Section 34 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
34.
In the case of election by Registered Graduates under section 20(1)(B)(vi) of the Act, the Registrar shall prepare and publish at the end of every six years, ending on the 31st August, preceding the date of election, an electoral roll of Registered Graduates. The notice of publication of the rolls shall be published in the newspapers to be selected by the Vice-Chancellor calling upon the Registered Graduates to apply for rectification of the mistakes and omissions in the same, if any, within the time allowed in statute 361. The notice of election shall be published in the newspapers to be selected by the Vice-Chancellor at least 30 clear days, before the date of election, and the Registrar shall invite nominations therefor to reach him on or before the last date fixed for receiving nominations. The names of candidates duly nominated for the election shall be published in the newspapers selected by the Vice-Chancellor at least 10 clear days before the date of election :Provided that, for the purpose of the first elections to the Senate to be held under the Act, the Vice-Chancellor shall fix the date for the publication of the electoral rolls of Registered Graduates in each Faculty.Election of two members by the Students' Executive Union
