Section 373 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
373.
The following shall be the procedure for the recording of votes by ballot -(1)The Executive Council shall provide one or more polling centres within the University area, and appoint an election officer or officers at such centres.(2)The election officer shall keep order at the polling station.(3)No voter shall be allowed to enter the polling station for recording his vote after the expiry of the period fixed for the purpose.(4)Each polling station shall have such number of compartments as the election officer thinks necessary to enable each voter to record his vote, screened from observation.(5)Immediately before the polling commences, the election officer shall show to the candidate/candidates and/or their representative/representatives present at the station that the ballot box is empty and shall them lock and seal it for use.(6)Immediately before the ballot paper is issued to a voter, the number of the voter entered on the counterfoil shall be signed by the voter, and a mark shall be placed by the issuing officer in his copy of the electoral roll against the number of the voter.(7)The voter on receiving the ballot paper shall forthwith proceed to one of the compartments, where he shall mark and put his paper into the ballot box.(8)Every voter shall vote without undue delay and shall quit the polling station as soon as he has put his ballot paper into the ballot box.(9)If a voter spoils his ballot paper inadvertently, he may be given another and the spoilt paper and its counterfoil shall be cancelled by the election officer.
