Section 5 in Andhra Pradesh Universities Act, 1991
5. Powers, functions and objects of the Universities.
- 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, Associate Professors, Assistant Professors 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 or 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 recognise colleges and institutions and to withdraw such affiliation or recognition;(14)to inspect affiliated and recognised 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 recognised 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 or 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, education 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 affiliating 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 a affiliated and recognised colleges and institutions, and to make arrangements promoting their health and general welfare.
