41. Appointment of Pro-Vice-Chancellor not obligatory.
Ins. by the Aligarh Muslim University (Amendment) Act, 1935 (6 of 1935), s.2; rep. by the Aligarh Muslim University (Amendment) Act, 1945 (11 of 1945), s.7 (with effect from 4-9-1945).[THE SCHEDULE] [Substituted for the Schedule by the Aligarh Muslim University (Amendment) Act (34 of 1972), section 32 (17-6-1972).][See section 28 (1)]The Statutes of The University
