Section 36 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
36.
In the case of elections of members under clauses (viii) and (ix) of section 20(1)(B) of the Act, the Registrar shall notify to the Secretary of the Maharashtra Legislature Secretariat that an election of members of the Maharashtra Legislative Assembly and the Maharashtra Legislative Council on the Senate of the University is due, indicating, at the same time, the date by which the results of election shall be communicated to the University. The Secretary of the Maharashtra Legislature Secretariat shall make a return to the Registrar of the University intimating under his signature the names, degrees and addresses of the members so elected by the Maharashtra Legislative Assembly and the Maharashtra Legislative Council, respectively.Election of one Representative of each Municipal Corporation
