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State of Maharashtra - Section

Section 375 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

375.

Except when otherwise provided, in the case of an election to be held by post to any authority of the University, the notice of election shall be given to all electors at least 30 clear days before the date of election. The notice shall state the date fixed for receiving nominations. The nominations shall be sent to the Registrar so as to reach him at least 15 clear days before the date of election. The nominations shall be scrutinised by the Registrar. It shall be open to a candidate to withdraw from an election, provided that the candidate wishing to withdraw, sends in to the Registrar, an intimation of such withdrawal in writing signed by the candidate, so as to reach him within two days after the date and hour fixed as the last date and hour for the receipt of nominations.