Section 35 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
35.
In the case of election of two members to be elected by the Students' Executive Union, under the provisions of section 20(l)(B)(vii) of the Act, the Registrar shall notify to the Chairman and the Secretary of the Students' Executive Union at least 21 clear days before the date of election that the election of two representatives to be sent by the Students' Executive Union from amongst themselves, is due, indicating at the same time, the date by which the result of the election shall be communicated to the University. On receipt of such notification, the Chairman, Students' Executive Union, shall make necessary arrangements to hold the election so that the result of the election is known in due time. The election shall be held at a meeting of the Students' Executive Union. The Chairman of the Union shall make a return to the Registrar of the University intimating under his signature the names and addresses of the members so elected by the Students' Executive Union.The election shall be held by ballot and in accordance with statute 373 and at the polling centres to be provided for the purpose.Election of four members by the Maharashtra Legislative Assembly and of one member by the Maharashtra Legislative Council
