Section 43 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
43.
Subject to the provisions of section 20 of the Act, in all cases where nominations are invited by the Registrar, any two electors or any association or body entitled to vote, may after the notice of election is issued, nominate as a candidate any person by sending to, or delivering at the University Office a nomination paper before 4.00 p.m. on the last day fixed for receiving nominations. In the case of an election to the Senate held under clauses (xiii), (xiv) and (xv) of section 20(1 )(B) nomination papers shall bear an attestation of the President or Chairman of the body concerned stating that the candidate, the proposer and the seconder, were on the date of issue of the notice of election, members of the said body.
