Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 4 in Dr. Y.S.R. Horticultural University Act, 2007

4. Territorial Jurisdiction.

(1)With respect to teaching at the University or College level, research and extension programmes in the field of horticulture as broadly defined in this Act, the territorial jurisdiction and responsibility for this University shall extend to the entire State of Andhra Pradesh.
(2)The University may assume responsibility for the maintenance of Horticultural Education training centers, research and experimental stations, training of field extension workers and for the establishment, development and operation of such centers as may be required in various parts of the State[2a) the University shall be a teaching, research, extension and affiliating University.] [Inserted by Andhra Pradesh Act No. 5 of 2017, dated 26.4.2017.]
(3)All colleges, research and experimental stations or other institutions coming under the jurisdiction and authority of this University shall come in as constituent units of the University under the full management and control of the University. No unit shall be recognized as an affiliated unit.