Section 40 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
40.
For the purpose of preparing and publishing the electoral roll for election of one representative of Registered Trade Unions in the University area under section 20(1)(B)(xiv) of the Act, the Registrar shall, at least 40 clear days before the date of election, invite applications by publishing a notification in the newspapers to be selected by the Vice-Chancellor, from the Registered Trade Unions, in the University area, which are registered under the Trade Unions Act, 1926, or under any other law for the time being in force for registration of Trade Unions and which have their registered office in the University area.Election of one Representative of Co-operative Societies in the University area
