Section 393 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
393.
(a)If any candidate is elected to the Senate or to another authority or body by more than one constituency, he shall by notice in writing signed by him and delivered to the Registrar of the University within seven days of the publication of the results of the last of such elections, choose which of these constituencies he shall represent, and such choice shall be conclusive.(b)If the candidate does not make the choice referred to herein within the specified period of time the Vice-Chancellor shall decide which constituency he will represent and his decision shall be final.(c)When any such choice has been made by the candidate or a decision given by the Vice-Chancellor, the Vice-Chancellor shall direct the Registrar to take steps for holding an election in the constituency, in which a vacancy has occurred by reason of such choice.
