Section 392 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
392.
On the result of the election being reported as aforesaid, the results of the scrutiny showing for each candidate the number of first votes obtained and the successive additions to or subtractions from the number till the candidate was excluded or elected shall be published by the Registrar. The appeal against the decision of the election shall be preferred within 30 days from the date of declaration of the election results. During that period the ballot papers shall be preserved. If after 30 days no appeal is preferred and admitted, the ballot papers shall be destroyed after 15 days from the last date of appeal or after 45 days from the date of declaration of the results of election.
