| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 36th November, 1941.) |
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. Short title and commencement.- (1) This Act may be called the Aligarh Muslim University (Amendment) Act, 1941.
(2) It shall come into force on such date as the Central Government may, by notification in the official Gazette, appoint.
2. Amendment of section 5, Act XL of 1920.- To sub-clause (a) of clause (3) of section 5 of the; Aligarh Muslim University Act, 1920 (XL of 1920) (hereinafter referred to as the said Act), the following shall be added, namely:-
"in an institution maintained under sub-section (2) of section 12 or admitted to the privileges of the University under section 12A, or".
3. Amendment of section 12A, Act XL of 1920.- In section 12A of the said Act the word "Intermediate" shall be omitted.