Section 42 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
42.
In the case of election of members by bodies named under clauses (xiii), (xiv) and (xv) of section 20(1) (B) of the Act, at least 40 clear days before the date of election,, the Registrar shall prepare and publish rolls of the Commercial and Industrial Bodies, Registered Trade Unions and Co-operative Societies, respectively; entitled to vote at the elections and, not less than 30 clear days before the date of election, the Registrar shall notify to each of the bodies concerned whose names are entered in their respective rolls, that an election of their representatives on the Senate of University, is due to be held, and shall invite nominations therefore before an appointed date.
