Section 41 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
41.
For the purpose of preparing and publishing the electoral roll for election one representative of Co-operative Societies in the University area, under section 20(l)(B)(xv) 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 Co-operative Societies, the area of operation of which extends to one or more Districts in the University area, or the authorised share capital of which is more than Rupees ten lakhs, and which are registered under the Maharashtra Cooperative Societies Act, 1960 (Maharashtra Act XXIV of 1961) and have their registered office in the University area.
