Section 11(1) in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986
(1)It shall be the general duty of the Commissiouerate to -(a)evolve a perspective plan for the development of Higher Education in the State;(b)administer and release grants-in-aid to Universities and private colleges in the State and report the same to the Government ;(c)decide on the need for, and location of, new Colleges and courses of study including Engineering Colleges, subject to general guidelines issued by Government from time to time ;(d)monitor and evaluate the academic programmes in higher education and enforce accountability in the system ;(e)suggest ways and means of mobilising additional resources for higher education in the State;(f)establish and develop resources centre for curriculam materials and continuing education of teachers;(g)co-ordinate the academic activities of various institutions of higher education in the State ;(h)undertake examination reforms;(i)assume accreditation functions;(j)organise entrance tests;(k)administer and grant scholarships and organise work study programmes;
