Objects and Reasons.- The six point formula for Andhra pradesh envisaged the establishment of a Central University at Hyderabad. In pursuance of the said formula, a new Article, namely Article 371-E was inserted in the Constitution by the Constitution (Thirty-second Amendment) Act, 1973, empowering Parliament to make law to provide for the establishment of a University in the State of Andhra Pradesh.2. In order to work out the details of the proposal for the establishment of a Central University in the State of Andhra Pradesh, a working Group was appointed under the Chairmanship of Dr. Jeorge Jecob, Chairman, University Grants Commission. The Group has since submitted its report and Government have already accepted the recommendation of the working Group.[3rd September, 1974]PreambleAn Act to establish and incorporate a teaching University in the State of Andhra Pradesh and to provide for matters connected therewith or incidental thereto.BE it enacted by parliament in the Twenty-fifth Year of the Republic of India as follows :
