Section 5(3) in Aligarh Muslim University Act, 1920
(3)to hold examinations and to grant and confer degrees and other academic distinctions to and on persons who-(a)shall have pursued a course of study in the University, or [in an institution maintained under sub-section (2) of section 12 or admitted to the privileges of the University under section 12A, or] [Inserted by Act 17 of 1941, s.2](b)are teachers in educational institutions, [or] [Inserted by Act 62 of 1951, s.3](c)[ being women, shall have pursued a course of private study,] [Inserted by Act 62 of 1951, s.3]under conditions laid down in the Statutes and Ordinances, and shall have passed the examinations of the University under like conditions;
