Section 39 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
39.
For the purpose of preparing and publishing the electoral roll for the election of two representatives of Commercial and Industrial Bodies in the University area under section 20(l)(B)(xiii) of the Act, the Registrar shall, at least 40 clear days before the date of election, invite applications by publishing a notification in the newspapers to be selected by the Vice-Chancellor, from the Commercial and Industrial Bodies in the University area, which are registered under the Societies Registration Act, 1860, or incorporated or registered under any other law for the time being in force, which have their registered office in the University area and are of not less than ten years' standing from the date of such registration and have a membership of not less than 100 on the date of issue of the notification inviting such applications.Election of one Representative of Registered Trade Union in the University area
