Preamble
Aligarh Muslim University (Amendment) Act, 19351
| [Act No. 6 of 1935] | [13th September, 1935] |
Passed by the Indian Legislature.
An Act further to amend the Aligarh Muslim University Act, 1920, for a certain purpose.
Whereas it is expedient further to amend the Aligarh Muslim University Act, 1920 (XL of 1920), for the purpose hereinafter appearing; It is hereby enacted as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the "Aligarh Muslim University (Amendment) Act, 1935".
(2) It shall come into force on such date as the 1[President] in Council may, by notification in the Gazette of India, appoint.
Section 2. Addition of new section 41 to Act XL of 1920
2. Addition of new section 41 to Act XL of 1920.- After section 40 of the Aligarh Muslim University Act, 1920 (XL of 1920), the following new section shall be added, namely:-
"41. Appointment of Pro Vice-Chancellor not obligatory.- Nothing contained in this Act or in any Statute, Ordinance, or Regulation thereunder shall be deemed to make the appointment or reappointment of a Pro-Vice-Chancellor obligatory, and every reference therein to the Pro-Vice-Chancellor shall be construed as referring to the Pro-Vice-Chancellor, if any."