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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 5] AMARAVATI, WEDNESDAY, 26" APRIL, 2017.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the
assent of the Governor on the 25" April, 2017 and the said assent is hereby first
pfublished on the 26™ April, 2017 in the Andhra Pradesh Gazette for general
informatin.
ACT No. 5of 2017
AN ACT FURTHER TO AMEND Dr. Y.S.R. HORTICULTURAL
UNIVERISITY ACT, 2007.
Be it enacted by the Legislature of the State of Andhra Pradesh in
the Sixty-eighth Year of the Republic of India as follows :
1. (1) This Act may be called Dr. Y.S.R.Horticultural University (Amendment) Short title and
Act, 2017. Commencement.
(2) It shall be deemed to have come into force with effect from the
11" August, 2016.
2. In Dr. Y.S.R.Horticultural University Act, 2007, (herein after referred to as the Subslti'utiO_HIOf
principal Act), for the long title, the following shall be substituted, namely ,- x. no. 30 o 2000
“An Act to establish and incorporate a university and affiliating university for
the development of Horticultural Sciences in the State of Andhra Pradesh
and matters connected therewith or incidental thereto.”.
3. In section 2 of the principal Act.- Amendment of
section 2.
(1) after clause (2), the following clause shall be inserted, namely:-
11
2 ANDHRA PRADESH GAZETTE EXTRAO.RDINARY [PART IV-B
“(2a) ‘affiliated college/educational institution; means a college/
educational institution affailiated to the university in accordance with
the Regulations”;
(2) in clause (7), after the words “the University”, the words “or
affiliated to, or recognized by the University”, shall be inserted,;
(3) after clause (20), the following clause shall be inserted, namely,-
“(20a) ‘institution’ means an institution offering academic programmes
or research in Horticultural Sciences, or any other courses as may be
prescribed by the authorities as defined in the Act and includes a
Polytechnic.”;
(4) after clause (21), the following clause shall be inserted, namely,-
“(21a) ‘polytechnic’ means a polytechnic offering courses under
Horticultural Sciences, or any other courses as may be prescribed
by the authorities, as defined in the Act”;
(5) after clause (22), the following clause shall be inserted namely,-
“(22a) ‘recognized college or recognized institution’ means a
college or institution as the case may be recognized by the Uni-
versity under the conditions prescribed.”.
Amendment 4, In section 3 of the Principal Act, after sub -section(2), the following sub-
of section 3. saction shall be inserted, namely :-
“(2a) the University shall be a teaching, research, extension and
affiliating University.”.
Afme""_dmesm 5. In section 5 of the principal Act in sub-section (1), after the words “learing
ofsection > and Scholarship”, the words “and to streamline the Horticultural Education
affiliate, recognize the College imparting Horticultural Sciences or any other
courses as may be prescribed by the authorities,” shall be added at the end
Amendment of 6. In section 7 of the principal Act,-
section 7.
(1) after sub-section (1), the following sub-section shall be inserted,
namely:-
“(1a) to affiliate or recognize Colleges of Horticultural, Science or
Polytechnics and to withdraw such affailiation or recognition in the
manner as may be prescribed”.
(2) after sub-section (4), the following sub-section shall be inserted,
namely:-
“(4a) to institute courses of study and to hold examinations for, and
to confer diplomas to the Private Polytechnics in Horticultural, or
any other courses as may be prescribed by the authorities,
affiliated by the University;
(4b) to institute couses of study and to hold examination for, andto
confer Post Graduate/Under Graduate degree to the Private
APRIL 26, 2017] ANDHRA PRADESH GAZETTE EXTRAORDINARY 3
Colleges in Horticultural , or any courses as may be prescribed by
the authorities, affiliated by the University.”.
7. In section 8 of the principal Act, in sub-section (1), after the word “main- Amendment of
tained”, the words “or affiliated or recognised” shall be inserted. oS,
8. In section 11 of the principal Act, in sub-section (2), after clause (xiii), the Amendment of
following clause shall be added, namely,- SERRHI 1L
“(xiv) to affiliate or recognise colleges/educational institutions of
Horticultural, or any other courses as may be prescribed by the
authorities, including conditional affiliation or recognition of the
colleges or educational institutions and to withdraw such affiliation
or recognition on the recommendation of the Academic Council.”.
9. ॥ section 13 of the principal Act, in sub-section (3), after clause (ix), the Amendment of
following clause shall be added, namely,- e
“(x) for the grant of affiliation or recognition or withdrawal of such
affiliation or recognition of colleges/education institutions.”.
10. In section 56 of the principal Act, in sub-section (5), after clause (xiv), the ofAsemcfienodnm%em
following clause shall be addted, namely,- '
“(xv) affiliation or recognition including conditional affiliation or
recognition of colleges and polytechincs and withdrawal of such
affiliation and for all other matters necessary for carrying out all or
any of the purposes of the Act.”.
11. Dr. Y.S.R. Horticultural University (Second Amendment) Ordinance, 2016~ Sepea of
is hereby repealed. No. 4 of 2016.
M. SRIHARI BABU,
Secretary to Government (I/c),
Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.