Section 30 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
30.
In the case of election to the Senate of twenty-five teachers, faculty-wise, under section 20(1)(B)(iii) of the Act, at least 40 clear days before the date of election, the Registrar shall have a roll prepared and published of all the Teachers, and not less than 30 clear days before the date of election shall send to all those whose names are entered in the roll, a notice of election. In the preparation of the roll of teachers, the names of only such teachers shall be included in the roll as are, on the date of preparation, teachers as defined in section 2(30) of the Act.The election shall be held by ballot and in accordance with statute 373 and at the polling centres to be provided for the purpose.Election of two Heads and two Teachers of Higher Secondary Schools
