Section 25(1) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(1)The Board shall exercise and perform the following powers and functions,namely,-(a)to approve the budget of the University presented by the Vice-Chancellor;(b)to appoint the Teachers of the University and such other employees of the University as may be prescribed on the recommendation of the selection committee under section 41:Provided that the Board may invite any person of high academic distinction and professional attainments to accept the post of Professor in the University and appoint him/her to that post.(c)to acquire any property for the University and to hold or dispose off itsproperties;(d)to accept any property on behalf of theUniversity;(e)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(f)to arrange for the investment and withdrawal of money of the University;(g)to direct to form and use the common seal of the University;(h)to appoint such Committees,either standing or temporary as it may consider necessary;(i)to determine and regulate all policies relating to the affairs of the University in accordance with this Act and the Statues made threreunder.(j)to affiliate or recognize Fisheries colleges/educational institutions including conditional affiliation or recognition of the colleges or educational institutions and to withdraw such affiliation or recognition on the recommendation of the Academic Council.(k)Any other function and power thereof as may be prescribed.
