Section 48 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
48. Statutes -
Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely,-(a)the constitution,powers and duties of the Authorities;(b)the methods of appointment, the designation, the powers, functions, duties and conditions of service of Officers other than the Chancellor;(c)the methods of appointment or nomination in respect of the Authorities and the manner of resolving the disputes in respect thereof;(d)The procedure at meeting of such Authorities including the quorum for the transaction of business by them;(e)The qualification and manner of appointment of teachers and non teaching and other staff members;(f)The holding of convocations of confer degrees, diplomas and certificates;(g)The conferment of honorary degrees and academic distinctions;(h)The establishment, amalgamation, sub-division and abolition of faculties;(i)The establishment and abolition of department soft eaching in the faculties;(j)The establishment and abolition of hostels maintained by the University;(k)The institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(l)The conditions of registration of graduates and the maintenance of registerthereof;(m)The admission of students to the University and their enrollment and continuance assuch;(n)The courses of study to be laid down for all degrees, diplomas and certificates of the University;(o)The conditions under which students shall be admitted to the degree, diploma or other courses and to the examinations of the University and be eligible forthe award of degrees, diplomas and certificates. The fees to be charged for admission to the examination, degrees, diplomas and certificates of the University;(p)The conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;(q)The fees to be charged for courses of study provided by the University;(r)The conditions and mode of appointment and the duties of examining bodies andexaminers;(s)The conduct ofexaminations;(t)The conditions of service, remuneration and allowances, including traveling and daily allowances, to be paid to the Officers, Teachers and other persons employed under the University;(u)Affiliation or recognition including conditional affiliation or recognition of colleges and polytechnics and withdrawal of such affiliation and for all other matters necessary for carrying out all or any of the purposes of the Act; and(v)All other matters necessary for carrying out all or any of the purposes of the Act.
