Section 3(1) in Andhra Pradesh Universities Act, 1991
(1)The Government may, by notification, establish a University and specify the name, area of operation and headquarters thereof and for this purpose it shall be competent for the Government to amend the Schedule so as to,-(i)include the University in the Schedule;(ii)specify the University area and the headquarters of the newly established university; and(iii)alter the University area of any other University.
