Section 56(5) in Dr. Y.S.R. Horticultural University Act, 2007
(5)The Academic Council may make regulations for:(i)the establishment and abolition of hostels maintained by the University;(ii)the institution of fellowships, scholarships, stipend, bursaries, medals and prizes and the conditions of award thereof;(iii)the entrance or admission of the students to the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;(iv)the fees which may be charged by the University;(v)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(vi)the conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and their eligibility for the award of degrees and diplomas;(vii)the conditions for conferment of degrees and other academic distinctions;(viii)the maintenance of discipline among the students of the University;(ix)the special arrangements, if any, which may be made for residence, discipline and teaching of women students and the provision of special courses of study for women;(x)the conditions of residence of students of the University and the levy of fees for residence in hostels;(xi)the recognition and management of hostels not maintained by the University;(xii)the conditions and mode of appointment and the duties of examining bodies and examiners;(xiii)the conduct of examinations,(xiv)any other matter connected with the academic affairs of the University,(xv)[ affiliation or recognition including conditional affiliation or recognition of colleges and polytechnics and withdrawal of such affiliation and for all other matters necessary for carrying out all or any of the purposes of the Act.] [Added by Andhra Pradesh Act No. 5 of 2017, dated 26.4.2017.]
