Section 31(3) in Aligarh Muslim University Act, 1920
(3)[ The Executive Council may direct the amendment, in such manner as it may specify, of any Regulation made under this section or the annulment of any such Regulation:Provided that any authority of the University which is dissatisfied with any such direction may appeal to the Court, whose decision in the matter shall be final.] [Inserted by Act 62 of 1951, s.22]Admission And Examinations
