Section 359(b) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(b)The electoral roll to be prepared and published by the Registrar for election to the Senate of (i) twenty-five teachers, faculty wise, under the provisions of section 20(l)(B)(iii) of the Act, (ii) two Heads of Higher Secondary Schools under the provisions of section 20(l)(B)(iv) of the Act, (iii) two teachers of Higher Secondary Schools under the provisions of section 20( 1)(B)(v) of the Act, (iv) twenty-five Registered Graduates under the provisions of section 20(l)(B)(vi) of the Act, (v) one representative of Municipal Councils in each of the Districts of Kolaba, Thane and Ratnagiri under section 20(l)(B)(iii) of the Act, (vi) two representatives of Commercial and Industrial Bodies in the University area, under the provisions of section 20(1)(B)(xiii) of the Act, (vii) one representative of the Registered Trade Unions in the University area under the provisions of section 20(l)(B)(xiv) of the Act, (viii) one representative of the Co-operative Societies in the University area under the provisions of section 20(l)(B)(xv) of the Act, shall include the names of those (i) teachers, (ii) Heads of Higher Secondary Schools, (iii) teachers of Higher Secondary Schools, (iv) Registered Graduates (v) Municipal Councillors, (vi) Commercial and Industrial Bodies, (viii) Registered Trade Unions (viii) Cooperative Societies, information in respect of which is received on or before the date to be fixed by the Vice-Chancellor for preparation of the roll of the respective constituency and who are eligible for being enrolled in the respective rolls.
