The Aligarh Muslim University Act, 1920

[Act No. 40 of 1920]

[14th September, 1920.]

Contents:
Title	The Aligarh Muslim University Act, 1920
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title, and commencement
2.	Definitions
Chapter II	The University
3.	Incorporation
4.	Dissolution of the Muhammadan Anglo-Oriental College, Aligarh, and the Muslim UniversityAssociation, and transfer of all property to the University
5.	Powers of the University
6.	Recognition of degrees
7.	Reserve funds
8.	University open to all persons.
9.	[Omitted.]
10.	Residence of students.
11.	Teaching in the University
12.	Power to establish and maintain high schools and other institutions
12A.	[Omitted.]
Chapter III	The Visitor
13.	The Visitor.
Chapter IV	The Visiting Board
14.	[Omitted.]
Chapter V	Chief Rector
15.	Chief Rector
Chapter VI	Officers of the University
16.	Officers of the University
17.	The Chancellor
18.	The Pro-Chancellor
19.	The Vice-Chancellor
20.	The Pro-Vice-Chancellor
20A.	The Honarary Treasurer
20B.	The Registrar
20C.	The Finance Officer
21.	Powers of other officers
Chapter VII	Authorities of the University
22.	Authorities of the University
23.	The Court
24.	The Executive Council
25.	The Academic Council
26.	Other authorities of the University
26A.	Disqualifications for membership
Chapter VIII	Statutes, Ordinances and Regulations
27.	Power to make Statutes
28.	Statutes
29.	Power to make Ordinances
30.	Regulations
Chapter IX	Admission and Examinations
31.	[Omitted.]
32.	Examinations
Chapter X	Annual Report and Accounts
33.	Annual report
34.	Annual accounts
Chapter XI	Supplementary Provisions
35.	Conditions of service of employee
35A.	Procedure of appeal and arbitration in disciplinary cases against students
35B.	Right to appeal
36.	Provident and pension funds
37.	Filling of casual vacancies
38.	Proceedings of University authorities not invalidated by vacancies
39.	Protection of action taken in good faith
40.	Mode of proof of University record
Schedule I	Mode of proof of University record