students for admission to
University examinations in accordance with the Regulations
prescribed;
(c) “Appointed date” means the date appointed under sub-section
(3) of section 1;
(d) “Approved Institution” means a hospital, health centre or such
other institutions recognised by the University as an institution
in which a person may undergo training, if any, required by a
course of study before the award of any medical qualification
by the University;
(e) “Authority” means any Authority of the University specified in
section 19;
(f) “Centre” means a centre established by the Executive Council;
(g) “College” means a college established and maintained by,
associated with or recognised by the University;
(h) “Dean” means the dean of a faculty;
(i) “Department” means a Department of a College established by
the Executive Council;
(j) “Government” means the State Government of Andhra Pradesh;
(k) “Health Science” means the modern and Indian systems of
medicine in all their branches concerning preventive,
promotive, curative and rehabilitative services;
(l) “Hostel” means a unit of residence for the students of the
1. Substituted by the Act No.16 of 2006, S.2.2. Substituted by the Act No. 4 of 1998, S.3.
University maintained or recognised by the University in
accordance with conditions prescribed;
(m) “Indian systems of medicine” include Ayurveda, Unani,
Homoeopathy, Naturopathy, Yoga and such other disciplines
as may be prescribed;
(n) “Institution” means an academic institution, not being a
college, maintained by the University;
(o) “Modern medicine” means allopathic medicine inclusive of
dental medicine, dealing with different subjects in non-clinical,
para-clinical and clinical specialities and includes training of
para-medical personnel at the collegiate level in nursing,
genetics, bio-medical and Public Health Engineering”.
(p) “Notification” means a notification published in the Andhra
Pradesh Gazette and the word “notified” shall be construed
accordingly;
(q) “Prescribed” means prescribed by the Statures, Ordinances or
Regulations;
(r) “Principal” means the Head of a college or an institution;
(s) “Registrar” means the Registrar of the University;
(t) “Schedule” means the Schedule appended to this Act;
(u) “Student” means a person who is enrolled for studies in one of
the Colleges or Centres of the University and pursues studies
by attending the prescribed courses;
(v) “Teacher” includes Professors, Readers and Lecturers in a
College and such other persons giving instruction in a College
or institution as may be declared by the Statutes.
(w) “University” means1[Dr. N.T.R. University of Health Sciences]
established under section 3;
(x) “University Campus” means the area comprised within such
limits of the Headquarters of the University as may, from time
to time, be notified the Government in the Andhra Pradesh
Gazette;
(y) “University College” means a college established or maintained
by the University including the hospital attached thereto and
providing courses of study qualifying students for admission to
University examinations in accordance with the regulations
prescribed.
CHAPTER II
The University
3.  The University:-(1) There shall be constituted in and for the State of
Andhra Pradesh a University by the name of1[Dr. N.T.R. University of
Health Sciences] which shall consist of a Chancellor, a Vice-chancellor, a
Rector, if any, an Executive Council and an2[Academic Senate].
(2) The Headquarters of the University shall be at such place in the
State as may be notified by the Government and it may establish
campuses at such other places within the State as it may deem fit.
(3) The University shall be a teaching and affiliating University.
(4) The University shall be a body corporate, having perpetual
succession and a common seal and shall sue and be sued by the said
Corporate name.
(5) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar and
1.  Substituted by the Act No. 16 of 2006, S.2.
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 be-
(i) to maintain a uniform curriculum in all the institutions affiliated
to it;
(ii) to conduct a common entrance examination to the courses in all
the institutions affiliated thereto; and
(iii) to improve the standards of Medical Education including
Research.
5. Powers and functions of the University:-The University shall have
the following powers and functions, namely:-
(a) to formulate and maintain uniform curriculum and system of
examinations for all the Medical Colleges in the respective
systems of medicine and other institutions;
(b) to conduct a common entrance examination for all the medical
colleges in the respective systems of medicine, for the selection
of students;
 (c) to provide for instruction and training in such branches of
medicine and allied sciences as may be considered suitable and
to make provision for research and for the advancement and
dissemination of knowledge in Health Sciences;
(d) to institute degrees, titles, diplomas, certificates and other
academic distinctions and to provide instruction for such
courses of study as it may determine;
(e) to develop, upgrade and start Departments in the medical
specialities, as may be required and to provide instruction for
such courses of study, as it may determine;
(f) to confer degrees, titles, diplomas and other academic
distinctions on persons who shall have carried out research in
the University or in any other centre or institution recognised
by the University, under the conditions prescribed;
(g) to hold examinations and to confer honorary degrees or other
distinctions under conditions prescribed;
(h) to prescribe conditions under which the award of any degree,
title, diploma and other academic distinction may be withheld;
(i) to institute, maintain and administer University Colleges,
hospitals and laboratories and institutes of research, libraries
or other institutions necessary to carry out the objects of the
University;
(j) to affiliate or recognise colleges and institutions and to
withdraw such affiliation or recognition;
(k) to institute Professorships, Associate Professorships, Assistant
Professorships, Lecturerships and other teaching or academic
posts required by the University and to appoint persons to
such posts;
(l) to supervise and control hostels and to regulate and enforce
discipline among the students of the University and to make
arrangements for promoting their health and general welfare;
(m) to co-operate with any other University, authority or
association or any other public or private body within, or
outside India with purposes and objects similar to those of
the University on such terms and conditions, as may, from
time to time be  prescribed, in respect of such matters as may
be agreed upon;
(n) to establish and maintain University libraries, research
stations, museums, and Press and Publication bureau;
(o) to establish research posts and appoint .persons to such
posts;
(p) to institute and award fellowships including travelling
fellowships, scholarships, incentives and prizes in the
manner prescribed;
(q) to establish, maintain or recognise hostels for students of the
University and residential accommodation for the staff of the
University and to withdraw any such recognition;
(r) to fix fees and to demand and receive such fees as may be
prescribed;
(s)  to hold and manage endowments, medals, prizes and other
properties and funds of the University;
(t) to undertake publication of works of merit and research
pertaining to the Health Sciences;
(u) to participate in National Cadet Corps training; and such
other recognised courses of training;
(v) to organise, encourage, regulate and control University
Unions;
(w) to maintain an employment bureau;
(x) to enter into agreements with other bodies or persons for the
purpose of promoting the objects of the University including
the assuming of the management of any institution under
them and the taking over of its rights and liabilities;
(y) to manage and control all immovable and movable property
transferred to the University on the appointed day or
subsequent thereto and to apply it as trustee, subject to the
provisions of and for the purposes of this Act; and
(z) to do all such acts and things, whether incidental to the
objects and powers aforesaid or not, as may be necessary or
desirable to further the objects of the University;
6.  Jurisdiction and admission to privileges:- (1) No Medical college in
the State of Andhra Pradesh imparting education in health sciences shall,
save with the consent of the University and the sanction of the
Government, be associated in any way with or seek admission to any
privileges of any other University in India.
(2) Any such privileges enjoyed from any other University before
the appointed date by any Medical College or institution
situated in the State of Andhra Pradesh shall be deemed to be
withdrawn with effect from such date.
(3) With effect on and from the appointed date, all colleges
admitted to the privileges of the Andhra University, the
Nagarjuna University, Sri Venkateswara University, the
Osmania University, Sri Krishnadevaraya University and the
Kakatiya Univesity shall be deemed to have been admitted to
the privileges of the University.
7.Admission to the University:-(1) The University shall, subject to the
provisions of this Act and the Statutes, be open to all persons irrespective
of their religion, race, caste, sex, place of birth or any of them.
(2) Nothing contained in sub-section (1) shall require the
University:-
(a) to admit to any course of study any person who does not
possess the prescribed academic qualification or
standard;
(b) to retain on the rolls of the University any student whose
academic record is below the minimum standard required
for the award of a degree, title, diploma or other academic
distinction; or
(c) to admit any person or retain any student whose conduct
is prejudicial to the interests of the University or the
rights and privileges of other students and Teachers.
8. Transfer of affiliation of certain colleges and institutions to the
University:-(1) Notwithstanding anything in the Andhra University Act,
1925, Sri Venkateswara University Act, 1954, the Osmania University Act,
1959, the Nagarjuna University Act, 1976, the Kakatiya University Act,
1976 and the Krishnadevaraya University Act, 1981, the colleges and
institutions specified in the First Schedule shall, on and from the
appointed date, be disaffiliated from the said Universities and thereupon
they shall be deemed to have been affiliated to the University.
(2) Notwithstanding the disaffiliation of the colleges specified in the
First Schedule from the respective Universities, it shall be competent for
the  Government to issue such directions as may be necessary for the
conduct of the examinations and the declaration of results by the
respective Universities so far as they relate to the current academic year
and it shall also be competent for the Government to give such directions,
from time to time, as would be necessary in the interest of the students, to
meet any contingency that might arise, as a result of the disaffiliation of
the institutions mentioned in the First Schedule.
1[(3) with effect on and from the commencement of the University of
Health Sciences (Amendment) Act, 1988,-
(a) the control and management of all the Medical Colleges,
Teaching Hospitals, Dental Colleges, Nursing Colleges,
and Nursing Schools in the State,2[XXXX] shall stand
transferred to and vest in the Government and shall
function under the administrative control of the
Government, as affiliated colleges of the University;
(b) all the properties, assets and liabilities, rights and
obligations, in relation to such institutions  and all
obligations of the University in relation to them shall
1. Substituted by the Act No.1 of 1988, S.2, w.e.f.29.09.1987.2 . Omitted by the Act No.15 of 2001, S.2, w.e.f. 22.12.2000.
devolve upon the Government.
(c) every officer or employee who immediately before such
commencement was working in any such institution
shall continue to work in such institution as its employee
notwithstanding that he exercised the option to be
absorbed in the service of the University; and
(d) every officer or employee of the Directorate of Medical and
Health Services who immediately before such
commencement was working on deputation with the
University shall be deemed to be the employee of the
Government notwithstanding that he exercised the option
to be absorbed in the services of the University;
Provided that the service rendered by any such officer or employee
in the University prior to such commencement shall be deemed to be
service under the Government and he shall be entitled to count that
service for the purpose of increments, leave, pension, provident fund and
gratuity.]
1 [(4) With effect on and from the commencement of the2 [Dr.N.T.R.
University of Health Sciences] (Amendment) Act, 2001,-
(a) the control and management of the following institutions
shall stand transferred to and vest in the Government
and they shall function under the administrative control
of the Government, as affiliated colleges of the
University:-
1. Siddartha Medical College, Vijayawada with attached
Hospitals, namely,-
  (a) University General Hospital, Vijayawada,
  (b) University General Hospital, Mangalagiri,
  (c) Mangalagiri Hospital, Mangalagiri,
   (d) Rural Health Centre, Nimmakuru,
  (e) S.V.R.K.M. Hospital, Vuyyuru,
 (f) Yarlagadda Venkanna Chowdary Oncology Wing
and Research Centre, Chinakakani, Guntur
District.
2. University Dental College and Hospital, Vijayawada.
3. School of Nursing, Mangalagiri.
(b) all the properties, assets (except unfinished building and
appurtenant land) and liabilities, rights and obligations
in relation to the institutions as specified in clause (a)
and all obligations of the University in relation to them
shall devolve upon the Government;
(c) every regular officer or employee who immediately prior
such commencement was working in any of the
institutions as specified in clause (a) shall continue to
work on deputation as its employee till absorption; and
(d) all temporary employees who immediately prior to such
commencement were working in any of these institutions
as specified in clause (a) shall continue to work in the
institutions in accordance with the relevant Government
orders from time to time:
1. Inserted by the Act No15 of 2001, S.2, w.e.f. 22.12.2000.2. Substituted by the Act No.16 of 2006, S.2.
      Provided that the services rendered by any such officer or
employee in the University prior to such commencement shall be
deemed to be service under the Government and he/she shall be
entitled to count that service for the purpose of increments,
promotion, leave, pension, provident fund and gratuity.]
9. Inspection and control:-(1) The Government shall have the right to
cause an inspection to be made by such person or persons as they may
direct, of the affairs and properties of the University, its buildings,
laboratories, Libraries, Museums, workshops and equipment, and of any
college or institution maintained by the University, and also to cause an
enquiry to be made into the teaching and other work conducted or done
by the University, or in respect of any matter connected with the
University.  The Government shall in every case give notice to the
University of their intention to cause such inspection or inquiry to be
made and the University shall be entitled to be represented thereat.
(2) The Government shall forward to the Vice-Chancellor a copy of
the inspection report for obtaining the views of the Executive Council and
on receipt of such views, the Government may tender such advice as they
consider necessary and fix a time limit for action to be taken by the
University.
(3) The Executive Council shall, within such time as the
Government may fix, report to them through the Vice-Chancellor the
action which has been taken or is proposed to be taken on the advice
tendered by them.
(4) The Government may, where action has not been taken by the
University within the time fixed to their satisfaction, after considering any
explanation furnished or representation made by the Executive Council
issue such directions as they may think fit and the University shall
comply with such directions.
CHAPETER III
Officers of the University
10. Officers of the University:-The following shall be the Officers of the
University:-
(1) The Chancellor;
(2) The Vice-chancellor;
(3) The Rector, if any;
(4) The Deans of the Faculties;
(5) The Registrar;
(6) The Finance Officer; and
(7) such other persons as may be declared by the Statutes to be
the officers of the University.
11. The Chancellor:-(1) The1[Governor] of Andhra Pradesh shall be the
Chancellor of the University.
(2) the Chancellor, shall, by virtue of his officer, be the Head of the
University.
(3) the Chancellor, shall, when present, preside at the convocation
of the University held at conferring degrees.  He shall exercise
such other powers and perform such other functions as may be
conferred on or vested in him by or under the provisions of this
1. Substituted by the Act No.5 of 1990, S.2, w.e.f. 05.02.1990.
Act.
(4) The Chancellor, may be order in writing annul any proceedings
of the University, which is not in conformity with the provisions
of this Act, the Statutes, the Ordinances or the Regulations:
Provided that before making any such order, he shall give a notice
calling upon the University to show cause why such an order should
not be made and if any cause is shown within the time specified thereof,
in the said notice, shall consider the same.
12. The Vice-Chancellor:- (1) Vice-Chancellor shall be appointed by
the Chancellor1 [from out of a panel of names of distinguished
educationalists in the field of medicine in the alphabetical order] which
shall not be less than three, but not more than five, suggested by a
committee consisting of-
(i) a nominee of the chancellor:
(ii)a nominee of the Government who shall also be the
Convenor of the Committee; and
(iii) a nominee of the Executive Council;
Provided that no employee of the University or member of any
authority of the University shall be member of the Committee.
(2) The Vice-Chancellor shall be principal executive and academic
officer of the University and shall exercise general supervision and control
over the affairs of the University and give effect to the decisions of all the
authorities of the University.
(3) The Vice-Chancellor may, if he is of opinion that immediate
action is necessary on any matter, exercise any power conferred on any
authority of the University by or under this Act and shall report to such
authority the action taken by him on such matter:
Provided that if the authority concerned is of opinion that such
action ought not to have been taken, it may refer the matter to the
Chancellor whose decision thereon shall be final:
Provided further that any person in the service of the University
who is aggrieved by the action taken by the Vice-Chancellor under this
sub-section shall have the right to appeal against such action to the
Executive Council within three months from the date on which the
decision on such action is communicated to him and thereupon the
Executive Council may confirm, modify or reverse the action taken by the
Vice-Chancellor.
(4) The Vice-Chancellor shall exercise such other powers and
perform such other functions as may be prescribed by the Statutes or
Ordinances.
13. The Rector:- (1) The Rector shall be appointed by the Executive
Council on the recommendation of the Vice-Chancellor and shall exercise
such powers and discharge such duties as may be prescribed by the
Statutes.
(2) Where the Executive Council does not accept the
recommendations of the Vice-Chancellor, the matter shall be referred to
the Chancellor, whose decision thereon shall be final and binding on the
Executive Council and the Vice-Chancellor.
1. Substituted by the Act No.4 of 1998, S.5.
14. The Registrar:-(1) The Registrar shall be a whole time paid officer of
the University appointed by the Executive Council on such terms as may
be prescribed by the Statutes.
(2) The Registrar shall have the power to enter into agreements,
sign documents and authenticate records on behalf of the University and
shall exercise such other powers and discharge such other duties as may
be prescribed by the Statutes.
15. The Finance Officer:- The Finance Officer shall be whole time
paid officer of the University appointed by the Executive Council from out
of a penal of names suggested by the Government.  He shall exercise such
powers and discharge such duties as may be prescribed by the Statutes.
16. Deans of Faculties:- The manner of appointment and powers and
duties of the Deans of Faculties and other officers of the University shall
be such as may be prescribed by the Statutes.
17. Conditions of service of the Officers:-The salary and allowances
payable to each of the officers specified in section 12, 13, 14, 15 and 16
shall be such as may be prescribed by the Statutes.
CHAPETER IV
Authorities of the University
18. Authorities of the University:- The following shall be the authorities
of the University, namely:-
(i)  The Executive Council;1[(ii)  Academic Senate;]
(iii) The Planning Board;
(iv) The Finance Committee;
(v) The Boards of Studies; and
(vi) Such other bodies as the Statutes may declare to be
authorities of the University.
19. The Executive Council and its powers and functions:-(1) The
Executive Council shall be the principal executive body of the University.
(2) The constitution of the Executive Council and its powers and
functions shall be prescribed by the Statutes.
20. 2[Academic Senate] and its powers and functions:-(1) The2[Academic Senate] shall be the principal academic body of the University
and shall, subject to the provisions of this Act, Statutes and Ordinances,
co-ordinate and exercise general supervision over the academic policies of
the University.
(2) The Constitution of the2[Academic Senate] and its powers and
functions shall be prescribed by the Statutes.
21. Planning Board:-(1) The Planning Board shall be the principal
Planning Body of the University and also be responsible for monitoring the
development of the University on the lines indicated in the objects of the
University.
(2) The constitution of the Planning Board and its powers and
functions shall be such as may be prescribed by the Statutes.
1. Substituted by the Act No.4 of 1998, S.6.2. Substituted by the Act No.4 of 1998, S.7.
22. Finance Committee:- The constitution, powers and functions of the
Finance Committee shall be prescribed by the Statutes.
23. The Board of studies:- There shall be Boards of Studies attached to
each department of teaching and research.  The constitution and powers
of the Board of Studies shall be such as may be prescribed by the
Statutes.
1 [24. Term of office of members of the Executive Council, the
Academic Senate and the Planning Board:- Save as otherwise provided,
the members of the Executive Council, the Academic Senate and the
Planning Board shall be reconstituted at or about the same time every
three years and the members of these authorities shall except in the case
of ex-officio members hold office as members thereof upto the date of next
reconstitution.]
25. The faculties:-the faculties of the University and their composition
shall be such as may be prescribed by the Statutes.
CHAPETER V
University Funds, etc.
26.General Fund:-The University shall have a general fund to which
shall be credited:-
(i) its income including the fees and endowments;
(ii) contributions or grants which may be made by the
Government on such conditions as they may, impose; and
(iii) other contributions or grants.
27.  Constitution of other funds:- The University shall have such other
funds and maintain such accounts as the Executive Council may
determine on the recommendation of the Finance Committee.
28. Borrowing of money:-The University may accept moneys from the
Government of India, the State Government, the University Grants
Commission and International Agencies like the World Health
Organisation and also borrow money from a Bank or a Corporation for the
purposes of the University;
Provided that where the University intends to borrow money
from a Bank or a Corporation or both exceeding an amount of fifty
thousand rupees at a time or in the aggregate, it shall obtain the prior
written approval of the Government therefor.
29. Certain restrictions in respect of financial matters:-The University
shall not without the prior approval of the Government, divert earmarked
funds for other purposes, or upgrade any post or revise the scales of pay of
its staff or implement any schemes which involve any matching
contribution from the Government or create a post or posts resulting in
recurring liability on the Government either immediately or in future:
Provided that the Executive Council may authorise the
creation and filling up of posts of teachers for a period not exceeding one
year but any such post or posts shall not be continued or created afresh
for any period beyond the said period of one year without priorapproval of
the Government.
CHAPTER-VI
Statutes, Ordinances and Regulations
1.  Substituted by the Act No.4 of 1998, S.8.
30. Statutes:-Subject to the provisions of this Act, the Executive Council
shall have power to make Statutes for all or any of the following matters,
namely:-
(i) the holding of convocation to confer degrees;
(ii) the conferment of honorary degrees and academic distinctions;
             (iii) the constitution, powers and functions of the authorities of the
University;
(iv) the manner of filling vacancies among members of the
authorities;
(v) the allowances to be paid to the members of the authorities and
committees thereof;
(vi) the procedure at meetings of the authorities including the
quorum for the transaction of business at such meeting;
(vii) the authentication of the orders or decisions of the authorities;
(viii) the formation of departments of teaching and research at the
University;
(ix) the term of office and methods of appointment and conditions
of service of the officers of the University other than the
chancellor and Vice-Chancellor;
(x) the qualifications, classification, the method of appointment
and determination of the terms and conditions of service of
teachers and other persons employed by the University;
(xi) the institution of pension, gratuity, insurance or provident fund
for the benefit of the officers, teachers and other persons
employed by the University;
(xii) the institution of fellowships, travelling fellowships,
scholarships, studentships, bursaries, exhibitions, medals,
incentives and prizes and the conditions of award thereof;
(xiii) the establishment and maintenance of halls and hostels;
(xiv) the conditions for residence of students of the University in
the halls and hostels maintained by the University and the
levy of fees and other charges for such residence;
(xv) the delegation of the powers vested in the authorities or
officers of the University;
(xvi) the admission of the students of the University;
(xvii) the conditions of recognition of hostels not maintained by the
University;
(xviii) the conditions and mode of appointment and duties of
examining bodies and examiners;
(xix) the maintenance of discipline among the students of the
University;
(xx) the fees to be charged for teaching, research and training;
(xxi)the procedure for arbitration in case of dispute between
employees or students of the University;
(xxii) the procedure for appeals to the Executive Council by
students against the action of any Officer or authority of the
University;
(xxiii) the constitution, terms and references of the grievances
committee for the employees and students of the University;
(xxiv) the participation of students and research scholars in the
affairs of the University;
(xxv) the creation, composition and functions of any other body
which is considered necessary for improving the academic
life of the University; and
(xxvi) any other matter which is required to be or may be
prescribed by the statutes;
31. Statutes how made:- (1) The first statutes of the University are those
set out in the Second Schedule.
(2) The Executive Council may, from time to time, make new
statutes or any statutes in addition to the first statutes referred to in sub-
section (1) and may amend or repeal any statute including the first
Statutes:
Provided that the Executive Council shall not make, amend or
repeal any statute affecting the status, power or constitution of any
authority of the University until such authority has been given an
opportunity of expressing an opinion in writing on the proposed charges,
and any opinion so expressed shall be considered by the Executive
Council.
(3) Every new statute or addition to the statutes or any amendment
or repeal of a statute shall require the approval of the Chancellor who may
assent thereto or with hold assent therefrom or remit the same to the
Executive Council for reconsideration.
(4) A new statute or a statute amending or repealing an existing
statute shall have no validity unless it has been assented by the
Chancellor.
(5) Notwithstanding anything in the foregoing sub-sections, the
Chancellor may make new or additional statutes or amend or repeal the
statutes referred to in sub-section (1) during the period of three years
immediately after the commencement of this Act:
Provided that the Chancellor may, on the expiry of the said period of
three years make, within three years from the date or expiry, such detailed
statutes as he may consider necessary and such detailed statutes shall be
laid before the Legislative Assembly of the State.
32. Ordinances:-(1) The first Ordinance shall be made by the Vice-
Chancellor with the previous approval of the Government during the
period of two years immediately after the commencement of this Act, and
the Ordinances so made may be amended, repealed or added to at any
time by the Executive Council in the manner prescribed by the Statutes.
(2) Subject to the provisions of this Act, and the Statutes, the
Ordinances may provide for all or any of the following matters, namely:-
(a) the admission of the students to the Colleges affiliated to the
University and their enrolment as such;
(b) the courses of study to be laid down for all degrees, diplomas,
and certificates of the University;
(c) the award of degrees, diplomas, certificates and other academic
distinctions the qualifications for the same and the means to be
taken relating to the granting and obtaining of the same;
(d) the fees to be charged for courses of study in the Colleges
affiliated to University and for admission to the examinations,
degree and diplomas of the University;
(e) the conditions for the award of fellowships, scholarships,
studentships, medals and prizes;
(f) the conduct of examinations and other methods of evaluation,
including the terms of office and appointment and the duties of
examining bodies, examiners and moderators;
(g) the special arrangements, if any, which may be made for the
residence, discipline, and teaching of women students and the
prescribing of special courses of studies for them;
(h) the appointment and emoluments of teachers and other
employees, other than those for whom provision has been made in
the statutes;
(i) the establishment of the Centres of Studies, Boards of Studies,
Special centres, specialised laboratories and other Committees;
(j) the terms and conditions of the recognition of institutions of
higher learning and its withdrawal;
(k) the terms and conditions on which persons working in any
recognised institution or in any institution associated with the
University may be recognised as teachers and for withdrawing such
recognition.
(l) the manner co-operation or collaboration or association with
other Universities, authorities or institutions of higher learning;
(m) the creation, composition and functioning of any other body
which is considered necessary for improving the academic life of
the University;
(n) such other terms and conditions of service of teachers and
other academic staff as are not prescribed by the statutes;
(o) the management of colleges and institutions established by the
University; and
(p) all other matters which by this Act or the Statutes may be
provided for by the Ordinances.
33. Regulations:-The authorities of the University may make regulations
consistent with this Act, the Statutes and the Ordinances for the conduct
of their own business and that of the Committees appointed by them and
not provided for by this Act, the Statutes or the Ordinances, in the
manner prescribed by the Statutes.
34. Annual Report:-The Executive Council shall prepare an annual
report or the University on or before such date as may be prescribed by
the Statutes. A copy of the report with a copy of the resolution thereon
shall be submitted to the Government for information.
35. Annual Accounts:- The Finance Officer shall prepare during each
financial year the annual accounts of the University of the preceding year
and submit them to the Executive Council for the consideration with the
recommendations of the Finance Committee and thereafter submit them
to such audit as the Government may direct before the end of the financial
year. The accounts when audited shall be published in the Andhra
Pradesh Gazette and copies thereof together with copies of audit report
shall be submitted to the Executive Council not later than two years from
the end of financial year to which the accounts pertain and to the
Government.
36. Financial Estimates:-(1) The Finance Officer shall prepare before
such date as may be prescribed by the Statutes the financial estimates for
the ensuing financial year along with the annual accounts whether
audited or not, of the preceding financial year and after they are
considered by the Finance Committee submit  them to the Executive
Council for approval.
 (2) The Government shall fix the block grant for the University normally
for a period of five years:
 Provided that any liability which the University may have incurred with
the approval of the Government and which was not envisaged at the time
of fixing the block grant shall in addition to the block grant be reimbursed.
37. Power to incur unforeseen expenditure:- The Executive Council
may, for reasons to be recorded in writing, incur any expenditure for
which no provision has been made in the budget or which is in excess of
the amount provided in the budget.
CHAPTER VII
General
38. Filling of casual vacancies:-All casual vacancies among the
members other than ex-officio members of any authority or other body of
the University shall be filled as soon as may be, by the person or body who
or which nominated the member whose place has become vacant and the
person nominated to a casual vacancy shall be member of such authority
or body for the residue of the term for which the person whose place he
fills would have been a member.
Provided further that no casual vacancy shall be filled if such
vacancy occurs within six months before the date of the expiry of the term
of the members of any authority or other body of the University.
39. Protection of action taken in good faith:- No suit or other legal
proceedings, shall lie against any officer of employee of the University for
anything which is in good faith done or intended to be done in pursuance
of any of the provisions of this Act, the Statutes or Ordinances.
40. Proceedings of the University authorities and bodies not
invalidated by vacancies:- No act or proceeding of any authority or other
body of the University shall be invalidated merely by reason of the
existence of any vacancy or of any defect or irregularity in the election, or
appointment of a member of any authority or other body of the University
or any defect or irregularity in such act or proceeding not affecting the
merits of the case.
41. Disqualification for Membership:- (1) No person shall be qualified for
election or nomination as a member of any of the authorities of the
University if, on the date of such election or nomination, he is-
(a) of unsound mind, deaf-mute or suffering from leprosy, or
(b) an applicant to be adjudicated as an insolvent or an
undischarged insolvent; or
(c) sentenced by a criminal Court to imprisonment for any
offence involving moral turpitude.
(2) In case of dispute or doubt as to whether a person is
disqualified under sub-section (1), the Executive Council shall refer such
case to the Chancellor, whose decision thereon shall be final.
42. Removal from membership of the University:-(1) The Executive
Council may remove by an order in writing made in this behalf any person
from membership of any authority of the University by a resolution passed
by a majority of the total membership of the Executive Council and by a
majority of not less than two third of the members of the Executive
Council present and voting at the meeting.  If such person has been
convicted by a criminal Court for an offence which in the opinion of the
Executive Council involves moral turpitude or if he has been guilty of
gross misconduct and for the same reason the Executive Council may
withdraw any degree or diploma conferred on or granted to that person by
the University.
(2) No Executive Council may also by an order in writing made in
this behalf remove any person from the membership of any authority of
the University if he becomes of unsound mind or deaf-mute or suffers
from leprosy or has applied to be adjudicated or has been as an insolvent.
(3) No action under this section shall be taken against any person
unless he has been given a reasonable opportunity to show-cause against
the action proposed to be taken.
(4) A copy of every order passed under sub-section (1) or sub-
section (2), as the case may be, shall as soon as may be after it is so
passed, be communicated to the person concerned in the manner
prescribed.
43.  Disputes as to constitution of University authorities and bodies:-
If any question arises whether any person has been duly elected or
nominated as, or is entitled to be, a member of any authority of the
University or other body of a University the question shall be referred to
the Chancellor whose decision thereon shall be final.
44.  Constitution of Committees:-All the authorities of the University
shall have power to constitute or reconstitute Committees and delegate to
them such of their powers as they deem fit.  Such Committees shall, save
as otherwise provided, consist of members of the authority concerned and
of such other persons, if any, as the authority in each case may think fit.
45.  Advisory Committees:-Until the Authorities of the University are
constituted under sub-section (1) of Section 49, the Vice-Chancellor, shall,
subject to the approval of the Chancellor, have power-
(1) to appoint such advisory or selection committees as he may think fit;
(2) to appoint such members of the teaching staff as may be necessary;
     and
(3) to appoint such ministerial and lower grade staff as may be
     necessary.
46.  Power to obtain information:-Notwithstanding anything contained
in this Act or any other law for the time being in force, the Government
may by order in writing, call for any information from the University on
any matter relating to the affairs of the University and the University shall,
if such information is available with it, furnish the Government with such
information within a reasonable period:
 Provided that in the case of information which the University considers
confidential, the University may place the same before the Chancellor.
47.  Mode of proof of University record:- Copy of any receipt,
application, notice or proceeding, resolution of any authority or Committee
of the University or other documents in possession of the University or
any entry in any register duly maintained by the University, if certified by
the Registrar shall be received as prima facie evidence of such receipt,
application, notice, proceeding or resolution, document for the existence of
entry in a register and shall be admitted as evidence of the matters and
transactions, wherein the original thereof would, if produced, has been
admissible in evidence.
48. Appointment of the first Vice-Chancellor, the first Registrar and
the first Finance Officer:- Notwithstanding anything in this Act, and the
Statutes, the first Vice-Chancellor, the first Registrar and the first Finance
Officer shall be appointed by the Chancellor on a salary to be fixed by him
and each of the said officers shall hold office for a period to be fixed by
him, but not exceeding three years.
49. Transitary powers of the first Vice-Chancellor:-(1) It shall be the
duty of the first Vice-Chancellor to make arrangements for constituting
the Executive Council and such other authorities of the University within
six months from the commencement of the Act or such longer period not
exceeding one year as the Government may by notification, direct.
(2) The first Vice-Chancellor shall, in consultation with the
Government, make such rules as may be necessary for the functioning

Excerpt shown. Open the full act in Lexace.

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