Section 171(2) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(2)If a student, by virtue of his being a student of more than one College/Institution/Department, is elected as a member on the Students' Council from more than one College/Institution/Department, he shall at his option, to be exercised within 24 hours of the declaration of the results of the last election, retain his membership on the Students' Council from only one College/Institution/Department and relinquish his membership from the other or others. In such a case, the person who is next in order in the College Institution/Department, in respect of which the membership has been relinquished, shall, ipso facto be deemed to be elected on the Students' Council.
