Section 171 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
171.
(1)'The election to Students' Council shall be held by ballot and in accordance with the system of proportional representation by means of a single transferable vote in the manner laid down in statutes 353 to 394.(2)If a student, by virtue of his being a student of more than one College/Institution/Department, is elected as a member on the Students' Council from more than one College/Institution/Department, he shall at his option, to be exercised within 24 hours of the declaration of the results of the last election, retain his membership on the Students' Council from only one College/Institution/Department and relinquish his membership from the other or others. In such a case, the person who is next in order in the College Institution/Department, in respect of which the membership has been relinquished, shall, ipso facto be deemed to be elected on the Students' Council.(3)In case, a student is contesting the election from more than one College on the Students' Council, he shall inform the Principal, Head of the College/Institution/Department concerned and in the case of election of only such students, at the time of counting, a note shall be kept of the first three candidates in order of preference.(4)No student shall be eligible to be a member on the Students' Council, if he has completed 25 years of age on the date of the election. In case an elected student completes the age of 25 years during his term of office, he shall cease to be a member on the Council on the day he attains the age of 25 years. He shall also cease to be such member if he fails to appear or pass at the next University Examination for which he was enrolled when he became member. If such a vacancy occurs during the session, it shall not be filled up.(5)The name of the University Representative duly elected shall be communicated by the Principal/Head of the Institution to the Director of Students' Welfare immediately after the election so as to reach the office of the Director of Students' Welfare not later than 10 days from the date of election.(6)A Notification regarding the elections of the Chairman, the Secretary of the Students' Council and the Students' Executive Union shall be issued by the Director of Student's Welfare within seven days from the final date receiving names of the University Representative.(7)The Notification regarding the date of election of the office-bearers of the Students' Council and the Students' Executive Union shall be issued irrespective of the fact that the date of election falls in Diwali Vacation or any other vacation".
