Section 5 in Andhra Pradesh Energy University Act, 2017
5. Powers of the University.
- The University shall have the following powers, namely: -(a)to provide for instructions and research in such branches of learning as are relevant for furtherance of the objects of the University;(b)to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing, on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(c)to confer honorary degree or other distinctions in the manner prescribed by the Statutes;(d)to institute and award fellowships, scholarships, studentships, medals and prizes;(e)to determine and establish academic curriculum each year as per the latest industry standards and modify the course content, as per the requirement or recommendations from industry, Academic council, Alumni body or any other institution of repute;(f)to organize and to undertake extra-mural studies, training and extension services;(g)to conduct innovative experiments in new methods and technologies in field of science, technology and management in relation to the domains of Energy and allied fields in order to achieve international standards of such education, training and research;(h)to make provision for research and advisory services and for that purpose to enter into such arrangements with other institutions, industrial or other organizations as the University may deem necessary;(i)to organize and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;(j)to make special arrangements in respect of the residence, discipline and teaching of women students as the university may consider desirable;(k)to institute Professorships, Associate Professorships, Assistant professorships, and other teaching or academic positions, required by the University and to appoint persons to such Professorships, Associate Professorships, Assistant Professorships, or other teaching or academic positions;(l)to appoint persons working in any other university or organization as teacher of the University for a specified period;(m)to create administrative, ministerial and other posts and to make appointments thereto;(n)to collaborate and /or enter into a memorandum of understanding (MOU)/alliance with other national and international Universities, and acquire membership of bodies, authorities, or associations, in such manner and for such purpose as the University may determine by Statutes;(o)to establish, such centres and specialized laboratories, within Andhra Pradesh, as are, in the opinion of the University necessary for the furtherance of its objects;(p)to regulate the expenditure, manage the finances and maintain the accounts of the University independently;(q)to fix, demand and receive or recover fees and such other charges as may be prescribed by the Statutes;(r)to receive funds, movable and immovable properties from business, industry and other sections of society, national and international, to promote academic activity;(s)to purchase or take on lease or accept as gifts, bequests, legacies or otherwise any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;(t)to appoint and fix the pay structure of Advisory Body, Academic council members, Faculties and other supporting staff depending on the requirement as determined by the various councils of the University each year;(u)to appoint and fix the pay structure, on contract or otherwise, of visiting Professors, Emeritus Professors, Consultants, Scholars and such other persons who may contribute to the advancement of the object of the University;(v)to appoint and fix, with prior approval from the State Government, the pay structure of eminent personalities from industry and other leaders in various fields in the Executive council, and Academic council;(w)to confer autonomous status on a Department, in accordance with the Statues;(x)to determine standards of admission to the University which may include examination, evaluation or any other method of testing;(y)to develop Centres of Excellence (COE) in various areas of Renewable Energy Management with state of art research infrastructure enabling innovations in the sector;(z)to open new and additional departments as and when required based on academic and industry requirements;(za)to supervise the residences of the students of the University and to make arrangements for promoting their health and general welfare;(zb)to lay down conditions of service of all categories of employees including their code of conduct;(zc)to regulate and enforce discipline among the students and the employees and take such disciplinary measures in this regard as may be deemed by the University to be necessary;(zd)to make arrangements for promoting the health and general welfare of the employees;(ze)to organize suitable distance education programmes;(zf)to establish, maintain or recognize study Centres for the delivery of the distance education system in the manner laid down the by the Ordinances;(zg)to provide for the preparation of instructional material including films, cassettes, tapes, video cassettes and other software in collaboration with various Open Universities and other institutions dealing with the distance education system;(zh)to start consulting, advisory and research services in the effort to promote Renewable Energy research activities and also help make the University self-sustainable;(zi)to explore and start internal revenue generation mechanisms like starting an electric power generating station, provide testing and certification services to meet the business needs of industry, opening a convention centres etc;(zj)to share the revenue generated from the internal revenue generation mechanisms with the industry players as determined by the Executive Council;(zk)to establish incubation centres, skill development centres etc., to promote research activities in the field of Energy focus or Renewable Energy;(zl)to provide such lectures and instructions for and to grant such diplomas to field workers, and other persons, as the University may determine;(zm)to borrow, with the approval of the Executive council, on the security of the property of the University, money for the purpose of the University;(zn)to borrow money from the Government of India, any State Government or any other agency;(zo)to accept grants or donations from the private industry players for the purpose of the University; and in return offer them Chair professorship or other Eminent position in various councils or naming rights in different establishments of the university Infrastructure, as applicable;(zp)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of its objects.
