Section 171(4) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(4)No student shall be eligible to be a member on the Students' Council, if he has completed 25 years of age on the date of the election. In case an elected student completes the age of 25 years during his term of office, he shall cease to be a member on the Council on the day he attains the age of 25 years. He shall also cease to be such member if he fails to appear or pass at the next University Examination for which he was enrolled when he became member. If such a vacancy occurs during the session, it shall not be filled up.
