Section 13 in Dr. Y.S.R. Horticultural University Act, 2007
13. Powers and functions of the Academic Council.
(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 educational 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 Academic 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;(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 relating 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 conferment 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.(x)[ for the grant of affiliation or recognition or withdrawal of such affiliation or recognition of colleges/education institutions.] [Added by Andhra Pradesh Act No. 5 of 2017, dated 26.4.2017.]
