Section 33 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
33.
All persons whose names are entered on the Registers of Graduates shall be entitled to vote at the election of members from the Registered Graduates' Constituency.For purposes of preparing the faculty wise electoral roll, all Graduates registered or deemed to be registered before the commencement of the Act shall, unless they are disqualified under clauses (a), (b) or (c) of sub-section (2) of section 81, be deemed to be registered as Registered Graduates :Provided that, where there does not exist a separate electoral roll of Registered Graduates in any of the existing Faculties, the names of those Registered Graduates who belong to the respective Faculty alone, shall be entered in the electoral roll of the Faculty :Provided further that, where a Registered Graduate holds degrees in more than one Faculty but fails to elect the constituency in which he desires to have his name enrolled as a voter on or before the date fixed for the preparation of the roll, his name shall be retained in the roll of the Faculty in which his name already appears.Provided further that, if any such Graduate is a Registered Graduate of any other University established by law in the State of Maharashtra before the commencement of the Act-, he shall cease to be a Registered Graduate, unless he has elected to be a Registered Graduate of this University, as required by the proviso of sub-section (2) to section 81 of the Act.
