LexThe Sri Konda Laxman Telangana State Horticultural University Act, 2007.
Telangana · state statute
Open in Lexace · Ask the AI about this actSRI KONDA LAXMAN TELANGANA STATE HORTICULTURAL
UNIVERSITY ACT, 2007.
(ACT NO. 30 OF 2007)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER - II
THE UNIVERSITY
3. Establishment and incorporation of the University.
4. Territorial Jurisdiction.
5. Objects of the University.
6. Admission to the University.
7. Powers and functions of the University.
8. Visitation and Inspection.
CHAPTER - III
AUTHORITIES OF THE UNIVERSITY
9. Authorities of the University.
10. Board of Management and its Constitution.
11. Powers and functions of the Board.
12. Academic Council.
13. Powers and functions of the Academic Council.
14. Research and Extension Council.
15. Powers and Functions of the Research and Extension
Council.
2 [Act No. 30 of 2007]
16. Faculties.
17. Powers and Functions of the Board of Faculties.
18. Constitution of Committees.
19. Filling of Casual Vacancies.
20. Removal from membership of an authority.
21. Decision on question as to validity of the act or
proceeding.
22. Decision on question as to validity of membership.
23. Validity and protection of acts.
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
24. Officers of the university.
25. Chancellor.
26. Vice-Chancellor.
27. First Vice-Chancellor.
28. Powers and Duties of the Vice-Chancellor.
29. Deans of the Faculties.
30. Director of Research.
31. Director of Extension.
32. Director of Industrial and International Programmes.
33. Dean of Students’ Affairs.
34. Registrar.
35. Comptroller.
36. Controller of Examinations.
37. Estate Officer.
38. University Librarian.
[Act No. 30 of 2007] 3
39. Common to the Officers other than Chancellor and Vice-
Chancellor.
CHAPTER - V
TEACHING, RESEARCH AND EXTENSION
40. Teaching.
41. Research.
42. Extension.
43. Co-ordination of Teaching, Research and Extension,
Integration of Functions and Curricula and Services.
44. Co-ordination among Government Departments and
University.
CHAPTER - VI
APPOINTMENT OF TEACHERS
45. Appointment of Teachers.
46. Provident Fund, Pension, Insurance and Welfare Fund.
47. Tribunal of Arbitration for disputes between the
University and its staff.
CHAPTER - VII
FUNDS AND ACCOUNTS
48. University Funds.
49. Borrowing of Money.
50. Certain restrictions in respect of financial matters.
51. Finance Committee.
52. Accounts and Audit.
53. Government Grants.
4 [Act No. 30 of 2007]
CHAPTER - VIII
STATUTES AND REGULATIONS
54. Statutes.
55. Statutes how made.
56. Regulations.
CHAPTER - IX
MISCELLANEOUS
57. Residence of Students.
58. Annual Report.
59. Temporary Appointment of Officers and Constitution of
Committees.
60. Powers of Government to transfer certain colleges and
institutions to the University.
61. Delegation of Powers.
62. Power to remove difficulties.
63. Repeal of Ordinance.
SRI KONDA LAXMAN TELANGANA STATE
HORTICULTURAL UNIVERSITY ACT, 2007.1
ACT No.30 OF 2007.
CHAPTER - I
PRELIMINARY
1. (1) This Act may be called 2Sri Konda Laxman
Telangana State Horticultural University Act, 2007.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force on and
from the 26th June, 2007.
2. In this Act, unless the context otherwise requires,-
(1) “Academic Council” means the Academic Council
of the University;
(2) “Act” means 2Sri Konda Laxman Telangana State
Horticultural University Act, 2007;
(3) “Associate Dean” means the Head of the College of
the University;
1. The Andhra Pradesh Horticultural University Act, 2007 received the
assent of the Governor on the 6 th December, 2007. The said Act in force
in the combined State, as on 02.06.2014, has been adapted to the State
of Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Notification i ssued in
G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department,
dated 22.12.2014.
2. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
Short title, extent
and
commencement.
Definitions.
2 [Act No.30 of 2007]
(4) “Associate Director ” means the Associate Director
of Research of the concerned Zone/Region or in the
Headquarters of the University;
(5) “Authority” means any authority of the University as
specified in section 9;
(6) “Board” means the Board of Management of the
University;
(7) “College” means a constituent college of the
University under its direct control and management whether
located at the Headquarter Campus or elsewhere;
(8) “Chancellor” means the Chancellor of the
University;
(9) “Comptroller” means the Comptroller of the
University;
(10) “Controller of Examinations ” means the Controller
of Examinations of the University;
(11) “Dean” means the Dean of the subject matter of
the Faculty, Faculty of Post Graduate Studies and Students
Affairs;
(12) “Director” means the Director of Research or the
Director of Extension or the Director of Industrial and
International Programmes;
(13) “Estate Officer ” means the Estate Officer of the
University;
(14) “Extension” means assisting in process of Transfer
of Technology through dissemination of knowledge in
collaboration with the Department of Horticulture;
[Act No.30 of 2007] 3
(15) “Extension Centre / Unit ” means a constituent
Centre for transfer of technology of the University;
(16) “Faculty” means the Faculty in the University as
specified in section 16;
(17) “Government” means the State Government;
(18) “Governor” means the Governor of the State of
3Telangana;
(19) “Horticulture” means Agriculture including the
basic and applied sciences of,-
(a) fruits, vegetables, floriculture, spices and
condiments;
(b) Plantation crops, hops, medicinal and aromatic
plants;
(c) forestry includes silviculture, plant breeding, farm
forestry, social forestry, conservation of ecology of the
biosphere, wild life and their products;
(d) post -harvest Technology including Processing
and Marketing;
(e) ornamental horticulture and landscaping;
(f) Sericulture;
(g) Apiculture;
(h) Crop improvement, Production and Management;
3. Substituted by G.O.Ms.No.31, Agriculture and Coopera tion (Horti &
Seri) Department, dated 22.12.2014.
4 [Act No.30 of 2007]
(i) Soil and Water Management;
(j) Horticultural/Agricultural Engineering and
Technology;
(k) Basic Sciences and Humanities in relation to
Horticulture and Agriculture;
(l) Mushroom cultivation;
(m) Subjects pertaining to Horticultural/Agricultural
Technology including bio -technology and rural
development;
(20) “Hostel” means a place of residence for students
of the University maintained or recognized by the University
either as a part of or separate from the University;
(21) “Officer” means an officer of the University as
specified under section 24 or other person(s) in the
employment of the University declared as Officer by the
Statutes;
(22) “Prescribed” means as prescribed in the Statutes
or Regulations, as the case may be, of the University;
(23) “Registrar” means the Registrar of the University;
(24) “Research” means generation of Technologies for
improving production of Horticulture crops;
(25) “Research and Extension Council ” means the
Research and Extension Council of the University;
(26) “Research Station” means a constituent research
and experimental station of the University;
[Act No.30 of 2007] 5
(27) “Statutes” and “Regulations” respectively mean
the Statutes and Regulations of the Horticultural University
made under this Act;
(28) “Student” means the person enrolled in the
University for taking a course of study for a degree, diploma
or other academic distinction duly instituted;
(29) “Teacher / Sc ientist” means a person not below
the rank of an Assistant Professor appointed or recognized
by the University for the purpose of imparting instruction
and/or conducting and guiding research and/or extension
programmes and may include any other person who may
be declared by the Statutes to be a teacher;
(30) “Teaching” means the Training human resource
needs for the development of the State of 4Telangana;
(31) “University” means 4Sri Konda Laxman Telangana
State Horticultural University constituted under section 3;
(32) “University Head ” means the Head of the
Department/Division of the University;
(33) “University Librarian ” means the Librarian of the
University;
(34) “Vice-Chancellor” means the Vice -Chancellor of
the University;
(35) “Zonal Station/Regional Station ” means a
Research Station of the University for a given Zone/Region.
4. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
6 [Act No.30 of 2007]
CHAPTER - II
THE UNIVERSITY
3. (1) There shall be established in and for the State of
5Telangana, a University by the name of 5Sri Konda Laxman
Telangana State Horticultural University.
(2) The University shall consist of a Chancellor, a Vice -
Chancellor, a Board of Management, an Acade mic Council,
a Research and Extension Council, Board of Faculties and
other authorities as set forth in the Act or as provided in the
Statutes.
(3) The University shall be a body corporate having
perpetual succession and a common seal and shall sue and
be sued by the said name.
(4) (a) 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;
(b) In case of emergency or otherwise, the Vice -
Chancellor may specially nominate any other officer in this
behalf.
(5) The University shall be competent to acquire and
hold property, both movable and immovable, to lease, sell
or otherwise transfer any movable or immovable property
which may have become v ested in or have been acquired
by it for the purpose of the University, and to borrow money
from the Central Government, State Government or any
other approved sources and do all other things necessary
for the purpose of this Act.
5. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
Establishment
and incorporation
of the University.
[Act No.30 of 2007] 7
6[(6) The Head Quarters of the University shall be in the
existing campus at Rajendranagar, Hyderabad.]
4. (1) With respect to teaching at the University or College
level, research and extension programmes in the field of
horticulture as broadly defined in this Act, the territorial
jurisdiction and responsibility for this University shall extend
to the entire State of 6Telangana.
(2) The University may assume responsibility for the
maintenance of Horticul tural education training centers,
research and experimental stations, training of field
extension workers and for the establishment, development
and operation of such centers as may be required in various
parts of the State.
(3) All colleges, research an d experimental stations or
other institutions coming under the jurisdiction and authority
of this University shall come in as constituent units of the
University under the full management and control of the
University. No unit shall be recognized as an affiliated unit.
5. The following are the objects of the University, namely:-
(1) to make provision for imparting education in
different branches of study of Horticulture and other allied
branches of learning and scholarship;
(2) to further the advancement of learning and conduct
research, particularly in horticulture and other allied
sciences;
(3) to undertake the extension of such sciences/
technologies specially for the rural people of the State;
6. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
Territorial
Jurisdiction.
Objects of the
University.
8 [Act No.30 of 2007]
(4) to have collaboration in research projects hav ing
multi-disciplinary approach and academic programmes with
other Universities or reputed institutes;
(5) such other purpose as the University may, from
time to time, determine.
6. (1) The University shall, subject to the provisions of this
Act and the Statutes, be open to all persons, provided that
nothing in this section shall require the University to admit to
any course of study any person who does not meet the
prescribed academic standards for admission or to retain on
the rolls of the University persons whose academic records
are below the minimum standard required for the award of a
degree or whose personal conduct is such as to be enimical
to the purpose of the University or t o the appropriate rights
and privileges of other students and staff:
Provided that nothing in this section shall be deemed
to require the University to admi t to any course of study a
large number of students than prescribed and can be
accommodated in the available faculties of the University or
of any particular college or Department as determined by
the Academic Council.
(2) Subject to the provisions under sub -section (1), the
University shall reserve seats for socially and educationally
Backward Classes, Scheduled Castes, Scheduled Tribes
and other categories specified by the Government or
Academic Council or candidates from other States in
India/abroad, provided that no such perso n shall be entitled
to be admitted to the University unless he or s he meets the
standards laid down in respect of such candidates.
Admission to the
University.
[Act No.30 of 2007] 9
7. The University shall have the following powers and
functions,-
(1) to provide for instruction in Horticulture/Agriculture
and other allied branches of learning as the University may
deem fit;
(2) to prov ide for conduct of research in “ Horticulture”
and allied branches of learning;
(3) to provide for dissemination of the findings of
research and technical information through an extension
programme;
(4) to institute courses of study and hold examinations
for and confer degrees, diplomas and other academic
distinctions on persons who have pursued an approved
course of stu dy in the University or including part courses
and/or research carried out in any other University or
recognizing institutions, as may be prescribed, for the
purpose;
(5) to confer honorary degrees and other distinctions,
as may be prescribed;
(6) to provide such lectures and instructions for and to
grant such diplomas to field workers and other persons, as
the University may determine;
(7) to collaborate with other Universities and institutions
in such manner and for such purpose, as the University m ay
determine;
(8) to establish and maintain colleges, schools,
centers, divisions, departments, instit utions relating to
Horticulture/Agriculture;
Powers and
functions of the
University.
10 [Act No.30 of 2007]
(9) to establish and maintain laboratories, libraries,
research stations, institutions, museums etc., for teaching,
research and extension;
(10) to create teaching, research and extension posts
and to appoint persons to such posts;
(11) to create administrat ive and other posts and to
appoint persons to such posts;
(12) to institute and award fellowships, scholarships
stipends, endowments and prizes in accordance with the
Statutes;
(13) to institute and maintain residential
accommodation for students and staff of the University;
(14) to fix, demand and receive such fees and other
charges, as may be prescribed;
(15) to supervise and control the residence, regulate
the conduct and discipline of the students of the University
and to make arrangements for p romoting their health and
welfare;
(16) to acquire, hold and dispose of property, and to
contract and to do all other things necessary for, or
incidental to the purposes of the University;
(17) to take over and maintain colleges, experimental
centres and extension centres relating to Horticulture/
Agriculture and hostels thereof;
(18) to borrow money from the Government of India,
any State Government or any other agency;
[Act No.30 of 2007] 11
(19) to do all such acts and things, whether incidental
to the powers aforesaid or not, as may be required, in order
to further the objectives of the University.
8. (1) The Chancellor shall have the right to cause an
inspection to be made, by such person or authority, as he
may direct, of the affairs and properties of the University or
any college or institution maintained by the University, and
to cause an inquiry to be made in respect of any matter
connected therewith.
(2) Before causing such an inspection or inquiry,
intimation thereof shall be gi ven to the University, which
shall be entitled to have its nominee or nominees at such
inspection or inquiry and to make representation in regard
thereto.
(3) The Chancellor shall forward to the Board a copy of
the report of inspection or inquiry for exp ressing its views
and on receipt thereof, the Chancellor may tender such
advice or give such direction as the Chancellor may
consider necessary and fix a time limit for action to be taken
by the Board in that regard. The Board shall, within the time
so fix ed, take necessary action and report the fact to the
Chancellor.
CHAPTER - III
AUTHORITIES OF THE UNIVERSITY
9. The following shall be the authorities of the University,
namely:-
(1) The Board of Management;
(2) The Academic Council;
Visitation and
Inspection.
Authorities of the
University.
12 [Act No.30 of 2007]
(3) The Board of Faculties including Post -Graduate
studies;
(4) The Research and Extension Council;
(5) Such other bodies as may be prescribed.
10. (1) The Chancellor shall constitute the Board of
Management.
(2) The Board of Management shall consist of the
following members:
Ex-Officio Members
(i) The Vice-Chancellor;
(ii) the Vice -Chancellor of 7[Professor Jayashankar
Telangana State Agricultural University];
7[(iii) The Vice -Chancellor of 8[Sri P.V.Nar simha Rao
Telangana Veterinary University];]
(iv) The Secretary to Government, looking after
Horticulture;
(v) The Secretary to Government, Finance
Department;
(vi) The Commissioner/Director of Horticulture;
7. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
8. Amended by Act No.15 of 2017.
Board of
Management and
its Constitution.
[Act No.30 of 2007] 13
Other Members
(vii) one distinguished Scientist from the field of
horticulture;
(viii) Four persons nominated from amongst the
progressive farmers of horticulture/agricutture of whom one
shall be a woman;
(ix) two persons nominated from among the Horti -
industrialists and other entrepreneurs including self
employed graduates;
(x) one representative from the Indian Council of
Agricultural Research;
(xi) Four persons from among the Members of the
State Legislature and the Members of Parliament elected
from the State of 9Telangana;
(xii) one Director/Dean;
(xiii) Three Professors of the University other than
Dean/Director;
(xiv) One Person nominated by the Chance llor from
among the members of State Chamber of Panchayat Raj.
(3) The Vice -Chancellor shall be the Ex -officio
Chairman and the Registrar Ex -officio Non -Member
Secretary of the Board.
(4) The term of the office of the Members of the Board
other than the Ex-officio Members shall be three years:
9. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
14 [Act No.30 of 2007]
Provided that no member of the Board who is
nominated shall continue to be a Member of the Board on
his ceasing to hold the office by virtue of which he has been
nominated as a Member of the Board:
Provided further that even if some of the m embers are
nominated at different times to the Board under items (vii) to
(xiii) of s ub-section (2), the term of three years in their case
shall be reckoned from the date on which the notification
constituting the Board was first issued.
(5) When a vacancy occurs in the office of any member
by reason of death, resignation or any cause other than the
expiry of the term, the vacancy shall be filled in accordance
with the provisions of this section and the person who fills
such vacancy shall hold office for the residue of the term for
which the person whose place he fills would have been a
member.
(6) Six Members of the Board including the presiding
member shall form the quorum at any meeting of the Board:
Provided that if a meeting of the Board is adjour ned for
want of quorum, no quorum shall be necessary at the next
meeting called for transacting the same business.
(7) The Members of the Board other than the Officers of
the University shall not be entitled to any remuneration for
the performance of their functions under this Act except
such daily and travelling allowances as may be prescribed.
(8) No officer or other employee of the University shall
be eligible to be a Member of the Board under clauses (vii)
to (xi) of sub-section (2).
[Act No.30 of 2007] 15
11. (1) Subject to the provisions of this Act the Board shall
be the Chief Executive body of the University and shall
manage and supervise the properties and activities of the
University and shall be respon sible for the conduct of all
administrative affairs of the University, not otherwise
provided for, in this Act.
(2) Without prejudice to the generality of the foregoing
powers, the Board shall exercise and perform the following
powers and functions:-
(i) to consider and ap prove the financial
requirements, estimates and budget of the University;
(ii) to acquire any property for the University and hold
or dispose of its properties;
(iii) to accept or transfer any property on behalf of the
University;
(iv) to provide for the administration of any funds
placed at the disposal of the University for the purposes
intended;
(v) to borrow money for capital investments, with
prior approval of the State Government and make suitable
arrangements for its repayment;
(vi) to accept on be half of the University trusts,
bequests and donations;
(vii) to consider and approve the recommendations of
the Academic Council, Research and Extension Council
wherever required;
(viii) to direct the form and use of the common seal of
the University;
Powers and
functions of the
Board.
16 [Act No.30 of 2007]
(ix) to consider and approve the establishment of new
departments, divisions, centres or Research Stations/Sub -
Stations or Extension centres or abolition of any one thereof
or otherwise, reconstitution of departments, divisions
Research Stations or Centres on the recommendation of the
Academic Council or Research and Extension Council, as
the case may be;
(x) to consider and approve establishment of new
Colleges, faculties, amalgamation of two or more Colleges
or faculties into a single College or faculty or abolition of a
college or faculty, reconstitution of any of the existing
faculties on the recommendation of the Academic Council;
(xi) to appoint teachers of the university and such
other employees of the University as may be prescribed on
the recommendation of the Selection Committee:
Provided that the Board may invite any person of high
academic distinction and professional attainments to accept
a post of Professor in the University and appoint him to that
post;
(xii) to determine and regulate all policies relating to
the affairs of the University in accordance with this Act;
(xiii) to appoint such Committees either standing or
temporary as the Board may consider necessary.
(3) The Board shall meet at such time and place as it
deems necessary but it shall hold a meeting at least once in
every two months and not less than half of the number of its
meetings in a year shall be held a t the headquarters of the
University.
(4) The Board may, for purpose of consultation invite
any person having practical experience or special
[Act No.30 of 2007] 17
knowledge of any subject under its consideration to attend
its meeting. Such person shall have right to speak in , and
otherwise to take part in the proceedings of such meeting,
but shall not, by virtue of this sub-section, be entitled to vote
in any such meeting. A person attending such meeting shall
be entitled to such allowances as may be prescribed.
12. (1) The Academic Council shall consist of the following
members, namely:-
(i) The Vice-Chancellor,
(ii) The Vice -Chancellor, 10[Professor Jayashankar
Telangana State Agricultural University];
10[(iii) The Vice-Chancellor of 11[Sri P.V.Narsimha Rao
Telangana Veterinary University];]
(iv) The Deans of the faculties;
(v) The Directors;
(vi) The Dean of Students Affairs;
(vii) The Controller of Examinations;
(viii) The University Librarian;
(ix) The University Heads of Departments and Heads
of Departments of Colleges;
(x) The Associate Deans of Colleges;
10. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
11. Amended by Act No.15 of 2017.
Academic
Council.
18 [Act No.30 of 2007]
(xi) The Associate Directors of Research of the
Regions/Zones;
(xii) Three Principal Scientists (Crop) to be nominated
by the Vice-Chancellor;
(xiii) Two Members of the Board nominated by the
Board;
(xiv) Two eminent educationists from outside the
University in the field of Horticulture nominated by the Vice -
Chancellor;
(xv) One nominee of the Indian Council of Agriculture
Research;
(xvi) Two Assoc iate Professors and two Assistant
Professors from the Faculties n ominated by the Vice -
Chancellor;
(xvii) Two Principals of Polytechnics nominated by
Vice-Chancellor;
(xviii) The Registrar, Ex-officio Member-Secretary.
(2) Academic Counci l may co-opt as members not
more than two persons for such period and in such manner,
as may be prescribed, so as to secure adequate
representation of different sectors of horticulture/agriculture
and allied fields.
(3) Normally the Academic Counci l shall meet once in
every six months on such dates as may be fixed by the Vice-
Chancellor. However, special meetings of the Academic
Council can be called by the Vice-Chancellor.
[Act No.30 of 2007] 19
(4) One third of th e members of the Academic Counci l
shall form quorum at a meeting of the Council:
Provided that if a meeting of the Counci l is adjourned
for want of quorum, no quorum shall be necessary at the
next meeting for the transaction of the same business.
13. (1) The Academic Council shall, subject to provisions
of this Act and the Statutes, have the powers, by
regulations, of prescribing all courses of study and
determining curricula, and shall have general control on
teaching and other educat ional programmes within the
University, and shall be responsible for the maintenance of
standards thereof.
(2) It shall have power to make regulations consistent
with this Act and the Statutes relating to all academic
matters subject to its control and to amend or repeal such
regulations.
(3) In particular, and without prejudice to the generality
of the foregoing power, the Ac ademic Council shall have
power,-
(i) to advise the Board and Vice -Chancellor on all
academic matters including the control and management of
libraries;
(ii) to make recommendations for the institution of
Professorships, Associate Professorships, Assistant
Professorships, and other teaching posts including posts in
research and extension and in regard to the duties thereof;
(iii) to make recommendations for the constitution or
reconstitution or abolition of departments/faculties of
teaching;
Powers and
functions of the
Academic
Council.
20 [Act No.30 of 2007]
(iv) to make regulations regarding the admission of
students to the University and determine the number of
students to be admitted;
(v) to make regulations rel ating to the courses of
study leading to degrees, diplomas and certificates;
(vi) to make regulations relating to the conduct of
examinations and to maintain and improve standards of
education;
(vii) to make recommendations to the Board
regarding con ferment of honorary degrees and other
distinctions;
(viii) to prescribe qualifications for teachers in the
University;
(ix) to exercise such other powers and perform such
other functions as may be prescribed.
14. (1) There shall be a Resea rch and Extension Council
consisting of the following members, namely:-
(i) The Vice-Chancellor;
(ii) The Director/Commissioner of Horticulture or his
nominee not below the rank of Joint Director;
(iii) The Director/Commi ssioner of Agriculture or his
nominee not below the rank of Joint Director;
(iv) The Director of Women Development & Child
Welfare or his nominee not below the rank of Joint Director;
(v) The Director/Commissioner of Sericulture or his
nominee not below the rank of Joint Director;
Research and
Extension
Council.
[Act No.30 of 2007] 21
(vi) The Principal Chief Conservator of Forests or his
nominee not below the rank of Chief Conservator of Forests;
(vii) Two members of the Board nominated by the
Board;
(viii) The Director of Research;
(ix) The Director of Extension;
(x) All Deans of the Faculties;
(xi) Dean of Students Affairs;
(xii) The Prin cipal, Extension Education Institute ,
12[Professor Jayashankar Telangana State Agricultural
University], Hyderabad;
(xiii) All Associate Directors of Research;
(xiv) All Associate Deans of the Colleges;
(xv) All Heads of Departments of the University;
(xvi) Principal Scientists (Crop);
(xvii) All Heads of Krishi Vignan Kendras and District
Extension Units;
(xviii) Three Officers not below the rank of the Deputy
Director of Horticulture nominated by the Director/
Commissioner of Horticulture;
12. Substituted b y G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
22 [Act No.30 of 2007]
(xix) Research and Extension Counc il may co -opt as
members not more than four persons who are specialized in
research for such period and in s uch manner as may be
prescribed, so as to secure adequate representation of
different sectors of horticulture/agriculture and allied fields.
Such members shall be two from 13Telangana and two
outside the State;
(xx) Ten progressive farmers of which three shall be
woman, who are prominent in horticulture/agriculture and
allied branches to be nominated by the Vice -Chancellor for
their specialized knowledge and experience;
(xxi) Two persons nominated by the Vice -Chancellor
representing different horticulture based industries;
(xxii) Representatives from the under mentioned
organisations, not exceeding seven:
(a) Agriculture Chemicals;
(b) The 13Telangana State Seed Development
Corporation Limited/ National Seed Corporation/ Seed
Industry/ NABARD/ Commercial banks;
(c) Indian Nursery Association;
(d) Micro Irrigation Industries;
(e) Food processing Industry;
(f) The 13Telangana State Agro -industries
Development Corporation Limited;
13. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti &
Seri) Department, dated 22.12.2014.
[Act No.30 of 2007] 23
(g) Non-Governmental Organizations;
(h) Exporte rs, Agriculture products expor t
development agency;
(i) Marketing, Food packing Industry;
(xxiii) The Vice -chancellor may, for purpose of
consultation, invite any two Scientists and/or two extension
experts as per the need of the agenda t o attend the
meeting.
(2) The Vice -Chancellor shall be Ex -officio Chairman
and the Director of Research, Ex-officio Member-Secretary.
(3) The term of nominated/co -opted members shall be
two years.
(4) The Research and Extension Council shall meet at
least once in a year.
15. (1) The Research and Extension Council shall subject
to the provisions of this Act and Statutes, have the powers,
to make recommendations of matters relating to research
and extension programmes.
(2) In particular and without prejudice to the generalit y
of the foregoing powers, the R esearch and Extension
Council shall have the following powers:
(a) to advise the Board and the Vice-Chancellor on all
research and extension matters, i ncluding control and
management of research stations and extension units /
programmes;
Powers and
Functions of the
Research and
Extension
Council.
24 [Act No.30 of 2007]
(b) to make recommendations for the institution of
advanced centres of excellence, research fellowships and
other research and extension posts;
(c) to make recommendations for the establishment,
organisation and reorganisation of research stations, and
extension units, programmes and research specialization;
(d) to assess the physical, fiscal and administrative
facilities required for implementing research and extension
projects/ programmes;
(e) to orient and disseminate research to meet
farmers’ needs through kisan melas and other programmes;
(f) to develop farmers ’ education and training and
advisory services;
(g) to identify and resolve field problems and arrange
for transfer and transmission of information;
(h) to coordinate extension activities for improvement
of Horticulture and allied branche s and for the development
of rural communities;
(i) to integrate research, extension and teaching and
ensure participation of teachers in all programmes;
(j) to re commend names of outstanding farmers and
others contributing the development of horticulture for
conferment of distinctions and awarding prizes;
(k) any other matter pertaining to research and
extension programmes including the collaborative
arrangements which may be referred to by the Vice -
Chancellor or the Board or any other authority of the
University.
[Act No.30 of 2007] 25
16. (1) The University shall have the Faculties, of
Horticulture, Post -graduate studies and such other
Faculties, as may be prescribed.
(2) Each Faculty shall comprise such departments with
such assignment of subjects of study, as may be approved.
(3) There shall be a Board for each Faculty, the
constitution and powers of which shall be prescribed.
(4) There shall be a Dean for each Faculty who shall be
appointed in such manner and for such period, as may be
prescribed.
(5) Each department shall have a University Head
whose appointment, powers and duties shall be prescribed,
and who shall be re sponsible to the Dean for the proper
organization and working of the department.
17. The Boards of Faculties shall have the following
powers, namely:-
(a) to make recommendation to the Academic Council
regarding admission of students to the University;
(b) to draw the curricula and courses and recommend
to the Academic Council;
(c) to recommend to the Academic Council conditions
under which students shall be admitted to the degrees,
diplomas and certificates;
(d) to recommend to the Academic Counci l the
establishment, amalgamation, sub -division and abolition of
departments;
Faculties.
Powers and
Functions of the
Board of
Faculties.
26 [Act No.30 of 2007]
(e) to recommend to the Academic Council for the
recognition of the degrees, diplomas and other certificates
of other Universities;
(f) such other powers as may be prescribed.
18. Every authority shall have the power to appoint
committees which may, unless otherwise provided in this
Act, consist of such members of the authority and other
persons as it may deem fit.
19. Any casual vacancy among the members, other than
ex-officio members, of any Aut hority shall be filled, as soon
as conveniently may be, by the person or Authority who
appointed, elected, nominated or co -opted the member
whose place has become vacant and the person appointed,
elected, nominated or co-opted to a casual vacancy shall be
a member of such Authority for the residue of term for which
the person whose place he fills would have been a member.
20. (1) The Board may remove any person from
membership of any authority or body of the University on
the ground that such person have been convicted of any
offence involving moral turpitude or conduct not befitting the
office held by the concerned member:
Provided that no such order shall be made against any
person without giving reasonable opportunity of being
heard.
(2) Any member, other than ex -officio member, of any
authority or body of the University, may resign his office by a
letter addressed to the Vice -Chancellor and such
resignation shall take effect from the date on wh ich the
same is accepted by the authority competent to fill the
vacancy or on the expiry of three months from the date of its
receipt by the Vice-Chancellor, which is earlier.
Filling of Casual
Vacancies.
Constitution of
Committees.
Removal from
membership of an
authority.
[Act No.30 of 2007] 27
21. Where any question arises whether any act or
proceeding of an Authority including the Board, is consistent
with this Act and the Statutes, it shall be referred to the
Chancellor whose decision thereon shall be final.
22. If any question arises as to whether any person has
been duly appointed or is entitled to be a member of any
authority or other body of the University the matter shall be
referred to the Chancellor whose decision thereon shall be
final:
Provided that before taking any such decision, the
Chancellor shall give the person affected thereby
reasonable opportunity of being heard.
23. (1) No act or proceeding of any authority or body of the
University shall be invalid by reason of the existence of any
vacancy among its members or by reason of some person
having tak en part in the proceedings who is subsequently
found to have been not entitled to do so.
(2) Save as otherwise provided in this Act, all the acts
done or orders made in good faith by the University or any
of its authorities shall be final and no suit shall be instituted
against or damages claimed from the University or its
authority for anything done or purported to have been done
in pursuance of this Act or the Statutes or the Regulations.
(3) No suits or other legal proceedings shall l ie against
any officer or other employee of the University in respect of
anything which is done in good faith or intended to be done
in pursuance of this Act or any Statutes made thereunder.
Decision on
question as to
validity of
membership.
Decision on
question as to
validity of the act
or proceeding.
Validity and
protection of acts.
28 [Act No.30 of 2007]
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
24. The following shall be the Officers of the University,
namely:-
(i) The Chancellor;
(ii)The Vice-Chancellor;
(iii) The Deans of faculties including Post -Graduate
Studies;
(iv) The Directors;
(v) The Dean of Students Affairs;
(vi) The Registrar;
(vii) The Comptroller;
(viii) The Controller of Examinations;
(ix) The Estate Officer;
(x) The University Librarian;
(xi) Such other persons in the service of the University
as may be declared by the statutes to be the officer s of the
University.
25. The Governor of 14Telangana shall be the Chancellor of
the University. He shall, by virtue of his office, be the Head
of the University and shall, when present, preside at any
14. Substituted by G.O.Ms.No.31, Agriculture and Cooperation (H orti &
Seri) Department, dated 22.12.2014.
Officers of the
university.
Chancellor.
[Act No.30 of 2007] 29
convocation of the University. He shall exercise such other
powers as may be conferred on him by or under this Act.
26. (1) The Vice-Chancellor shall be a w hole time officer of
the University and shall be appointed by the Chancellor
from the panel of eminent scientists in Horticulture/
Agriculture drawn by the Search Committee. The Search
Committee shall consist of the following persons:
(i) One nominee of Chancellor;
(ii) One nominee of the State Government;
(iii) Director General, Indian Council of Agricultural
Research or his nominee.
(2) The Vice -Chancellor shall hold office for a term of
three years . The emoluments, inclusive of pension, if any,
and other conditions of the service of the Vice -Chancellor
shall be such as may be prescribed by UGC/ICAR and shall
not be varied to his disadvantage after his appointment.
(3) The Vice -Chancellor may relinquish his office by
resignation in writing under his hand addressed to the
Chancellor which shall be delivered to the Chancellor
normally 60 days prior to the date on which the Vice -
Chancellor wishes to be relieved from his office, but the
Chancellor may relieve him earlier.
(4) Where the post of the Vice -Chancellor falls,
permanently vacant either by resignation or otherwise, the
vacancy shall be filled by the Ch ancellor in accordance with
the provisions of sub-section (1) and the Vice -Chancellor so
appointed shall hold office for a full term of five years.
(5) In the temporary absence of the Vice -Chancellor on
leave, for whatever reason, or until the vacancy caused in
Vice-Chancellor.
30 [Act No.30 of 2007]
any other manner is filled, the Chancellor shall appoint any
person temporarily to act as Vice-Chancellor.
(6) The Vice -Chancellor shall not be removed from his
office except by an order of the Chancellor passed on the
ground of misbehaviour or incapacity or if it appears to the
Chancellor that the continuance of the Vice -Chancellor in
office is detrimental to the interests of the University, after
due inquiry by such person who is or has been a Judge of
High Court to be nominated by the Chancellor in which the
Vice-Chancellor s hall have an opportunity of making his
representation.
27. The first Vice -Chancellor shall be appointed by the
Chancellor. He shall be paid the salary, as prescribed from
time to time, inclusive of pension , if any. He shall serve the
University for full term as may be prescribed. The conditions
of the service shall be as may be prescribed, from time to
time, but shall not vary to his disadvantage after his
appointment. The other conditions of service shall apply as
may be prescribed for a regular officer:
15[Provided that the Government may appoint the Vice -
Chancellor temporarily till the first Vice-Chancellor is
appointed by the Chancellor.]
28. (1) The Vice -Chancellor shall be the academic head
and Principal Executive Officer of the University and ex -
officio Chairman of the Board, Academic Council, Research
and Extension Council and shall, in the absence of the
Chancellor, preside at the convocation of the University and
confer degrees on persons entitled to receive them.
15. Added by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri)
Department, dated 22.12.2014.
First Vice-
Chancellor.
Powers and
Duties of the Vice-
Chancellor.
[Act No.30 of 2007] 31
(2) The Vice -Chancellor shall exercise general control
over the affairs of the University and shall be responsible for
due maintenance of discipline in the University.
(3) The Vice -Chancellor shall convene meetings of the
Board, Academic Council, Research and Extension Council.Excerpt shown. Open the full act in Lexace.