Section 169 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
169.
(1)For purposes of this Statute, 'class' means a body of students in a College or Recognised Institution, undergoing a course of instruction leading to a University Examination in a Faculty.(2)Each class shall elect one representative on the Electoral College. Such a representative shall hereinafter be called as 'Class Representative'.(3)Elections for forming the Electoral College shall be held by ballot, on the basis of the principle of simple majority vote.(4)[The Vice-Chancellor shall fix and announce a date for holding the election of Class Representatives which shall, in any case be not later than 45 days from the commencement of the academic year. The Principal of a College Head of a Recognised Institution shall make the necessary arrangements for holding the elections on such notified date.] [The Vice-Chancellor may only in extra-ordinarily extreme circumstances which have arisen in the prescribed limit of 45 days and therefore it becomes impossible to hold the election, fix and announce the date beyond the prescribed limit for reasons to be recorded.](5)The Electoral Roll of a College/Recognised Institution shall consist of all the Class Representatives of that College/ Institution. These class representatives, immediately on the seventh day after election of the class representatives held on the date notified under section 169(4) and if it is a holiday, on the next working day after the seventh day, shall elect one from among themselves to be a member of the Students' Council to represent the College/Institution (hereinafter called the 'University Representatives') in a meeting to be convened by the Principal/Head of the Institution.(5A)A Notification regarding the election to the 'Class Representatives' and the 'University Representative' shall be sent to the College/Institution simultaneously.
