Section 44 in Andhra Pradesh Agricultural University Act, 1963
44. [ [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1974 (Act No.50 of 1974).]
The Board may by statutes made in this behalf, delegate to any officer or authority of the University any of the powers conferred on it by or under this Act, to be exercised by such officer or authority, subject to such restrictions and conditions as may be specified in such statutes.Notwithstanding anything in the Principal Act.(a)the members of the Board and the Academic council constituted and functioning before the commencement of this Act, shall continue to be such members and function only until a new Board or Academic Council, as the case may be is reconstituted in accordance with the provisions of the Principal Act as amended by this Act.(b)on the reconstitution of such new Board or Academic Council in accordance with the provisions of the Principal Act as amended by this Act, the members of the Board or Academic Council, as the case may be, holding office immediately before such reconstitution, shall cease to be such members.][As amended by the Andhra Pradesh Agricultural University Amendment) Act 1961 (Act No. 11 or 1964).]
