Section 170 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
170.
For the purpose of election of one student from each teaching Faculty of the University under section 34(1)(iv) of the Act, for each teaching Faculty of the University, a separate Electoral College consisting of one representative of each class in the University Departments covered by the Faculty in question shall be constituted.Where the University Faculties enrol students and conduct classes at a place outside Greater Bombay, such students in such Faculties at such places outside Greater Bombay shall constitute a separate class at their respective places and their representatives shall be a part of the Electoral College consisting of Class Representatives.The Vice-Chancellor shall fix a date for holding the election of Class Representatives of the respective Faculties, which shall in any case not be later than 45 days from the commencement of the academic year. The Vice-Chancellor may, only in extraordinarily extreme circumstances, which have risen in the prescribed limit of 45 days and therefore it has become impossible to hold election, fix and announce the date beyond the prescribed limit for reasons to be recorded.The Vice-Chancellor, in consultation with the Director of Students' Welfare, shall appoint any of Heads of the Departments within the respective Faculties and at the respective places, as the case may be, to conduct elections of the Class Representatives within the Faculty.These Class Representatives for separate Faculties immediately on the 14th day after the date of election of the Class Representatives, and if it is a holiday, on the next working day after the 14th day shall elect one from among themselves to be a member of the Students' Council, in a meeting to be convened by the Director of Students' Welfare. The result of the election shall be notified within three (3) days from the date of election.
