Section 23(3) in Aligarh Muslim University Act, 1920
(3)Subject to the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely:-(a)of making Statutes and of amending or repealing the same;(b)of considering Ordinances;(c)of considering and passing resolutions on the annual report, the annual accounts and the financial estimates;(d)of electing such persons to serve on authorities of the University and of appointing such officers as may be prescribed by this Act or the Statutes; and.(e)of exercising such other powers and performing such other duties as may be conferred or imposed upon it by this Act or the Statutes.
