(1) Omission of the words "establish and" from the long title and Preamble to the Act;(2) Amendment of the definition of the expression "University" occurring in the Act;(3) Empowering the University to promote especially the educational and cultural advancement of the Muslims of India.(4) Restoring the status of the supreme governing body of the University to the Court and modifying its composition;(5) Change in the procedure of appointment of the Chancellor, Pro-Chancellor and Vice-Chancellor;(6) Restoration of the office of the Honorary Treasurer; and(7) Modification of the composition of the Executive Council and the Academic Council.3. The Bill seeks to achieve the above objects.-Gazette of India, 23-12-1980, Pt.II, Section 2, Ext., p. 1384.[AS ON 1956]An Act to establish and incorporate a teaching and residential Muslim University at Aligarh.[14th September, 1920.]WHEREAS it is expedient to establish and incorporate a teaching and residential Muslim University at Aligarh, and to dissolve the Societies registered under the Societies' Registration Act, 1860 (21 of 1860), which are respectively known as the Muhammadan Anglo-Oriental College, Aligarh, and the Muslim University Association, and to transfer to and vest in the said University all properties and rights of the said Societies and of the Muslim University Foundation Committee;It is hereby enacted as follows:-
