Section 393(a) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(a)If any candidate is elected to the Senate or to another authority or body by more than one constituency, he shall by notice in writing signed by him and delivered to the Registrar of the University within seven days of the publication of the results of the last of such elections, choose which of these constituencies he shall represent, and such choice shall be conclusive.
