Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Agricultural University Rules CONTENTS CHAPTER 1 :- THE ENTRANCE OR ADMISSION OF STUDENTS TO THE UNIVERSITY AND THE COURSES OF STUDY, THE CONDITIONS OF RESIDENCE OF STUDENTS AND THE CONDUCT OF EXAMINATIONS 1. Subject to such general directions, if any, as may be issued by the Board of Management from time to time, the following matters shall be as laid down by the Academic Council in its Regulations CHAPTER 2 :- The fees which may be charged by the University 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . CHAPTER 3 :- CHAPTER 15. Cooption of Members to the Academic Council 16. . 17. Procedure at the Meetings of Academic Council Andhra Pradesh Agricultural University Rules In exercise of the powers conferred by sub-section (2) of Section 39 of the Andhra Pradesh Agricultural University Act, 1963 (Andhra Pradesh Act 24 of 1963) the Board of Management hereby makes, with the prior approval of the Government of Andhra Pradesh, the following Statutes in addition to the first Statutes made under Section 39 (1) of the said Act. CHAPTER 1 THE ENTRANCE OR ADMISSION OF STUDENTS TO THE UNIVERSITY AND THE COURSES OF STUDY, THE CONDITIONS OF RESIDENCE OF STUDENTS AND THE CONDUCT OF EXAMINATIONS 1. Subject to such general directions, if any, as may be issued by the Board of Management from time to time, the following matters shall be as laid down by the Academic Council in its Regulations :- (i) The entrance or admission of students to the University and their enrolment and continuance as such, and such other matters incidental thereto or connected therewith; (ii) The courses of study to be laid down for all Degree and Diplomas of the University; (iii) The conditions under which students shall be admitted to the Degree, the Diploma or other courses and to the examinations of the University and shall be eligible for the award of Degrees and Diplomas; (iv) The conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University; (v) The conditions and mode of appointment and the duties of examining bodies and examiners; and (vi) The conduct of examinations. CHAPTER 2 The fees which may be charged by the University 2. . :- (i) The fees to be paid by the students of the University other than the Hostel fees, shall be classified in the following main categories:- (a) admission fees at the time of entrance into the University. (b) registration fee, tuition fee and examination fee at the begining of each Trimester/Term; (c) medical examination fee (once in a year) (d) contributions to such educational, social, recreational funds as may be specified; (e) any other fees prescribed by the Board from time to time. (ii) The amounts of fees chargeable under each category at various levels of academic pursuit, the terms of payment and the penalties for late payment shall be as laid down by the Board. 3. . :- A student for admission shall not be permitted to attend classes until all the fees prescribed by the University and other amounts due are paid. 4. . :- Any fee once paid shall not be refunded except in accordance with the rules established by the University with respect to course transfers and drops. 5. . :- The Board may make regulations regarding the exemption of students from payment of any of the fees either in whole or in part o n grounds of poverty and/or merit. The conditions of service, remuneration and allowances including travelling and daily allowances to be paid to officers, teachers and other persons employed under the university; 6. . :- The scales of pay and other allowances for various posts of officers, teachers and other employees of the University shall be such as may be determined by the Board in the Regulations with the prior written approval of the Government. Provided that in fixing the scales of pay of the posts of teachers the recommendations of the University Grants Commission shall be kept in view. Provided further that the sanctioned emoluments of any posts shall not be varied at any time to this disadvantage of the officer or teacher or other employee of the University holding a post. 7. . :- Until the scales of pay and other allowances are determined by the Board in accordance with Statute 6 above, the Officers, teachers and other employees, who became the employees of the University with reference to the provisions of sub-section (6) of Section 43 of the Act, shall continue to be governed by the rules regarding the pay and other allowances by which they were governed immediately before the 10th July,1964. 8. . :- The starting salary of any person appointed to a post shall ordinarily be the minimum of the time scale of that post. The Board may, in appropriate cases, grant a higher start. 9. . :- The conditions of service of the teachers and other employees of the University shall be such as may be determined by the Board of Management and laid down in the Regulations. Provided that the conditions of service shall not be varied to their disadvantage after their appointment. 10. . :- Until the conditions of service are determined by the Board under Statute 9 above and until the option provided under sub- section (6) of Section 43 of the Act, is exercised by the teachers and other employees, who became the employees with reference to sub- section (6) of Section 43, they shall be governed by the conditions of service applicable to them immediately before the 10th July,1964. 11. . :- The teachers and other employees appointed by direct recruitment in the University shall until the service conditions and pay scales are prescribed by the Board, be governed by those applicable to the employees of the Government of Andhra Pradesh in the corresponding categories. 12. . :- Notwithstanding any-terms in those Statutes, the Officers, teachers and other employees, whose service are borrowed from the State Government, the Central Government or any other bodies on the terms and conditions prescribed by them for officers on foreign service or on contract basis shall be governed by the terms of their appointment. 13. . :- All Officers, teachers and other employees of the University are full time employees of the University and they shall not be entitled, as a matter of right, to any extra remuneration for any extra work allotted to them. The Board shall have, however, powers to fix any remuneration that may be payable to the Officers, teachers and other employees of the University for any extra work allotted to them. The Board may also make Regulations delegating its powers of fixing remuneration, to the Vice-Chancellor or any other officer. 14. . :- The Officers, Teachers and other employees may accept remuneration in respect of the following items after obtaining the prior permission of the Vice-Chancellor. (a) as examiners in other Universities and institute; (b) as University Commission Members; (c) such other items as may be approved by the Vice-Chancellor. CHAPTER 3 CHAPTER 15. Cooption of Members to the Academic Council :- (1) Members of the Academic Council as constituted under sub- section (1) of Section 21 of the Act, shall send their suggestions for cooption to the Registrar before such dates as may be fixed by the Vice-Chancellor. After consideration of the suggestions, the Vice- Chancellor shall place his recommendations before the Academic Council for approval of the Academic Council which shall ordinarily b e obtained at a meeting, unless for special reasons, the Vice- Chancellor requests approval by circulation. (2) A Co-opted member shall hold office for a period of not more than one year from the date of the first meeting of the Academic Council provided that the Academic Council shall have powers to coopt the same person again for another term. 16. . :- Daily and Travelling Allowances to the Members of the Board of Management: The members of the Board of Management shall be entitled to the daily and travelling allowances for attending meetings of the Board or the Committees thereof and for performing other official duties, at such rates as may be laid down by the Board. 17. Procedure at the Meetings of Academic Council :- The procedure at the meetings of the Academic Council including the quorum for the transaction of business by it shall be laid down by the Board.