Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] Union of India - Section Section 15 in Aligarh Muslim University Act, 1920 15. Chief Rector and Rector.- (1)The Governor of the State of Uttar Pradesh shall be the Chief Rector of the University.](2)Such persons as may be appointed in this behalf in accordance with the Statutes shall be the Rectors of the University.Officers Of The University
