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:-
1 Received the assent of the Governor General on the 13th September, 1935.
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.
1 A.L.O., 1950 [C.O. 4], dt. 26-1-1950 (w.e.f. 26-1-1950).
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."