Section 15(6) in First Statutes of the University of Udaipur
(6)Nomination of Candidates.-(i) In the year in which election is to take place, the Returning Officer shall issue a notice of election asking for filing the nominations in Form I of Schedule II for two seats on the Board within the date and time specified in the notice issued in accordance with Schedule I. The said notice shall be published in the news-papers to be selected by the Returning Officer.(ii)Nomination of a candidate eligible to fill a vacancy under these Statutes shall be by one elector and supported by another elector on Form 2 of Schedule II obtainable from the Returning Officer or on an identical form, which shall be forwarded to the Returning Officer by name under a registered cover, so as to reach him by the date and time mentioned in Schedule I.(iii)The candidate proposed shall sign his nomination form as a token of his consent to stand for the election.(iv)The candidate shall deposit with the Comptroller a sum of Rs. 100/- in cash by the date and time mentioned in Schedule I which sum shall be forfeited in case he does not secure in the election at least one fourth of the minimum number of votes. The security shall be refunded if the candidate has withdrawn his name in the manner indicated in clause 10 by communicating the fact to the Returning Officer by the date mentioned in Schedule I for that purpose.
