Section 15 in Dr. Y.S.R. Horticultural University Act, 2007
15. Powers and functions of the Research and Extension Council.
(1)The Research and Extension Council shall, subject to the provision of this Act and Statutes, have the powers, to make recommendations on matters relating to research and extension programmes.(2)In particular and without prejudice to the generality of the foregoing powers, the research and extension council shall have the following powers:(a)to advice the Board and the Vice-Chancellor on all research and extension matters, including control and management of research stations and extension units/programmes;(b)to make recommendations for the institution of advanced centres of excellence, research fellowships and other research and extension posts;(c)to make recommendations for the establishment, organization and reorganization of research stations, and extension units, programmes and research specialization;(d)to assess the physical, fiscal and administrative facilities required for implementing research and extension projects/ programmes,(e)to orient and disseminate research to meet farmers needs through kisan melas and other programmes,(f)to develop farmers education and training and advisory services;(g)to identify and resolve field problems and arrange for transfer and transmission of information.(h)to coordinate extension activities for improvement of Horticulture and allied branches and for the development of all communities,(i)to integrate research, extension and teaching and ensure participation of teachers in all programmes;(j)to recommend names of outstanding farmers and farmers contributing the development of horticulture for conferment distinctions and awarding prizes;(k)any other matter pertaining to research and extension programmes including the collaborative arrangements which may be referred to by the Vice-Chancellor or the Board or any other authority of the University.
