Section 11 in Dr. Y.S.R. Horticultural University Act, 2007
11. Powers and functions of the board.
(1)Subject to the provisions of this Act, the Board shall be the Chief Executive body of the University and shall manage and supervise the properties and activities of the University and shall be responsible for the conduct of all administrative affairs of the University, not otherwise provided for, in this Act(2)Without prejudice to the generality of the foregoing powers, the Board shall exercise and perform the following powers and functions:(i)to consider and approve the financial requirements, estimates and budget of the University;(ii)to acquire any property for the University and hold or dispose of its properties,(iii)to accept or transfer any property on behalf of the University;(iv)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(v)to borrow money for capital investments, with prior approval of the State Government and make suitable arrangements for its repayment;(vi)to accept on behalf of the University trusts, bequests and donations;(vii)to consider and approve the recommendations of the Academic Council, Research and Extension Council, wherever required;(viii)to direct the form and use of the common seal of the University;(ix)to consider and approve the establishment of new departments, divisions, centres or Research Stations/Substations or Extension centres or abolition of any one thereof or otherwise, reconstitution of departments, divisions, Research Stations or Centres on the recommendation of the Academic Council or Research and Extension Council, as the case may be,(x)to consider and approve establishment of new Colleges, faculties, amalgamation of two or more Colleges or faculties into a single College or faculty or abolition of a college or faculty, reconstitution of any of the existing faculties on the recommendation of the Academic Council;(xi)to appoint teachers of the University and such other employees of the University as may be prescribed on the recommendation of the Selection Committee:Provided that the Board may invite any person of high academic distinction and professional attainments to accept a post of Professor in the University and appoint him to that post;(xii)to determine and regulate all policies relating to the affairs of the University in accordance with this Act;(xiii)to appoint such Committees either standing or temporary as the Board may consider necessary(xiv)[ to affiliate or recognise colleges/educational institutions of Horticultural, or any other courses as may be prescribed by the authorities, including conditional affiliation or recognition of the colleges or educational institutions and to withdraw such affiliation or recognition on the recommendation of the Academic Council.] [Added by Andhra Pradesh Act No. 5 of 2017, dated 26.4.2017.](3)The Board shall meet at such time and place as it deems necessary but it shall hold a meeting atleast once in every two months and not less than half of the number of its meetings in a year shall be held at the headquarters of the University.(4)The Board may. for purpose of consultation, invite any person having practical experience or special knowledge of any subject under its consideration to attend its meeting.Such person shall have right to speak in, and otherwise to take part in the proceedings of such meeting, but shall not, by virtue of this sub-section, be entitled to vote in any such meeting. A person attending such meeting shall be entitled to such allowances as may be prescribed.
