Section 359(a) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(a)The electoral rolls to be prepared and published by Registrar for election to the Senate of (i) one Head by Heads of recognised institutions under the provisions of section 20(l)(B)(ii) of the Act, and (ii) members under the provisions of section 20(1) (xvii) of the Act, shall include the names of only those Heads of Institutions who were Heads of the Recognised Institutions and donors, respectively, at least 15 clear days before the date of preparation of the roll for the election.
