Section 37 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
37.
In the case of election of members of the Senate by each of the Municipal Corporations in the University area from among its Councillors, the Registrar shall notify to the Secretary of each such Corporation, that an election to elect its representative to be a member of the Senate of the University under the provisions of section 20(l)(B)(x) of the Act is due, indicating at the same time, the date by which the result' of the election shall be communicated to the Registrar of the University. On the election being held the respective Municipal Corporations shall make a return to the University intimating the names, degrees and addresses of the persons elected by them. The return in each case shall be signed by the Mayor.The election shall be held by ballot according to the system of proportional representation by means of a single transferable vote.Election of one Representative of the Municipal Councils in each of the Districts
