Section 23(1) in Aligarh Muslim University Act, 1920
(1)The Court shall consist of the Chancellor, the Pro-Chancellor, [the Vice-Chancellor and the Pro-Vice-Chancellor (if any)] [Substituted by Act 62 of 1951, s.17, for " and the Vice-Chancellor".] for the time being, and such other persons as may be specified in the Statutes:[* * * *] [ The proviso omitted by Act 62 of 1951, s.17]
