Section 5 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
5. Powers and functions of the University.
- The University shall exercise the following powers and perform the following functions, namely: -(1)administer and manage the University;(2)establish, administer and manage the University's constituent colleges, schools, institutes and centers for research, education, training, extension and outreach;(3)provide an ecosystem for research, higher education including professional education, teaching, learning, training, extension and outreach in the approved fields of education;(4)conduct programmes and courses of study that are in the opinion of the University, necessary for the furtherance of its objects;(5)conduct innovative experiments in educational technologies, teaching and learning methods that improve the delivery of education and assist in achieving international standards of education;(6)offer joint programmes in collaboration with national and international institutions recognized by Regulatory Bodies;(7)hold examinations and confer degrees, diplomas and other academic distinctions or titles on persons subject to such condition as the University may determine and to withdraw or cancel any such degrees, diplomas and other academic distinctions or titles in the manner specified by the Regulations;(8)confer honorary degrees or other distinctions in the manner provided by the Statutes;(9)establish a new constituent college, institution or center for furtherance of its objects;(10)collaborate with other national and international Universities, and acquire membership of bodies, authorities, or associations, in such manner and for such purpose as the University may determine by Statutes;(11)sponsor and undertake research and educational programmes in the approved fields of education and obtain the intellectual property rights for such research or any other research;(12)institute and award fellowships, scholarships, prizes, medals and other awards;(13)regulate the expenditure, manage the finances and maintain the accounts of the University;(14)fix, demand and receive or recover fees and such other charges as may be prescribed by the Statutes;(15)receive funds, movable and immovable properties, from business, industry, other sections of society, national and international;(16)to purchase or to take on lease or accept as gifts, bequests, legacies or otherwise any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;(17)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, with the prior permission of the Government, on such terms as it may think fit and consistent with the interest, activities and objects of the University;(18)to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques and other negotiable instruments;(19)to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities with the prior permission of the Government and upon such terms and conditions as it may think fit and to payout of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(20)to invest the funds of the University in or upon such securities and transpose any investment from time to time with the prior permission of the Government in such manner as it may deem fit in the interest of the University;(21)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements, and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the prior permission of the Government;(22)to admit students for the courses offered by the University in the manner prescribed by the Ordinances; to create academic, technical, administrative, ministerial and other posts prescribing qualifications by the Ordinances and to make appointments thereto;(23)to create academic, technical, administrative, ministerial and other posts prescribing qualifications by the Ordinances and to make appointments thereto;(24)to institute professorships, associate professorships, assistant professorships, readerships, lectureships, and any other teaching, academic or research posts and to prescribe by the Statutes, the qualifications for the persons to be appointed on such posts;(25)to appoint qualified persons as professors, associate professors, assistant professors, or as teachers and researchers or other officers of the University in such manner as may be prescribed by the Statutes;(26)to delegate all or any of its powers(except the power to make regulations) to any officer or authority of the University; and(27)to do all such acts and things as the University may consider necessary conducive or incidental to the attainment or enlargement of all or any of the objects.
