Section 28 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
28.
- In the case of election of one Head by Heads of the Recognised Institutions under section 20(1)(B)(ii) of the Act, at least 40 clear days before the date of election, the Registrar shall have a roll prepared and published of all the Heads of Recognised Institutions, and not less than 30 clear days before the date of election, shall send to all those whose names are entered in the roll, a notice of election.The election shall be held by post in accordance with the procedure laid down in statutes 375 to 377.Faculty-wise Election of Twenty-five Teachers
