Section 13(5) in Aligarh Muslim University Act, 1920
(5)Where the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] does not, within reasonable time, take action to the satisfaction of the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ], the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] may, after considering any explanation furnished or representation made by the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ], issue such directions as he may think fit, and the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] shall comply with such directions.[* * *] [Sub-section (6), ins. by the A.O. 1937, rep. by the A.O. 1948.]
