(7)[ [Subject to the provisions of the proviso to section 36A no person] [Inserted by Maharashtra 7 of 1988, S. 3 (b).] who has held office as a member of the Senate for two terms or more or for a period of six years in the aggregate, whichever is less, shall be eligible for being elected, nominated or appointed, or continued, as such member.Explanation. - For the purposes of this sub-section -(a)in calculating the aggregate period of six years, any period comprised in one or more terms for which the person concerned may have been such member before the commencement of the Maharashtra Universities (Amendment) Act, 1988 shall be taken into consideration;(b)any elected or nominated or appointed member who -(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such member or ceased to be such member for any reason whatsoever; or(ii)is elected or nominated or appointed as such member in any vacancy occurring during the period of a term; or(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such member or ceases to be such member, for any reason whatsoever, before the completion of his term of office as such member, he shall be deemed to have held office as such member for the whole of that term.]
