Section 31 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
31.
In the ease of election to the Senate of two Heads of Higher Secondary Schools and two Teachers of Higher Secondary Schools under clauses (iv) and (v), respectively, of section 20(1)(B) of the Act, at least 40 clear days before the date of election, (he Registrar shall have a roll prepared and published of all the Heads of Higher Secondary Schools and Teachers of Higher Secondary Schools; and not less than 30 clear days before the date of election, shall send to all those whose names are entered in the respective rolls, a notice of election. In the preparation of the roll of Teachers of Higher Secondary Schools, the names of only such secondary teachers shall be included in the roll as are, on the date of preparation, members of the teaching staff of a Higher Secondary Schools as defined in section 2(27) of the Act.The roll of Heads of Higher Secondary Schools shall include the names of such Heads of Higher Secondary Schools as defined in section 2(15) of the Act.The elections shall be held by post in accordance with the procedure laid down in statutes 375 to 377.Election of Twenty-five Registered Graduates
