Section 9 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019
9. Powers and Functions of the Commission.
- The Commission shall take all such steps as are necessary, for ensuring coordinated and integrated development of Higher Education and maintain high standards for the purposes of performing its functions under this Act,-(a)the Commission shall ensure that standards of admission, teaching, examination, research, qualification of teachers and infrastructure, are being maintained by the Higher Educational Institutions in accordance with the guidelines issued by the Regulatory Authorities of the Central Government from time to time;(b)the Commission shall have the power to monitor and regulate Fee in Higher Educational Institutions in accordance with the rules, guidelines and procedures, prescribed for the purpose;(c)the Commission shall have power to regulate the aspects of conduct of entrance test/admissions by Private Higher Educational Institutions in accordance with rules framed by the State Government;(d)the Commission shall monitor the service conditions of teachers working in Private Higher Educational Institutions and take steps to protect their interests including making appropriate enforceable recommendations to the respective regulatory authorities;(e)the Commission shall ensure redressal of grievances of students and parents in a time bound manner;(f)the Commission shall take all action pertaining to and pursuant upon liquidation of private universities to ensure smooth closure as mandated in Section 32(11)(e) of the Andhra Pradesh Private Universities (Establishment and Regulations) Act, 2016;(g)the Commission shall advise, when called upon to do so by the State Government, as the case may be, on policies relating to higher education and research in any field of knowledge therein;(h)the Commission may ensure that all Higher Education Institutions comply with guidelines of information disclosure to monitor and evaluate their performance in coordination with regulatory bodies such as the Universities, Andhra Pradesh State Council of Higher Education;(i)the findings of the Commission shall be communicated to the Higher Educational Institutions formally, with a direction to rectify deficiencies noted within an acceptable timeframe. At all times, the Higher Educational Institutions shall have both the right to represent to the Commission against conclusion on deficiencies, as well as the responsibility to comply with the deficiencies expeditiously;(j)whenever required, the commission may consult various stake holders, including representatives of Private Higher Educational Institutions from time to time.
