Section 169(4) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(4)[The Vice-Chancellor shall fix and announce a date for holding the election of Class Representatives which shall, in any case be not later than 45 days from the commencement of the academic year. The Principal of a College Head of a Recognised Institution shall make the necessary arrangements for holding the elections on such notified date.] [The Vice-Chancellor may only in extra-ordinarily extreme circumstances which have arisen in the prescribed limit of 45 days and therefore it becomes impossible to hold the election, fix and announce the date beyond the prescribed limit for reasons to be recorded.]
