Section 380 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
380.
Voting papers with the names of persons nominated, printed or typed thereon, will be furnished at the meetings held for the purpose of the election. All the eligible members present at the meeting shall be entitled to vote in the election. When two or more authorities or bodies are jointly entitled to elect a representative and the election takes place at a meeting, a member who is common to two or more authorities or bodies shall be entitled lo only one vote. The scrutiny shall be conducted by the Registrar and not less than two scrutineers to be selected by the Chairman of the meeting from among those present at the meeting.
