Section 20(1) in Andhra Pradesh Agricultural University Act, 1963
(1)The Board shall exercise and perform the following powers and functidris, namely: -(a)to approve the budget of the University presented by the Vice - Chancellor,(b)[ to appoint the teachers of the University and such other employees of the University as may be prescribed on the recommendation of the selection committee constituted under section 32. [As Amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).]Provided that the Board may invite any person of high academic distinction and professional attainments to accept a post of professor in the university and appoint him to that post.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](c)to acquire any property for the University and hold or dispose of its properties.(d)to accept any property on behalf of the University.(e)to provide for the administration of any funds placed at the disposal of the University for the purposes intended.(f)to arrange for the investment and withdrawal of money of the University.(g)to direct the form and use of the common seal of the University.(h)to appoint such committees, either standing or temporary, as the Board may consider necessary.(i)to determine and regulate all policies relating to the affairs of the University in accordance with this Act and the statutes.(j)[ to affiliate or recognise colleges/educational Institutions of Agriculture, Agricultural Engineering, Food Science & Technology and Home Science or any other course as may be prescribed by the authorities, including conditional affiliation or recognition of the colleges or educational institutions and to withdraw such affiliation or recognition on the recommendation of the Academic Council.] [Inserted by Act No. 11 of 2017, dated 29.4.2017.]
