(1)The Senate shall be reconstituted every four years.(2)Every member of the Senate, other than ex-officio and life members, shall, subject to the provisions of this Act and the Statutes, hold office until the next reconstitution of the Senate:Provided that no member 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 m the meanwhile he again becomes a member of that electorate:Provided further that where an elected or nominated 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 member of the Senate by virtue of his election or nomination, 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.(3)On failure of a member to make the choice under the second proviso to sub-section (2), he shall be deemed to have vacated his office as an elected or nominated member.(4)When a person ceases to be a member of the Senate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate.
