Section 11 in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986
11. Powers and functions of the Commissionerate -
(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;(1)establish linkages between Universities, industries and community development organisations;(m)undertake preparation and publication of standard text books and works of reference;(n)make suggestions in regard to the scale of pay and service conditions of the teaching and non-teaching staff working in colleges and Universities, subject to general guidelines issued by Government from time to time;(o)transfer teachers appointed in aided posts from one aided private college to another such College subject to such rules as may be made by the Government in this behalf and generally encourage mobility of teachers; and(p)perform any other functions necessary for the furtherance and maintenance of excellence in the standards of higher education in the State.(2)Notwithstanding anything contained in any law relating to Universities in the State, the Board of Intermediate Education Act, 1971 and the Andhra Pradesh Education Act, 1982 every University or college including a private college in the State shall obtain the prior approval of the Commissionerate in regard to—(i)creation of new posts;(ii)financial management; and(iii)starting of new higher educational institutions.(3)In giving its approval under sub-section (2) the Commissionerate shall follow the general guidelines issued by the Government in this behalf from time to time.
