Section 22(2) in Andhra Pradesh Agricultural University Act, 1963
(2)In particular and without prejudice to the generality of the foregoing power, the Academic Council shall be entitled to -(a)advise the Vice-Chancellor and the Board on all academic matters including the control and management of the libraries;(b)make recommendations to the Board-(i)for the institution of the professorships, associate professorships, assistant professorships, teacher ships and other teaching posts and matters connected therewith;(ii)regarding the post-graduate teaching, research and extension;(iii)[ for the grant of affiliation or recognition or withdrawal of such affiliation or recognition of colleges/education institutions.] [Added by Act No. 11 of 2017, dated 29.4.2017.](c)formulate, modify, revise or rescind schemes in connection with the constitution or reconstitution of departments of teaching, research and extension, and(d)[ make regulations.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](i)regarding the admission of students to the university;(ii)regarding the examinations and the conditions on which students shall be admitted thereto;(iii)relating to courses of study for degrees, diplomas and certificates.
