Section 53 in Laws of the Bharathidasan University
53. Election as per section 24(b)-Class H-Other members clause(4) of the Act. - The election of two members to the Syndicate by the teachers of affiliated colleges other than Principals, from among themselves in accordance with the system of proportional representation by means of the single transferable vote.
The Registrar shall issue a notice of the election not less than 10 clear days before the date of election furnishing information regarding number of vacancies to be filled, last date and hour for filing the nominations and scrutiny of nomination papers, publication of list of nominated candidates, withdrawal of candidate, the place, date and hour of issue of ballot papers and polling, scrutiny and counting of votes to the electors (teachers of affiliated colleges) through the principal or a person authorized by him of the respective colleges and a copy of such notice shall be published in the College Notice Board:Provided that, if after the scrutiny of nominations and after the time for withdrawal of candidate is over, the Registrar finds that the number of candidates validly nominated is less than or equal to the number of vacancies to be filled, he shall forward the list of candidate or candidate validly nominated to the Vice-Chancellor and the Vice-Chancellor shall then declare the name of the Candidate or candidates to be duly elected.If the number of valid nominations exceeds the number of vacancies to be filled, the election shall be proceeded with the election shall be conducted by secret ballot at the respective colleges on the date at the time fixed for the poll.Other rules for the conduct of election shall generally conform to the rules prescribed for University election with proportional representation.Soon after the polling is over, the Returning officer (the Principal or the person authorized by him) shall arrange to dispatch the covered and sealed ballot box to the Registrar as directed by him.
