Section 25 in Andhra Pradesh Universities Act, 1991
25. Powers of the Academic Senate.
(1)The Academic Senate shall have the authority to provide instruction and training in such branches of learning as it things fit. It shall exercise general supervision over the Academic Policies of the University and provide leadership for raising the standard and quality of education and research.(2)In particular the Academic Senate shall have power:-(a)to consider the annual report and budget estimates prepared by the Board of Studies;(b)to advice the Board of Studies on all academic matters, including the control and management of the libraries;(c)to constitute the several faculties as may be prescribed;(d)to formulate, modify or revise schemes for the constitution or reconstitution of departments, of teaching;(e)to make recommendations to the Executive Council for the creation of posts of professors, Associate Professors, Assistant Professors and other teaching posts and in regard to the duties and emoluments thereof;(f)to make recommendations of the Executive Council for the recognition of teachers qualified to give instruction in affiliated and oriental colleges;(g)to make recommendation to the Executive Council for the selection of a college in the University area on a reference made thereof by the Executive Council for the conferment of autonomy on such college or for withdrawal of autonomy already conferred;(h)to make regulations for the encouragement of cooperation and reciprocity among colleges with a view to promoting acting academic life;(i)to make regulations regarding the admission of students to the University;(j)to make regulations relating to courses, examinations and the conditions on which students shall be admitted to examinations for the degrees of the University;(k)to decide the conditions under which exemptions relating to the admission of students to examinations may be given;(l)to appoint Standing Committees and to delegate to them or the Vice-Chancellor, powers to execute any of the functions assigned by this Act;(m)to make regulations for the use of Telugu as medium of instruction and examination.
