Section 22 in Andhra Pradesh Agricultural University Act, 1963
22. Powers, functions and duties of the Academic Council.
(1)The Academic Council shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the statutes, superintend, direct and control, and responsible for, the maintenance of standards of instruction, education and examinations and other matters connected with the obtaining of degrees and shall exercise such other powers, perform such other functions and discharge such other duties as may be laid down by or under this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Academic Council shall be entitled to -(a)advise the Vice-Chancellor and the Board on all academic matters including the control and management of the libraries;(b)make recommendations to the Board-(i)for the institution of the professorships, associate professorships, assistant professorships, teacher ships and other teaching posts and matters connected therewith;(ii)regarding the post-graduate teaching, research and extension;(iii)[ for the grant of affiliation or recognition or withdrawal of such affiliation or recognition of colleges/education institutions.] [Added by Act No. 11 of 2017, dated 29.4.2017.](c)formulate, modify, revise or rescind schemes in connection with the constitution or reconstitution of departments of teaching, research and extension, and(d)[ make regulations.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](i)regarding the admission of students to the university;(ii)regarding the examinations and the conditions on which students shall be admitted thereto;(iii)relating to courses of study for degrees, diplomas and certificates.
