Section 367 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
367.
(1)Every candidate in an election to the Senate by the constituency of registered graduates shall, before nomination, deposit with the Registrar a sum of Rs. 250/- in cash. The candidate shall not be deemed to duly nominated unless the said deposit has been made.(2)The said deposit shall be forfeited to the University if the candidate is not elected and the number of votes credited to him at the last count before he is excluded or before the last of the successful candidates is elected is less than one-eighth of the quota.(3)The said deposit shall be returned(a)if the candidate is elected.Or(b)if he duly withdraws his candidature,Or(c)if his nomination is declared invalid,Or(d)if he dies before the date fixed for the scrutiny of votes,Or(e)if the candidate is not elected and the deposit has been forfeited under clause (2) hereof.
