Section 44 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
44.
In the case of Commercial and Industrial Bodies, Registered Trade Unions and Co-operative Societies, specified in clauses (xiii), (xiv) and (xv), after each nomination has been scrutinised, a voting paper together with a smaller cover and bigger cover bearing a certificate of identity shall be sent by the Registrar by post to each of the said bodies for recording of their votes. In all cases, the Secretary/the Chief Officer/the Administrative Officer of the body concerned shall have one transferable vote and the preferences, if any, shall be recorded and the certificate of identity completed in the manner prescribed by statute 376.The elections shall be held by post in accordance with the procedure laid down in statutes 375 to 377.Rotation of one-third Representatives of Trusts or Societies Managing Non-Government Colleges
