Section 38 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
38.
For the purpose of election of one representative of the Municipal Councils in each of the following district under section 20(1)(B)(xii) of the Act, the Municipal Councils in each of the districts shall form a constituency for electing a representative for their respective district :-(1)The Kolaba District,(2)The Thane District, and(3)The Ratnagiri District.The Registrar shall, prepare and publish an electoral roll of the Municipal Councils in each of the districts at least 40 clear days before the date of election, and not less than 30 clear days before the date of the election, shall send a notice of election to the Secretary/Chief Officer/Administrative Officer of each of the Councils in the said district, under a certificate of posting for being notified on the notice board for information of the Councillors, stating therein the date of election and the last date for the receipt of nominations and shall invite the nomination of the candidate of the respective Council from amongst its Councillors.After the nominations are received, each nomination shall be scrutinised and a voting paper containing the names of the nominated candidates together with a smaller cover and a bigger cover bearing a certificate of identity, shall be sent by the Registrar to the President of each of the Municipal Councils for recording the vote of the Council by the President, for the candidates nominated by the Councils in the respective district. In all cases, each Municipal Council shall have, in its corporate capacity, one transferable vote.The election shall be held by post in accordance with the procedure laid down in statutes 375 to 377.Election of two Representatives of Commercial and Industrial Bodies in the University Area
