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State of Maharashtra - Section

Section 32 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

32.

Registered Graduates, faculty-wise, shall elect twenty-five Registered Graduates, who are not Principals or Teachers, from amongst themselves, of whom two seats shall be reserved for the Scheduled Castes, two seats shall be reserved for the Scheduled Tribes and one seat shall be reserved for the Denotified and Nomadic Tribes, under the provisions of section 20(l)(B)(vi) of the Act and twenty general seats shall be allotted faculty-wise, as under :-
1. By Registered Graduates in Arts (from among themselves) 7
2. By Registered Graduates in Science (from among themselves) 4
3. By Registered Graduates in Technology (from among themselves) 1
4. By Registered Graduates in Law (from among themselves) 2
5. By Registered Graduates in Medicine (from among themselves) 1
6. By Registered Graduates in Commerce (from among themselves) 2
7. By Registered Graduates in Dentistry (from among themselves) 1
8. By Registered Graduates in Fine Arts (from among themselves) 1
9. By Registered Graduates in Ayurvedic Medicine (from amongthemselves) 1
Provided that, for the purpose of the first elections to the Senate to be held under the Act, the seat allotted to the Registered Graduates in Fine Arts shall be allotted to the Registered Graduates in Technology in addition to the seat already allotted to them :Provided further that, for the purpose of the first elections to the Senate to be held under the Act, the Registered Graduates in Medicine and the Registered Graduates in Ayurvedic Medicine, if any, shall together from one constituency and shall elect two members from among themselves.The election of the two seats reserved for the Scheduled Castes, the two seats reserved for the Scheduled Tribes and the one seat reserved for the Denotified and Nomadic Tribes, shall be held in common from among the Registered Graduates in all the Faculties and that it shall be open to the Registered Graduates belonging to the Scheduled Castes, Scheduled Tribes and Denotified and Nomadic Tribes to stand as candidates for election for the respective seats irrespective of the faculty to which they belong. The Registered Graduates contesting elections for reserved seats as stated above shall submit along with their nomination form for election, a certificate from the Tahsildar or any Executive Officer above his rank, specifying the Caste or the Tribe to which the candidate belongs.The election shall be held by ballot and in accordance with statute 373 and at the polling centres to be provided for the purpose.Except in the case of polling centres provided for voting in Greater Bombay, each elector shall cast his vote at the polling centre nearest to his registered address.In the case of a voter who has his registered address in Greater Bombay he may vote at any one of the polling centres fixed in Greater Bombay.Every elector about whose identity the Election Officer or the Polling Officer, as the case may be, is satisfied, shall allow his left forefinger to be inspected by the Election Officer or Polling Officer and an indelible inkmark to be put on it.If a candidate contesting the general seat as well as the reserved seat is elected to the general seat and the reserved seat, he shall send in to the Registrar, an intimation in writing signed by the candidate, so as to reach him within four days of the declaration of the result of the last of such elections as to which of the two categories he chooses to represent and such choice shall be conclusive.If the candidate does not make the choice referred to herein within the specified period of lime, the Vice-Chancellor shall decide which category he will represent, and the Vice-Chancellor's decision shall be final.