Act 018 of 1931 : Aligarh Muslim University (Amendment) Act, 1931

Section 1. Short title and commencement

1. Short title and commencement:- ¹[* * *]

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Prior to repeal by Act 1 of 1938, Section 1 read as:

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1. Short title and commencement.- (1) This Act may be called the Aligarh Muslim University (Amendment) Act, 1931.

(2) It shall come into force on such date as the Governor General in Council may, by notification in the Gazette of India, appoint.

Section 2. Amendment of section 12, Act XL of 1920

2. Amendment of section 12, Act XL of 1920:- ¹[* * *]

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Prior to repeal by Act 1 of 1938, Section 2 read as:

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2. Amendment of section 12, Act XL of 1920.- For section 12 of the Aligarh Muslim University Act, 1920 (hereinafter referred to as the said Act), the following sections shall be substituted, namely:-

"12. (1) Power to establish high schools and other institutions.- The University shall, subject to the Statutes, have power to establish and maintain high schools, within such limits in the Aligarh District as may be laid down in the Ordinances, for the purpose of preparing students for admission to the University, and may provide for instruction in the Muslim religion and theology therein.

(2) The University may also, with the sanction of the Governor General in Council on the recommendation of the Visiting Board, and subject to the Statutes and Ordinances, establish and maintain, within such limits in the Aligarh District as may be laid down in the Ordinances, any other institution whose objects fall within the powers of the University as described in section 5.

12A. Power to recognise Intermediate collages and schools.- With the approval of the Academic Council and the sanction of the Governor General in Council on the recommendation of the Visiting Board, and subject to the Statutes and Ordinances, the University may admit Intermediate colleges and schools in the Aligarh District to such privileges of the University as it thinks fit."

Section 3. Amendment of section 27, Act XL of 1920

3. Amendment of section 27, Act XL of 1920:- ¹[* * *]

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Prior to repeal by Act 1 of 1938, Section 3 read as:

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3. Amendment of section 27, Act XL of 1920.- In clause (k) of section 27 of the said Act, for the words "Intermediate colleges and schools" the words "high schools and other institutions in accordance with the provisions of section 12" shall be substituted.

Section 4. Amendment of section 29, Act XL of 1920

4. Amendment of section 29, Act XL of 1920:- ¹[* * *]

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Prior to repeal by Act 1 of 1938, Section 4 read as:

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4. Amendment of section 29, Act XL of 1920.- In section 29 of the said Act,-

(a) in clause (a), for the words "laid down for all degrees and diplomas of" the words "pursued in" shall be substituted;

(b) in clause (c), for the words "the degree or diploma courses and to the" the words "courses of study and" shall be substituted;

(c) for clause (j), the following clauses shall be substituted, namely:-

"(j) the management of high schools and other institutions established under section 12;

(k) the supervision of Intermediate colleges and schools admitted to privileges of the University under section 12A; and"; and

(d) clause (k) shall be relettered as clause (l).

Section 5. Amendment of section 32, Act XL of 1920

5. Amendment of section 32, Act XL of 1920:- ¹[* * *]

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Prior to repeal by Act 1 of 1938, Section 5 read as:

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5. Amendment of section 32, Act XL of 1920.- In section 32 of the said Act,-

(a) in sub-section (1), the words "the Principal of an Intermediate College who shall be selected by the Vice-Chancellor" shall be omitted;

(b) after sub-section (2), the following sub-section shall be inserted, namely:-

"(2A) Students shall not be eligible for admission to the Intermediate classes in Arts and Science unless they have passed the Matriculation Examination of an Indian University incorporated by any law for the time being in force, or an examination recognised in accordance with the provisions of this section as equivalent to the Matriculation Examination, and possess such further qualifications as may be prescribed by the Ordinances"; and

(c) in sub-section (4),-

(i) for the words "for a degree" the words "in the University" shall be substituted; and

(ii) after the word "Intermediate" the words "or Matriculation" shall be inserted.