(1) This Act may be called the Andhra Pradesh Universities Act, 1991.

(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, appoint.

In this Act, unless the context otherwise requires,

(1) affiliated college means, a college within the University area affiliated to the University in accordance with the conditions prescribed;

(2) aided college means, a college other than a Government College which receives and out of the State Government Funds;

(3) academic year means, a period of twelve months commencing on the first day of July of the year or such other period of twelve months beginning on such date as the Board of Management may specify in respect of all the colleges under the control of the University or any particular college thereof;

(4) autonomous, college means, a college on which the status of autonomy has been conferred by the University;

(5) constituent college means, a college located outside the University Campus and established of maintained by the University, for providing courses of study qualifying students for admission to the examinations in accordance with Regulations prescribed; and includes a college so located and established or maintained by the University immediately before the commencement of this Act;

(6) college means, a college established and maintained by, or affiliated to, or recognized by the University;

(7) Department means, a University Department recognized as such by Statutes;

(8) Director of Higher Education includes a Joint Director in charge of Higher Education;

(9) Government means, the State Government of Andhra Pradesh;

(10) Head of Department means, a teacher of the University responsible for the co-ordination of instruction, training and research in any Department of the University;

(11) hostel means, a unit of residence for students of the University maintained or recognized by the University in accordance with the conditions prescribed;

(12) Honours College means, a University College, an affiliated College or Constituent College in which provision is made for Honours or Post-Graduate courses of study leading upto the higher degrees of the University in accordance with the Regulations prescribed;

(13) Post-Graduate Centre means, a University College in which provision is made for Post-Graduate courses of study and which is declared as such by statutes;

(14) prescribed means, prescribed by Statutes, Ordinances or Regulations;

(15) Principal means, the head of a college;

(16) professional college means, a college established and maintained by the University or affiliated to the University for providing courses of study leading to the professional degrees of the University, in accordance with the Regulations prescribed;

(17) recognized colleges or recognized institution means, respectively a college or institution recognized by the University under conditions prescribed;

(18) registered graduate means, a graduate registered under section 35;

(19) schedule means the schedule appended to this Act;

(20) Secretary to Government includes a Joint Secretary to Government and a Deputy Secretary to Government;

(21) student means, a person who is admitted to a college and is borne on the attendance register thereon until the end of the academic year;

(22) Teachers means, Professors, Headers and Lecturers in a college and such other persons giving instruction in a college as may be declared by the Statutes to be teachers;

(23) Teachers of the University means, teachers appointed by the University to give instruction or guide research in the University and constituent colleges;

(24) University means, a University constituted or deemed to have been constituted under this Act;

(25) University area means, the area indicated against each University specified in the Schedule;

(26) University campus means, the area comprised within the limits of the headquarters of each University as notified by the State Government from time to time in the Andhra Pradesh Gazette;

(27) University College means, a college located in the University campus which is established or maintained by the University and provides courses of study qualifying students for admission to University examinations, in accordance with the Regulations prescribed and includes a college so located, and established or maintained by the University immediately before the commencement of this Act;

(28) University Professor means, a person appointed as such by the University.

CHAPTER-II

THE UNIVERSITIES

(1) The Government may, by notification, establish a University and specify the name, area of operation and headquarters thereof and for this purpose it shall be competent for the Government to amend the Schedule so as to,

(i) include the University in the Schedule;

(ii) specify the University area and the headquarters of the newly established University; and

(iii) alter the University area of any other university.

(2) Where a notification has been issued under sub-section (1), there shall, unless the notification is in the mean-time, rescinded, be introduced in the Legislative Assembly, as soon as may be but in any case during the next session of the Legislative Assembly following the date of the issue of the notification, a Bill on behalf of the Government, to give effect to the alteration, addition or cancellation, as the case may be, of the Schedule specified in the notification, and the notification shall cease to have effect when such Bill becomes law, whether with or without modifications, but without prejudice to the validity of anything previously done thereunder.

Provided that if the notification under sub-section (1) is issued when Legislative Assembly is in session, such a Bill shall be introduced in the Legislative Assembly during that session;

Provided further that where for any reason a Bill as aforesaid does not become law within six months from the date of its introduction in the Legislative Assembly, the notification shall cease to have effect on the expiration of the said period of six months.

(3) A University shall be a residential, teaching and affiliating University, and shall consist of a Chancellor, a Vice-Chancellor, a Rector, a Board of Management and an Academic Senate. It shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said Corporate name.

(4) In all suits and other legal proceedings by or against the University the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on the Registrar.

On and from the date of commencement of this Act,

(i) The Andhra University established under the Andhra University Act, 1925 (Act 11 of 1926);

(ii) The Kakatiya University established under the Kakatiya University Act, 1976 (Act 44 of 1976);

(iii) Sri Krishna Devaraya University established under the Sri Krishna Devaraya University Act, 1981 (Act 36 of 1981);

(iv) The Nagarajuna University established under the Nagarjuna University Act, 1976 (Act 43 of 1976);

(v) The Osmania University established under the Osmania University Act, 1959 and (Act 9 of 1959)

(vi) Sri Venkateswara University established under Sri Venkateswara University Act, 1954 (Act XIV of 1954);

shall be deemed to have been established and incorporated under this Act and are hereby declared to be Universities, by the aforesaid names, and the respective University areas and Headquaters thereof shall be as specified in columns (3) and (4) of the Schedule.

Every University, established under this Act shall have the following powers functions and objects, namely:

(1) to provide for instruction and training in such branches of learning as it may think fit;

(2) to make provision for research extension programme and for the advancement and dissemination of knowledge;

(3) to confer degrees and other academic distinctions on persons who have carried on research under conditions prescribed;

(4) to confer honorary degrees or other academic distinctions on approved persons under conditions prescribed;

(5) to create posts, of Professors, Readers, Lecturers and any other, teaching posts required by the University and to appoint persons therefor;

(6) to create administrative, ministerial and other posts required by the University;

(7) to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or may have been acquired by it, for the purposes of the University and to contract and do all other things necessary for or incidental to the purposes of the University;

(8) to institute, take over and maintain colleges and hostels;

(9) to establish, maintain and manage or to affiliate Honours Colleges, Autonomous Colleges and Post-Graduate Centres in any part of the University area outside the University Campus;

(10) to confer autonomy on affiliated Colleges or Post-Graduate Centres in any part of the University area outside the University Campus;

(11) to transfer any or all the colleges or institutions maintained by the University to the administrative control of the Government on such conditions as it may determine;

(12) to erect, equip and maintain laboratories libraries and museums;

(13) to affiliate or recognize colleges and institutions and to withdraw such affiliation or recognition;

(14) to inspect affiliated and recognized colleges and institutions and to take measures to ensure that proper standards of instructions are maintained in them;

(15) to make grants from the funds of the University to affiliated and recognized colleges and institutions;

(16) to establish, maintain and manage research departments and institutions;

(17) to make special provision for the spread of higher education among educationally backward classes of citizens;

(18) to make special provision for colleges and institutions for women students;

(19) to establish research institutions in any part of the University area whether within or outside the University campus;

(20) to fix fees and to demand and receive such, fees and other charges as may be prescribed?

(21) to make grants from the funds of the University for the maintenance of the National Cadet Corps;

(22) to institute and manage,

(i) a Department of Publications;

(ii) a University Press;

(iii) an Employment Bureau;

(iv) an Information Bureau;

(v) Boards of University Extension;

(vi) Students Unions, University Sports and Athletic Clubs; and other similar bodies and associations.

(23) to Co-operate with other Universities, educational institutions and authorities in such manner and for such purposes as the University may determine;

(24) generally to do all such other acts and things whether incidental to the powers aforesaid or not, as may be necessary or desirable to further the objects of the University as a residential, teaching and affliating University, to cultivate and promote arts, fine arts, sciences, professional studies, technology and other branches of learning and to promote the interests of its students;

(25) to supervise and control the conduct and discipline of the students of the University and its affiliated and recognized colleges and institutions and to make arrangements for promoting their health and general welfare.

(1) No college or institution outside the University area shall form part of, or be affiliated to or recognized by or be admitted to the privileges of the University;

Provided that the colleges and institutions in the territories specified in clause (b) of sub-section (1) of section 8 of the States Reorganization Act, 1956, (Central Act 37 of 1958) which formed part of the State of Hyderabad as it existed immediately before the 1st November, 1956, shall continue to be affiliated to or be recognized by the Osmania University, until such time as that University may determine:

Provided further that the institution of research and higher learning outside the concerned University area may be recognized in the manner prescribed by the Statutes.

(2) No college or institution within the concerned University area shall, after the commencement of this Act, form part of, or be affiliated to, or be recognized by, or seek admission to any privileges of any other University:

Provided that nothing contained in this sub-section shall apply to any such college or institution, within the concerned University area and which formed part of, or was, affiliated to, recognized by, any other University prior to such commencement.

(3) Every college or institution which was affiliated to or associated with or recognized or maintained by any of the Universities in the Schedule at the commencement of this Act shall continue to be affiliated to or associated with or recognized or maintained by that University.

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, affiliate or recognize 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 or constituent collage for vomer, or in embers of educationally backward classes or allot seats on such regional basis of the concerned university area, as may be declared by the University;

(3) the Government may reserve seats in colleges under their management for women or members of educationally backward classes or allot seats on such regional basis of the State as may be declared by the Government.

(1) The Government shall have the right to cause an inspection to be made by such person of persons as it may direct of the University its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained by or affiliated to the University and also to cause an inquiry to be made, into the teaching and other work conducted or done by the University in respect of any matter connected with the University. The Government shall in every case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.

(2) The Government shall forward to the Vice-Chancellor a copy of the inspection report for obtaining the views of the Board of Management and on receipt of such views, the Government may tender such advise as they consider necessary and fix a time-limit for action to be taken by the University.

(3) The Board of Management shall within such time as the Government may fix report to through 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 to there satisfaction, within the time fixed and after considering any explanation furnished or representation made by the ??? of management it sue such directions as they may think fit and the University shall comply with such directions.

CHAPTER III

OFFICERS OF THE UNIVERSITY

The following shall be the Officers of the University:

(i) The Chancellor;

(ii) The Vice-Chancellor;

(iii) The Rector;

(iv) The Principals/Dean of the University Colleges;

(v) The Registrar;

(vi) The Finance Officers; and

(vii) Such other persons as the Statutes declare to be officers of the University.

The Governor of Andhra Pradesh shall be the Chancellor of every University stablished or deemed to have been established under this Act. He shall, by virtue of his office, be the Head of the University and shall, when present, reside at convocations of the University. He shall exercise such other powers and perform such other duties as may be conferred on or vested in him by or under the provisions of this Act. The Chancellor may, by order in writing annul any proceeding of the University which is not in conformity with this Act, the Statutes or the Ordinances:

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 show, within the time specified therefor in the said notice, shall consider the same.

(1) The Government shall constitute a Search Committee consisting, of:

(i) a nominee of the Board of Management?

(ii) a nominee of the University Grants Commission; and

(iii) a nominee of the State Government.

The Search Committee shall submit a panel of three persons to the Government in alphabetical order from among whom the State Government shall recommend one person to the Chancellor for appointment as Vice-Chancellor and the Chancellor shall appoint such person as Vice-Chancellor:

Provided that it shall be competent for the Government to call for a fresh panel if they consider necessary and the Search Committee shall submit a fresh panel to the Government.

(2) The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him and after due enquiry ordered by the Government, by the Lokayukta or by such person who is or has been a Judge of a High Court or the Supreme Court as may be appointed by the Chancellor in which the Vice-Chancellor shall have an opportunity of making his representation against such removal:

Provided that where the enquiry is conducted by a person who is or has been a Judge of High Court or he supreme Court the report of such an enquiry shall be forwarded to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section;

Provided further that where the Ldkayukta enquires; into an allegation against the Vice-Chancellor under the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (Act 11 of 1983), then, notwithstanding anything contained in section 12 of that Act, the Lokayukta shall submit the report to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section.

(3) The Vice-Chancellor shall be the ??? 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.

(1) Subject to the provisions of sub-section (2) of section 11 the Vice-Chancellor shall hold office for a term of three years from the date of his appointment and shall be eligible for reappointment to that office for another term of three years in the manner provided in sub-section (1) of section 11.

(2) The Vice-Chancellor shall be paid such pay and allowances as may by order, be specified by the Government from time to time. He shall be provided with a furnished official accommodation for which he shall pay ten per cent of his salary towards rent.

(3) When the Vice-Chancellor is unable to exercise his powers, perform his functions and discharge his duties owing to absence, illness or any other cause or when the office of Vice-Chancellor is vacant, it shall be competent for the State Government to appoint a person to be in-charge Vice-Chancellor. The person go appointed as in-charge Vico-Chancellor shall exercise the powers, perform the functions and discharge the duties of the Vice-Chancellor until the Vice-Chancellor assumes the office or as the case may be, a new Vice-Chancellor is appointed in accordance with sub-section (1):

(4) It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor.

(5) When the post of the Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled by the Chancellor by appointing another person as the Vice-Chancellor and the Vice-Chancellor so appointed shall hold office for a full-term of three years.

(1) The Vice-Chancellor shall, by Potters virtue of his office be a member Chairman of the Board of Management of the Academic Senate and shall preside at the convocation of the University in the absence of the Chancellor.

(2) He shall be entitled to be present at the address at any stage, any meeting of any Authority of the University but not to ??? thereat, chiefs he is member of the authority concerned.

(3) He shall have the power to convene meetings of the Board of Management and the Academic Senate.

(4) It shall be his duty to see that the provisions of this Act, the statutes, the ordinances and Regulations are duly observed and he may exercise all powers necessary for this purpose.

(5) He shall have power to interpret the provisions of this Act the statutes the Ordinances and the Regulations. Any person or authority aggrieved may, within such time as may be prescribed by an Ordinance, appeal to the Chancellor:

Provided that,

(i) if such interpretation was given at a meeting of the Board of Management, the appeal shall be to the Chancellor direct;

(ii) if such interpretation was given otherwise than at a meeting of the Board of Management, the appeal shall be forwarded to the Chancellor through the Board of Management.

The decision of the Chancellor on the appeal shall be final.

(6) He shall give effect to the decision of the Authorities of the University taken in accordance with the powers conferred by or under this Act.

(7) He shall have such other powers as may be prescribed.

(8)(a) When, with regard to any matter in which any officer or authority may take action, the Vice-Chancellor considers immediate action desirable, he may subject to the general control of the Chancellor take such action as may be necessary but shall, as soon as may be, report the action taken to the officer or authority concerned.

(b) An appeal shall lie to the Board of Management against any action taken by the Vice-Chancellor under clause (a) affecting any person in the service of the University, at the instance of such person. Such appeal shall be filed within thirty days from the day on which such person has notice of the action taken.

There shall be a Rector who shall be appointed by the Board of Management on the recommendations of the Vice-Chancellor in such manner and on such terms and conditions os may be prescribed by the Statutes from among the senior professors. He shall exercise such powers and perform such duties as may be prescribed by the Statutes.

(1) The Registrar shall be a whole time paid officer of the University appointed by the Board of Management for a term of three years or less and on such terms and conditions as may be prescribed by the Statutes, provided that he shall not continue in that office for more than six years.

(2) The Registrar shall act as the Secretary of the Board of Management and Academic Senate. He shall exercise such powers and perform such duties et may be prescribed.

(3) The Board Management may transfer the Registrar to a suitable position even before the completion of the term provided he is shewn a position in the University with the same emoluments.

(1) The Finance Officer shall be a whole-time officer of the University appointed by the University from our of panel of three officers to be obtained from the Government in the Education Department on such terms and conditions as may be prescribed by the rules made by the Cover in this behalf. He shall be the employee of the Government and the salary, allowances, pension and other remuneration shall be paid in the first instance out of the consolidated Fund of the State and later recovered from the University.

(2) He shall maintain the accounts of the University and also advise the University on all matters relating to income and expenditure.

(3) Se shall be present at the meetings of the Finance Committee and participate in the discussions but shall not he entitled, to vote.

CHAPTER-IV

AUTHORITIES OF THE UNIVERSITY

The following shall be the authorities of the University, namely;

(i) The Board of Management;

(ii) The Academic Senate;

(iii) The Faculties;

(iv) The Boards of Studies; and

(v) Such other bodies, as the Statutes may declare to be Authorities of the University.

(1) The Board of Management shall consist of the following persons, namely:

(1) the vice-Chancellor;

(2) the Rector;

(3) the Secretary to Government in the Education Department or his nominee;

(4) the Secretary to Government, in the Finance and Planning (Finance Wing) Department or his nominee; and

(5) the Director of Higher Education/the Commissioner of Collegiate Educations:

Provided that in the case or Sri Venkateswara University, the Executive Officer, Tirumala-Tirupathi Devasthanams shall also be the Ex-Officio Member of the Board of Management.

(1) one professor of the University Colleges to be nominated by the Government;

(2) one Principal/Dean of the University Colleges to be nominated by the Government;

(3) one Principal of affiliated Colleges to be nominated by the Government;

(4) four eminent persons from the fields of Industries or Commerce or legal, engineering or medical professions or from such other fields of public life as the Government Stay consider useful to the University to be nominated by the Government.

(1) two teachers elected from among the teachers of the University Colleges of whom one shall be a Professor;

(2) two teachers elected from among the teachers of the affiliated colleges of whom one shall be a Principal;

(3) One Principal of a professional college to be elected from among the teachers of the professional colleges in the University area;

(4) two members of the Academic Senate to be elected from among themselves, other than teachers.

(2) The term or office of the nominated and elected members shall be three years from the date of constitution of the Board of Management.

(3) The Board of Management shall meet atleast once in every six weeks and may meet often if necessary.

(4) Upon a requisition in writing signed by not less than one-third of the total number of members of the Board of Management, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not be later than seven days from the date of receipt of requisition Aforesaid.

(5) In the absence of the Vice-Chancellor from any meeting of the Board of Management, the members present at the meeting shall choose one among themselves to preside over the meeting.

(6) The quorum for a meeting of the Board of Management shall be one-third of the total number of members or four persons, whichever is higher.

The Board of Management shall be Powers and the Executive Authority of the University and shall have power,

(1) to direct the form, custody and use of the common seal of the University;

(2) to hold, control and administer the property and funds of the University;

(3) to enter into, vary carry out and cancel contracts on behalf of the University in the exercise of performance of the powers and duties assigned to it by this Act and the Statutes;

(4)(a) to accept on behalf of the University, endowments, bequests, donations and other transfers of property made to it;

(b) to administer all funds placed at the disposal of the University for specific purposes;

(5) subject to such Statutes as may be prescribed in this behalf,

(i) to appoint the teachers of the University below the rank of lecturers;

(ii) to appoint the teachers of the University and above the rank of lecturers on the recommendations of the Selection Committee constituted for the purpose:

Provided that the Board of Management 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:

Provided further that if the Board of Management rejects the selections made by the Selection Committee, the matter shall be referred by the university to the State Government whose decision thereon shall be final:

(iii) to fix emoluments of the teachers of the University and define their duties and conditions of service;

(6) to suspend, remove or dismiss teachers of the University subject to such Ordinances as may be made in this, behalf;

(7) to appoint, dismiss, remove or suspend any member of the non-teaching staff of the University;

(8) to fix the emoluments of the employees of the University and define their duties and the conditions of their service;

(9) to award fellowships, travelling fellowships, scholarships, exhibitions, bursaries, studentships, medals and prizes in accordance with such rules as may be made in this behalf;

(10) to appoint examiners in consulation with the Board of studies and to fix their fees;

(11) to conduct University Examinations and to approve and publish the results thereof;

(12) to prescribe the fees to be charged for admission to the examinations, degrees, diplomas and oriental titles of the University;

(13) to charge and collect such tution and other fees as may be prescribed by the Ordinances for admission to courses of study in the colleges and institutions of the University;

(14) to manage and control all colleges, hostels, libraries, laboratories, museums and the like, instituted and maintained by the University;

(15) to establish, manage and control a Department of Publications, a University Press, an employment Bureau, Students Unions, University Extension Boards, University Athletic Clubs and other similar associations;

(16) to affiliate colleges to the University as Honours Degree, Oriental or Professional Colleges under conditions prescribed by the Academic Senate and to suspend or withdraw such affiliation after consultation with the Academic Senate;

(17) to confer in consultation with the Academic Senate either suomotu or on a representation received in this behalf from a college, autonomy on any college in the University area and to likewise withdraw such autonomy:

(18) to grant recognition to the institution and oriental colleges under conditions prescribed by Statutes after consultation with the Academic Senate and to suspend or withdraw such recognition after consultation with the Academic Senate;

(19) to direct the inspection of affiliated or recognised colleges and institutions;

(20) to call for reports and returns and other information from affiliated or recognised colleges and institutions;

(21) to recognise hostels not maintained by the University and to suspend or withdraw such recognition therefrom;

(22) to supervise and control the residence and discipline of the students of the University and make arrangements for promoting their health and well being;

(23) to recommend to the Chancellor on the motion of the Vice-Chancellor the conferment of honorary degrees and other academic distinctions;

(24) to make, amend or repeal Regulations, Statutes and Ordinances;

(25) to delegate any of its powers to the Vice-Chancellor or to a committee from among its own members or to any employee of the University;

(26) to regulate and determine all matters concerning the administration of the University in accordance with the statutes the Ordinances and the Regulations and to exercise such other powers or duties as may be conferred or imposed by this Act;

(27) to establish and maintain University Colleges;

(28) to provide for research and advancement and dissemination of knowledge;

(29) to create posts of professors, readers, lecturers and other teaching posts required by the University;

(30) to establish, equip and maintain the University laboratories and libraries;

(31) to control, in general, all colleges in the University area in the manner prescribed by Statutes;

(32) to confer degrees and other academic distinctions on persons who have pursued approved courses of study in a University college or an afflicted college or Oriental college, unless exempted therefrom in the manner prescribed by the Regulations and shall have passed the prescribed examination of the University or shall have carried on research under conditions prescribed;

(33) to confer honorary degrees or distinctions on approved persons in the manner prescribed;

(34) to provide for allowances, travelling allowances, scholarships, exhibitions, bursaries, studentships, medals and prizes;

(35) to provide for lecturers and instruction to persons not being students of the University and to grant diplomas to them;

(36) to establish and maintain hostels;

(37) to prescribe the fees to be charged for the affiliation and recognition of colleges;

(38) to prepare the annual reports and annual accounts and the financial estimates of the University for submission to the Academic Senate;

(39) to enter into any agreement with the Government or with the private managements for assuming the management of any institution and taking over its properties and liabilities or for any other purpose not repugnant to the provisions of the Act;

(40) to exercise all the powers of the University not otherwise provided for, and all powers requisite to give effect to the provisions of the Act.

The Board of Management shall prepare during each financial year the annual accounts of the university of the proceeding financial year and submit them to such audit as the Government may direct before the end of the financial year. The accounts so audited shall be published in the Andhra Pradesh Gazette it and copies thereof together with copies of audit report shall be submitted to the Academic Senate not later than two years from the end of the financial year to which the accounts relate and also to the Government.

The Board of Management shall prepare before such date as may be prescribed by the Statutes, the financial estimates for the ensuing financial year alongwith annual accounts whether audited or not of the preceding financial year and submit the same to the Academic Senate. These estimates shall be considered by the Academic Senate at its annual meeting and the resolutions of the Academic Senate thereon shall be submitted to the Government for information.

The Board of Management shall prepare an annual report of the University and send it to the Academic Senate on or before such date as may be prescribed by the Statutes. The report shall be considered Toy the Academic Senate at its next annual meeting. A copy of the report with a copy of the resolution thereon, if any, of the Academic Senate shall be submitted to the State Government for information.

The Board of Management 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, but report of expenditure incurred shall be made to the Academic Senate at its next meeting for approval.

The Academic Senate shall, consist senate, the following persons, namely:

(1) all members of the Board of Management.

(2) all Deans of Faculties;

(3) all Ex-Vice-Chancellors of the University concerned?

(4) the Director of Technical Education;

(5) the Director of Medical Education;

(6) the Director of School Education;

(7) the Director of Adult Education;

(8) the Director of Intermediate Education;

(9) the Chairman of the Andhra Pradesh State Council of Higher Education or in his absence the Vice-Chairman thereof;

(10) the Director, Telugu Academy;

(11) all members of the University Planning and Monitoring Board.

(1) All donars who are earlier members of the erstwhile Senate;

(2) all persons who donate an amount of not less than rupees five lakhs to the University.

(1) one third or twenty Professors whichever is less, of the University colleges, by rotation;

(2) one third or twenty Principals whichever is less of the affiliated colleges in the University area by rotation;

(3) seven persons of whom two shall belong to the members of the Scheduled Castes and one shall belong to Scheduled Tribes two shall belong to Backward Classes and two shall be women;

(4) two Principals of Junior Colleges or Higher Secondary Schools in the University area;

(5) ten persons to represent professionals belonging to the fields of medicine, engineering, business, law, banking etc.,

(6) two persons belonging to the non-teaching staff employed in the colleges of the University area;

(7) six students to be nominated on merit basis of whom two shall be undergraduates, two shall be post-graduates, one shall be a research scholar and one student of a professional college;

(8) one Librarian of any college in the University area;

(9) one Physical Director of any college in the University area;

(10) two persons from Research Laboratories or Institutions of the Government of India in the University area;

(11) one Professor from each of the other Universities in the State;

(12) two representatives of the managements of private colleges in the University area.

CLASS-IV - ELECTED MEMBERS:

(1) Ten teachers to be elected from among the teachers of the University colleges from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;

(2) Ten Teachers to be elected from among the teachers of the affiliated colleges in the University area from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;

(3) Ten Members of the Legislative Assembly to be elected from among the Members of the Legislative Assembly of whom two each shall belong to Scheduled Castes/Backward Classes and One Scheduled Tribe from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes.

(1) The Academic Senate shall have the authority to provide instruction and training in such branches of learning as it thinks fit. It shall exercise general supervision over the Academic Policies of the University and provide leadership for raising the standard and quality of education and research.

(2) In particular the Academic Senate snail have power,

(a) to consider the annual report and budget estimates prepared by the Board of Studies;

(b) to advise the Board of Studies on all academic matters, including the control and management of the libraries;

(c) to constitute the several faculties as may be prescribed;

(d) to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching;

(c) to make recommendations to the Board of Management for the creation of posts of professors, readers, lecturers and other teaching posts and in regard to the duties and emoluments thereof;

(f) to make recommendations to the, Board of Management for the recognition of teachers qualified to give instruction in affiliated and oriental colleges;

(g) to make recommendation to the Board of Management for the selection of a college in the University area on a reference made thereof by the Board of management for the conferment of autonomy on such college or for withdrawal of autonomy already conferred;

(h) to make regulations for the encouragement of co-operation and reciprocity among colleges with a view to promoting academic life;

(i) to make regulations regarding the admission of students to the University;

(j) to make regulations relating to courses, examinations and the conditions on which students shall be admitted to examinations for the degrees of the University;

(k) to decide the conditions under which exemptions relating to the admission of students to examinations may be given;

(l) to appoint standing committees and to delegate to them or the Vice-Chancellor, powers to execute any of the functions assigned by this Act;

(m) to make regulations for the use of Telugu as medium of instruction and examination.

(1) The University shall such faculties as may be prescribed by Statutes.

(2) Each faculty shall consist of such departments of teaching as may be prescribed by Statutes.

(3) The constitution and sanctions of the ??? shall be prescribed by Statutes.

(4)(a) There shall be Dean/Chairman for each faculty who shall be appointed by the Board of Management from among the members of the faculty concerned on the recommendation of the Vice-Chancellor;

(b) The terms and conditions of the office of Dean/Chairman shall be prescribed by Ordinances.

A separate Board of Studies shall be attached to each department of teaching. The constitution and functions of the Boards of Studies shall be prescribed by ordinances. There shall be representation for students on the Boards of Studies.

(1) There shall be a Planning and Monitoring Board consisting of,

(i) the Vice-Chancellor (Chairman);

(ii) four from among the principals of University and Professional Colleges, Deans/Chairman of Faculties nominated by the Vice-Chancellor;

(iii) two educationists nominated by the Government;

(iv) two nominees of the University Grants Commission.

(2) The Board shall be the principal planning and reviewing body and it shall also arrange for periodical monitoring of the developmental programmes and of teaching and research in the University.

CHAPTER-V

GENERAL

No person shall be qualified for nomination as a member of any of Authorities of the University, if he,

(a) is, on the date of nomination, of unsound mind, a minor, a deaf-mute or is suffering, from leprosy; or

(b) applied to be adjudicated as an insolvent or is an undischarged insolvent; or

(c) has been convicted and sentenced by a criminal court to imprisonment for a period of more than one year for an offence involving moral turpitude unless such sentence has been reversed or the offence has been pardoned or a period of five years has elapsed from the date of the expiration of the sentence.

Save as otherwise provided, if any question arises whether, a person has be a member of any Authority of the suy referred to the Chancellor, whose decision thereon shall be final.

All the Authorities of the University shall have power to appoint Committees. Such Committees, may unless there be some special provision to the contrary, consist of members of the authority concerned and of such other persons, if any, as the authority in each case may think fit.

No act or Proceeding of any authority or other body of the University shall be deemed invalid by reason only of some defect in the constitution of the Authority or body or by reason of the existence of a vacancy or vacancies among members.

33. Term of office of members of Board of Management and the Academic Senate, etc. (1) save as otherwise provided, the Board of Management, the Finance Committee and the Academic Seriate 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:

Provided that no person other than ex-officio member, professor, Heads of Departments other than Professors, Deans/Chairmen of Faculties and Principals shall be a member of the Board of Management or the Academic Senate for more than two terms consecutively.

(2) No member of an authority specified in sub-section (1) who is elected, appointed or nominated in his capacity as a member of a particular electorate or the holder of a particular office or appointment shall continue to be a member of such authority on his ceasing to be a member of the particular electorate or the holder of the particular office or appointment.

(3) Where an elected, appointed or nominated member of an authority specified in sub-section (1) is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of that authority ex-officio, he, shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven clear days from the date of his taking charge of his temporary appointment, choose whether he will continue to be member of that authority by virtue of his election, appointment or nomination, or whether he will vacate office as such member and became a member ex-officio by virtue of his temporary appointment, and the choice shall be final. On failure to make such choice he shall be deemed to have vacated his office as an elected, appointed or nominated member.

The Academic Senate may on the recommendation of not less than, thirds of the members of the Board of Management and by the votes of a majority of the total membership of the Acadmic Senate and two-thirds of the members present and voting remove the name of any person from the register of graduates and remove any person from membership of any Authority of the University if he has been convicted by a court of law of what in the opinion of the Academic Senate is an offence involving moral turpitude or if he has been guilty of scandalous conduct, and for the same reasons may withdraw any degree or diploma conferred or granted by the University.

The Academic Senate may also remove any person from the membership of any Authority of the University if he becomes of unsound mind or a deaf-mute or is suffering from leprosy or has applied to be or is adjudicated as an insolvent.

All graduates of the University Graduates and holders of such of the Oriental titles and diplomas as may be laid down by the State Government shall be entitled to have their names enrolled in the register of Registered Graduates and to enjoy all privileges of registration.

CHAPTER VI

TEACHING AND ADMISSION OF STUDENTS

(1) No attendance at any institutions other than a University, constituents, affiliated or recognised college or institution of the University shall qualify a candidate for admission to are examination of the University other than the entrance examination to the University.

(2) The courses of study and curricula shall be those prescribed.

(1) No student shall be eligible for admission to a course of study qualifying for admission to a post matriculation University examination unless the has passed the examination prescribed as qualifying for admission to such course or an examination recognised by the Academic Senate as equivalent thereto and possess such other qualification, if any, as may be prescribed.

(2) Every candidate for a University examination shall, unless exempted in accordance with the Ordinances and Regulations, prescribed, be an enrolled member of a University, constituent or affiliated or recognised college or institution of the University.

The University shall recognise every degree conferred or diploma granted by any other University in the State as equivalent to the corresponding degree or diploma conferred or granted by the University.

CHAPTER-VII

APPOINTMENT OF TEACHERS ETC.

(1) Save as otherwise provided, every salaried officer and teacher of the University shall be appointed under a written contract, and the conditions of service relating to them shall, as far as possible be uniform except in respect of salaries payable to them.

(2) The contract shall be lodged with the Registrar and a copy thereof shall be furnished to the officer or teacher concerned.

(1) Every employee shall be appointed under a written contract which shall be lodged with, the Registrar or Dean a copy of which shall be furnished to the employee concerned.

(2) Any dispute arising out of a contract between the University and any employee may be referred by the Vice-Chancellor or to a grievances committee consisting of such member of the Board of Management as may be nominated by it.

Any student or candidate for an examination whose name has been removed from the rolls of the University by the orders or resolution of the Vice-Chancellor, or by a Committee constituted by the Board of Management as the case may be, and who has beer, debarred from appearing at the examinations of the University for more than one year, may, within ten days of the date of communication of such orders or copy of such resolution to him, appeal to the Board of Management and the Board of Management may confirm, modify or reverse the decision of the Vice-Chancellor or the Committee as the case may be.

Every employee or student of the University shall, notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed by the Statutes to the Board of Management against the decision of any officer of the University affecting such employee or student and thereupon the Board of Management may confirm, modify or reverse the decision appealed against.

(1) There shall be constituted a Selection Committee in regard to the appointment of professors, readers and lecturers which shall consist of the following namely,

(i) the Vice-Chancellor;

(ii) three experts from outside the University to be nominated by the Vice-Chancellor from out of a panel prepared every year by the Board of Studies and approved by the Board of Management of whom atleast two shall be present in the selection committee;

(iii) Chairman of the Board of Studies concerned;

(iv) Head of the Departments:

Provided that no person shall participate in the meetings of the selection committee for any appointment if he or his near relative is a candidate for that appointment;

Provided further that no teacher holding a post lower in rank than the one to which appointment is to be made shall be a member of selection committee.

(2) The Registrar shall be the Secretary of the Selection Committee.

(3) Provisions shall be made in the Statutes in respect of such matters as may be considered necessary and not provided for in sub-sections (1) and (2) in order to ensure fair selections.

Where any pension, insurance or provident fund has been constituted by the University for the benefit of its officers, teachers or employees, the Government may declare that the provisions of the Provident Fund Act, 1925 (Central Act XIX of 1925) shall apply to such fund as if it were a Government Provident Fund:

Provided that all persons who entered the Osmania University service before the 1st April, 1953, shall have the privilege of pension, under the Hyderabad Government Rules and be entitled to draw their pension from the Government Funds:

Provided further that the University shall have powers, in consultation with the Finance Committee, to invest the Provident Fund amount in such manner as it may determine.

CHAPTER-VIII

UNIVERSITY FUNDS ETC.

The University shall have a general fund to which shall be credited,

(i) its income including the fees and endowments;

(ii) contribution or grants which may be made by the Government on such conditions as they may impose; and

(iii) other contributions or grants.

The University shall have such other funds and maintain such accounts as the Board of Management may determine on the recommendation of the Finance Committee.

(1) There shall be constituted a Finance Committee which shall be a subcommittee of the Board of Management with the following as members, namely:

(a) Vice-Chancellor (Chairman);

(b) two members of the Board of Management nominated by it;

(c) one member, of the Board of Management to represent Banking or Accounting;

The Finance Officer shall be the Secretary of the Finance Committee.

(2) The Finance Committee shall have the following duties and powers, namely:

(a) to examine the annual accounts of the University and to advise the Board of Management thereon;

(b) to examine the annual budget estimates a advise the Board of Management there;

(c) to review the financial position of the University from time to time;

(d) to make recommendations to the Board of Management on all matters relating to the finances of the University;

(e) to make recommendations to the Board of Management on all proposals involving expenditure for which no provision has been made in the budget, or which involve expenditure in excess of the amount provided in the Budget.

The University may accept funds from Government of India, the State Government, the University Grants Commission, and borrow money from a Bank or a Corporation, for the purposes of the University.

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 scheme which involves any matching contribution from the Government or create a post or posts resulting in a recurring liability on the Government either immediately or in future:

Provided that for the existing teaching purposes the Board of Management may authorise the creation and filling up of pests 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 the prior approval of the Government.

The Government may, at any time, after the commencement of this Act, transfer to the University the control and management of and of their institutions on such terms and conditions as may be deemed, proper.

CHAPTER-IX

STATUTES, ORDINANCES AND REGULATIONS

Subject to the provisions of this Act, the Board of Management shall have power to make Statutes for all or any of the following matters, namely:

(a) the constitution, powers and duties of the Authorities of the University:

(b) the powers, duties and conditions of service of the officers of the University other than the Chancellor and Vice-Chancellor;

(c) the methods of nomination to the Authorities of the University and save as otherwise provided, the procedure at meetings of such authorities including the quorum for the transaction of business by them;

(d) the condition of affiliation or recognition of colleges and institutions;

(e) the holding of convocations to confer degrees;

(f) the institution of pension, insurance or provident fund for the benefit of the officers, teachers and other employees of the University;

(g) the maintenance of a register of Registered Graduates;

(h) the institution and maintenance of University and constituent colleges, libraries, laboratories and hostels;

(i) the administration of endowments and the institution and condition of award of fellowships, traveling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes; and

(j) all matters which by this Act may be prescribed by Statutes.

(1) Every Statute passed by the Board of Management shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the Board of Management for reconsideration.

(2) No Statute passed by the Board of Management shall be valid or shall come into force until assented to by the Chancellor.

The Board of Management shall, have power to make Ordinances subject to the provisions of this Act and the Statutes and such Ordinances may provide for all or any of the following matters, namely:

(a) the levy of fee in the University and the Constituent colleges;

(b) the fees to be charged for admission to the examinations degrees and diplomas of the University;

(c) the conditions of residence of students of the University and the levy of fees for residence in hostels maintained by the University;

(d) the conditions of recognition of hostels not maintained by the University;

(e) the number, qualifications and emoluments of teachers of the University;

(f) the fees to be charged for courses of study given by the teachers of the University for lecturers for tutorial and supplementary instruction provided by the University, and for services rendered by the University offices;

(g) the mode of appointment and duties of examiners;

(h) the conduct of examinations;

(i) the constitution and determination of the functions of the Boards of Studies;

(j) the discipline, health and welfare of students of the University;

(k) the constitution, powers and duties of University Extension Boards; and

(l) all matters which by this Act or by the Statutes may be provided for by the Ordinances.

(1) In waking Ordinances, the Board of Management shall consult the Academic Senate when such Ordinances affect the appointment and duties of examiners or the conditions of residence of students.

(2) All Ordinances made by the Board of Management shall take effect from such date as may direct, but every Ordinance so made shall be submitted as soon as may be, after it is made, to the Chancellor.

(1) The Academic Senate shall have power to make Regulations subject to the provisions of this Act, and such Regulations may provide for all or any of the following matters, namely:

(a) the encouragement of co-operation and reciprocity among colleges;

(b) the admission of students to the University or prescribing the examinations to be recognised as equivalent to University examinations;

(c) the University courses and examinations and the conditions on which students shall be admitted to examinations for the degrees, diplomas, certificates and titles of the University;

(d) the grant of exemptions.

(2) All Regulations shall have effect from such date as the Academic Senate may direct.

CHAPTER-X

MISCELLANEOUS

If any difficulty arises as to the constitution or reconstitution or appointment of any Authority or officer of the University or otherwise in first giving effect to the provisions of this Act, or at the time of establishing a new University, the Government, as occasion may require, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.

(1) The following Acts are hereby repealed, savings,

(i) the Andhra University Act, 1925; (Act 2 of 1926).

(ii) the Kakatiya University Act, 1976 (Act 44 of 1976).

(iii) Sri Krishna Devaraya University Act, 1981; (Act 36 of 1981).

(iv) the Nagarjuna University Act, 1976 (Act 43 of 1976).

(v) the Osmania University Act, 1959, and (Act 9 of 1959).

(vi) Sri Venkateswara University Act, 1954 (Act 14 of 1954).

(2) Upon such repeal, the provisions of sections 8 and 18 of the Andhra Pradesh General Clauses Act, 1891 (Act 1 of 1891) shall apply.

(3) Not withstanding such repeal,

(a) the person holding office immediately before the commencement of this Act as Vice-Chancellor shall, on such commencement, be the Vice-Chancellor of the University concerned, and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act, until a Vice-Chancellor is appointed in accordance with this provisions or this Act;

(b) the members of the Executive Council and Academic Senate constituted and functioning before the commencement of the Andhra Pradesh Universities Ace, 1991 (hereinafter referred to as the said Act), shall continue to be such members and function only until the Board of Management and a new Academic Senate the case, may be is re-constituted in accordance with the provisions of the said Act;

(c) Upon the reconstitution of the Board of Management and Academic Senate, in accordance with the provisions of the said Act, the members of the Executive Council and the Academic Senate other than the life members thereof holding offices of such members immediately before such reconstitution shall cease to hold the offices of such members;

(d) all colleges and institutions affiliated to or recognised by the University immediately before the commencement of this Act shall be deemed to be affiliated or recognised as the case may be, under this Act;

(e) all property, movable or immovable and all rights interests whatever kind, powers and privileges of the University constituted immediately before the commencement of this Act, shall be transferred to and vest in the concerned University and shall be applied to the objects and purposes for which the University is constituted;

(f) all benefactions accepted, or received by the University constituted immediately before the commencement of this Act shall be deemed to have been accepted or received by the University under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding, that such conditions are inconsistent with the provisions of this Act;

(g) all debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University;

(h) all references in any enactments or other instruments issued under an enactment to the University constituted immediately before the commencement of this Act shall be construed as references to the concerned University deemed to have been constituted under this Act;

(i) the appointment of the officers (other than the Vice-Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall lie deemed to have been made under and for the purposes of this Act, and such. Officers, teachers and employees shall continue to hold office, subject to the conditions governing the terms of their office or employment;

(j) the appointments of all the examiners validly made immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act and such examiners shall continue to perform the same duties and exercise the same privileges until fresh appointments are made under the provisions of this Act;

(k) all Statutes, Ordinances and Regulations, made under the relevant University Act in respect of the Universities specified in section 4 shall, so far as such Statutes, Ordinances and Regulations, are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under the provisions of this Act until they are superseded or modified by Statutes, Ordinances and Regulations made under this Act.

[See sections 2(19) and 4]

UNIVERSITIES AND THEIR TERRITORIAL JURISDICTION

1. Received the assent, of the Governor on the 21-01-1991. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated 11-10-1990 at page 5 & 6.