(3)Every member of the Senate, other than ex-officio members, shall, subjects to the provisions of this Act and the Statutes, hold office until the next reconstitution of the Senate:Provided that no members nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall hold office for a longer period than three months after he has ceased to be such member or holder of such office, unless in the meanwhile he again becomes a member of that body or the holder of that office:Provided further that where any member, other than an ex-officio member of the Senate, is appointed temporarily to any office, by virtue of which he is entitled to be a member of the Senate ex-officio , he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate otherwise than as an ex-officio member or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment, and such choice shall be final:Provided also that the term of office of a member referred to in item (xi) under the heading "Elected members" in section 19 and of a member referred to in item (iii) under the heading "Other members" in that section shall be one year from the date of his election or nomination, as the may be.Explanation. - For the removal of doubts, it is hereby clarified that a member referred to in the preceding proviso shall not cease to be such member solely on the ground that he has ceased to be a student within the period of one year specified in that proviso.
