Section 23(2) in Aligarh Muslim University Act, 1920
(2)The Court shall be the supreme governing body of the University and shall exercise all the powers of the University, not; otherwise provided for by this Act, the Statutes, the Ordinances and the Regulations.It shall have power to review the acts of the Executive and the Academic Councils (save where such Councils have acted in accordance with powers conferred on them under this Act, the Statutes or the Ordinances)[* * *] [ Certain words omitted by Act 62 of 1951, s.17]
