Act 34 of 1972 : The Aligarh Muslim University (Amendment) Act, 1972

14 Jun 1972

The Aligarh Muslim University (Amendment) Act, 1972

ACTNO. 34 OF 1972

15 June, 1972

Section 1: Short title and commencement.

(1) This Act may be called the Aligarh Muslim University(Amendment) Act, 1972.

(2) It shall come into force on such date1as the Central Government may, by notification in theOfficial Gazette, appoint.

1. 17th June, 1972, vide notification No. S.O. 1683, dated 17th June, 1972, see Gazette of India, Part II, sec. 3 (ii).

Section 2: Substitution of new section for section 2.

[Substitution of new section for section 2.] Rep. by the Repealing and Amending Act (38 of 1978),s. 2 and the First Schedule (w.e.f. 26-11-1978).

Section 3: Substitution of new section for section 3.

[Substitution of new section for section 3.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 4: Amendment of section 5.

[Amendment of section 5.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 5: Amendment of section 8.

[Amendment of section 8.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 6: Amendment of section 10.

[Amendment of section 10.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 7: Amendment of section 11.

[Amendment of section 11.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 8: Amendment of section 12.

[Amendment of section 12.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 9: Omission of section 12A.

[Omission of section 12A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 10: Amendment of section 13.

[Amendment of section 13.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 11: Substitution of new section for section 15.

[Substitution of new section for section 15.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 12: Amendment of section 16.

[Amendment of section 16.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 13: Substitution of new section for section 17.

[Substitution of new section for section 17.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 14: Substitution of new section for section 18.

[Substitution of new section for section 18.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 15: Substitution of new section for section 19.

[Substitution of new section for section 19.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 16: Insertion of new sections 20, 20A and 20B.

[Insertion of new sections 20, 20A and 20B.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 17: Substitution of new section for section 21.

[Substitution of new section for section 21.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 18: Amendment of section 22.

[Amendment of section 22.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 19: Substitution of new section for section 23.

[Substitution of new section for section 23.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 20: Amendment of section 24.

[Amendment of section 24.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 21: Amendment of section 25.

[Amendment of section 25.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 22: Amendment of section 26.

[Amendment of section 26.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 23: Substitution of new section for section 27.

[Substitution of new section for section 27.] Rep. by the Repealing and Amending Act(38 of 1978), s. 2 and the First Schedule (w.e.f. 26-11-1978).

Section 24: Substitution of new section for section 28.

[Substitution of new section for section 28.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 25: Amendment of section 29.

[Amendment of section 29.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 26: Substitution of new section for section 34.

[Substitution of new section for section 34.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 27: Amendment of section 35.

[Amendment of section 35.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 28: Amendment of section 36.

[Amendment of section 36.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 29: Insertion of new sections 36A and 36B.

[Insertion of new sections 36A and 36B.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 30: Amendment of section 38.

[Amendment of section 38.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

Section 31: Insertion of new sections 40 and 41.

[Insertion of new sections 40 and 41.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 32: Substitution of new Schedule for the Schedule.

[Substitution of new Schedule for the Schedule.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 26-11-1978).

Section 33: Transitional provisions.

(1) Every authority of the University shall, as soon as may be, afterthe commencement of this Act, be constituted in accordance with the provisions of the principal Act asamended by this Act and of the Statutes set out in the Schedule and until any such authority is constituted,the authority functioning immediately before such commencement, shall continue to exercise all thepowers and perform all the duties under the principal Act, so amended.

(2) The Vice-Chancellor, the Pro-Vice-Chancellor, the Treasurer and the Registrar, holding officeimmediately before the commencement of this Act shall, on and from such commencement, hold theirrespective offices by the same tenure and upon the same terms and conditions as they held it immediatelybefore such commencement.

(3) The Chancellor, and the Deans of Faculties shall, as soon as may be, after the commencement ofthis Act, be appointed in accordance with the provisions of the principal Act as amended by this Act andof the Statutes set out in the Schedule and the person holding any such office immediately before suchcommencement shall continue to hold that office until his successor enters upon his office.

Section 34: Power of Visitor to make appointments in certain cases.

If any difficulty arises with respectto the establishment of any authority of the University or in connection with the first meeting of anyauthority of the University, the Visitor may, in consultation with the Vice-Chancellor, by order, make anyappointment or do anything which appears to him necessary or expedient for the proper establishment ofany authority of the University or for the first meeting of any authority of the University.

Section 35: Saving.

Anything done, any action taken or any degree or other academic distinction conferredby the University before the commencement of this Act shall, notwithstanding any change made by thisAct in the constitution of the Court, Executive Council, Academic Council, or any other authority of theUniversity, be valid as if such thing were done, action were taken or degree or other academic distinctionwere conferred under the provisions of the principal Act as amended by this Act.