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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 19 in Aligarh Muslim University Act, 1920

19. The Vice-Chancellor.-

[(1) The successors to the Vice-Chancellor holding office at the commencement of the Aligarh Muslim University (Amendment) Act, 1951, shall be appointed in the manner provided in the Statutes.] [Substituted by Act 62 of 1951, s.14.]
(2)The Vice-Chancellor shall exercise such powers and perform such functions as may be prescribed by the Statutes.