Section 32(4) in The Jadavpur University Act, 1981
(4)No person shall be entitled to be enrolled as a voter for, or to cast his vote at, an election to any authority or body of the University from more than one constituency:[Provided that this sub-section shall not apply in the case of an election of members of the Court and the Faculty Councils for post-graduate and undergraduate studies to the Executive Council]. [[Proviso substituted by W.B. Act 5 of 1983, which was earlier as under :-'Provided that this sub-section shall not apply in the case of an election of members of the Court to the Executive Council, and the Faculty Councils for post-graduate and undergraduate studies.'.]][* * * * * * *] [[Sub-Section (5) first inserted by W.B. Act 5 of 1983, then omitted by W.B. Act 20 of 1986 which was as under :-'(5) No person shall, if he is a Teacher appointed for a specified period, be entitled to be enrolled as a voter for an election to any authority or body of the University.'.]]
