Section 6 in Andhra Pradesh Agricultural University Act, 1963
6. Powers and functions of the University.
- The University shall have the following powers and functions namely:(a)to provide for instructions, training and research in agriculture;(aa)[ to affiliate or recognise Colleges of Agriculture, Agricultural Engineering, Food Science & Technology and Home Science or Polytechnics and to withdraw such affiliation or recognition in the manner as may be prescribed.] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](b)to provide for the advancement and dissemination of knowledge in the field and extension programmes in agriculture;(c)to institute courses of study and to hold examinations for, and to confer, degrees, diplomas and other academic distinctions on persons who have pursued a course of study or carried on research in the University or in an institution recognised in this behalf by the University, as may be prescribed;(ca)[ to institute courses of study and to hold examinations for, and to confer diplomas to the Private Polytechnics in Agriculture, Seed Technology, Agriculture Engineering, Food Science & Technology and Home Science or any other course as may be prescribed by the authorities, affiliated by the University; [Inserted by Act No. 11 of 2017, dated 29.4.2017.](cb)to institute courses of study and to hold examination for, and to confer Post Graduate/ Under Graduate degree to the Private Colleges in Agriculture, Agricultural Engineering, Food Science & Technology and Home Science or any other course as may be prescribed by the authorities, affiliated by the University.](d)to confer honorary degrees or other academic distinctions, as may be prescribed;(e)to create teaching, research and extension posts required by the University and to appoint qualified persons to such posts;(f)to institute and award fellowships including travelling fellowships, scholarships, studentships and prizes in accordance with the statutes;(g)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;(h)to take over and maintain colleges relating to agriculture and hostels therefore;(i)to borrow money from the Government of India, any State Government or any other agency;(j)to establish and maintain the University colleges and hostels therefor;(k)to fix, demand and receive such fees and other charges as may be prescribed;(l)to provide such lectures and instructions for and to gran c such diplomas to, field workers, and other persons, as the University may determine;(m)to regulate the conduct of students, to maintain discipline among them and-to make arrangements for promoting their health and welfare;(n)to create administrative, ministerial and other necessary posts and to make appointments; thereto;(o)to cooperate with other Universities and authorities in such manner and for such purposes, as the University may determine; and(p)to do all such acts and things, as may be necessary for the furtherance of the objects of the University.
