(4)No person shall be entitled to be enrolled as a voter for, or to cast his vote at, an election to any authority or body of the University from more than one constituency :Provided that this sub-section shall not apply in the case of an election of members of the Court to the Executive Councils or of members of the [Faculty Councils for post-graduate studies or the Councils for undergraduate studies] [Words substituted for the words 'Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] to the Executive Council.
