Section 33(1) in Aligarh Muslim University Act, 1920
(1)All arrangements for the conduct of examinations shall be made, and all examiners shall be appointed by [the Executive Council on the recommendation of the Academic Council] [ Substituted by Act 62 of 1951, s.24, for " the Academic Council in such manner as may be prescribed by the Ordinances."].[* * * *] [ Sub-section (2) omitted by Act 62 of 1951, s.24]
