Section 20(1)(B) in The Bombay University Act, 1974

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Bombay Presidency - Subsection

Section 20(1)(B) in The Bombay University Act, 1974

(B)The following members, elected as prescribed by the Statutes -

(i)[ * * *] [Sub-clause (i) was deleted, by Maharashtra 23 of 1990, section 2(1)(b).]

(ii)the Head of one of the recognized institutions, from amongst themselves;

(iii)twenty-five Teachers, other than Principals of autonomous, conducted, constituent of affiliated colleges, Heads of recognized institutions, or Heads of University Departments, [these seats being allotted faculty-wise and voting shall also be faculty-wise.] [These words were substituted for the words 'these seats being allotted faculty-wise but voting to be in common' by Maharashtra 32 of 1978, section 6(l)(a).] from among themselves;

(iv)two Heads of higher secondary schools, from amongst themselves;

(v)two teachers of higher secondary schools, from amongst themselves;

(vi)twenty-five Registered Graduates, who are not Principals or Teachers, elected from amongst themselves, of whom two seats shall be reserved for the Scheduled Castes, two seats shall be reserved for the Scheduled Tribes and one seat shall be re-served for Denotified and Nomadic Tribes; the election to the twenty general seats shall be faculty-wise, and the election to the reserved seats shall be held simultaneously, as prescribed by the Statutes;

(vii)the Chairman and the Secretary of the Students' Council and two other members elected by the Students' Executive Union, from amongst themselves;

(viii)four members of the Maharashtra Legislative Assembly, from amongst its members;

(ix)one member of the Maharashtra Legislative Council, from amongst its members;

(x)one representative of each Municipal Corporation in the University area, from amongst its Councillors;

(xi)the Chairman of the Social Welfare Committee and the Chairman of the Education Committee of each of the Zilla Parishads of the Districts specified in the Schedule;

(xii)one representative of the Municipal Councils, in each of the districts specified in the Schedule, from amongst their Councillors;

(xiii)two representatives of such commercial and industrial bodies in the University area as are prescribed by the Statutes, from amongst their members;

(xiv)one representative of such Registered Trade Unions in the University area as are prescribed by the Statutes, from amongst their members;

(xv)one representative of such Co-operative Societies, the area of operation of which extends to one or more Districts, or the authorised share capital of which is more than Rs. 10 lakhs, as prescribed by the Statutes, from amongst the members of such societies;

(xvi)one-third of the total number of representatives of the trusts or societies managing the non-government colleges at a time by rotation. For the purposes of such rotation, the public trusts registered under the Bombay Public Trusts Act, 1950, and the societies registered under the Societies Registration Act, 1860, which conduct these colleges, shall be arranged into six groups, consisting as far as possible of an equal number of such trusts and societies, each trust or society, whether it conducts one or more colleges to be entitled to send only one representative, and the representatives of the management from one of the groups to retire after the end of the first year and have another term of one year at the end of the period of six years and the representatives from the other groups to retire after every two years in such manner as prescribed by the Statutes, and

(xvii)two representatives of individual donors and nominees of organisations, each having donated not less than rupees one lakh or property of the value of not less than rupees one lakh to, or for the purposes of, the University, from amongst themselves :

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Bombay Presidency - Subsection

Section 20(1)(B) in The Bombay University Act, 1974