Section 32(11) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
(11)It shall be the general duty of the Regulatory Authority -(a)to take all such steps as it considers necessary for enabling maintenance of standards of teaching, examination and research in the private universities;(b)to provide the necessary guidance and supervision to the accrediting bodies ;(c)notwithstanding anything contained in any other law for the time being in force to ensure that private universities collect such fees and other charges which cover the cost of education imparted by them and also give a reasonable surplus or returns on investment capital to enable them to maintain assets and carry out further expansion or increase endowment & other funds for future growth and expansion of the University.(d)to ensure that a nurturing and facilitative ethos is created in the Universities that enables excellence in learning-teaching and research, while ensuring that there is no exploitation of any student from excessive collection of fee.(e)to take action pertaining to and pursuant upon liquidation of a private university including arrangement for completion of courses, conduct of examinations, award of degrees etc. by assigning the jobs to some other State University in such a manner that the interest of the students are not adversely affected and the expenditure made for these arrangements for the students along with the process of liquidation of the private university shall be made good from the money deposited in the endowment fund and/or general fund.
