Section 363 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
363.
Whenever there is a vacancy in the Senate -(a)The notice of election in all constituencies, other than the constituency of registered graduates, shall be forwarded to all electors in the constituency concerned at least 30 clear days before the date of election. The notice shall state the date fixed as the last day for receiving nominations and the date of election. In the case of election in the constituency of registered graduates, the notice of election shall be published in the newspapers selected by the Vice-Chancellor at least 30 clear days before the date of election.(b)A list of the nominated candidates in all constituencies other than the constituency of Registered Graduates, giving their names, addresses and designations, if any, shall be forwarded to every elector at his registered address at least 10 clear days before the date of election.In the case of the constituency of Registered Graduates, and of the nominated candidates shall be published in the newspaper selected by the Vice-Chancellor, at least 10 clear days before the date of election.
