Section 16(10)(i) in The Saurashtra University Act, 1965
(i)every person elected under clauses (i) to (iii) and under sub-clauses (a) to (e) of clause (iv) shall continue to hold the office of a member of the Senate only so long as he is a secondary teacher or headmaster or a teacher or a member of the electing body or bodies, as the case may be;