Section 13(3) in Aligarh Muslim University Act, 1920
(3)The [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] may address the Vice-Chancellor with reference to the result of such inspection and inquiry, and the Vice-Chancellor shall communicate to the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] the views of the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] with such advice as the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] may be pleased to offer upon the action to be taken thereon.
