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State of Maharashtra - Section

Section 46 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

46.

In respect of election of two members under the provisions of section 20(l)(B)(xvii) of the Act, the Registrar shall maintain a list of individual donors and nominees of organisations, each having donated not less than rupees one lakh, or property of the value of not less than rupees one lakh, to or for the purpose of the University.The election shall be held by post in accordance with the procedure laid down in statutes 375 to 377.Appointment of four students from the faculties by rotation