Section 25(2) in Andhra Pradesh Universities Act, 1991
(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.
