Section 27 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
27. First Statutes.
(1)Subject to the provisions of this Act, and the rules made thereunder, the First Statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time;(b)the terms and conditions of appointment of the Vice Chancellor, his powers and functions;(c)the manner and terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer, their powers and functions;(d)the manner and terms and conditions of appointment of other officers and teachers and their powers and functions;(e)the terms and conditions of service of employees of the University;(f)the procedure for arbitration in case of disputes between employees or students and the University;(g)the conferment of honorary degrees;(h)framing of policy for admissions, including regulation of reservation of seats;(i)the rule of Reservation (ROR) shall be followed in the recruitment wherever feasible;(j)fees to be charged from students, and(k)the provisions regarding exemption from payment of tuition fee and awarding scholarships and fellowships to the students.(2)The First Statutes of the University shall be made by the Governing Body shall be submitted to the Government for its approval.(3)The Government shall consider the First Statutes, submitted by the University and shall approve it as far as possible within two months from the date of its receipt, with or without modifications, as it may deem necessary provided that the Government shall mention reasons for such modifications, if any.(4)The University shall communicate its agreement to the First Statutes as approved by the Government, and if it desires not to give effect to any or all the modifications made by the Government under sub-section (3), it may give reasons therefore and after considering such reason, the Government may or may not accept the suggestions made by the University.(5)The Government shall publish the First Statutes, as finally approved by it, in the Andhra Pradesh Gazette, and thereafter it shall come into force from the date of such publication.
