Section 376 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
376.
The certificate of identity required by statute 375A shall be signed by the elector or the Chairman or President of the public association or the body entitled to vote, in the presence of, and shall be attested by a Magistrate, a member of the Senate of the University for the time being, the head of a Higher Secondary School, or a teacher as defined by the relevant Statutes.
