7. Disqualification for election or nomination to Senate, Standing Committee on Academic Affairs and Syndicate in certain cases.
(1)Notwithstanding anything contained in section 20, 23 or 24, no person who has held office as a member for a total period of six years in any one or more of the following authorities of the University, namely:-(i)the Senate,(ii)the Standing Committee on Academic Affairs, and(iii)the Syndicate,shall be eligible for election or nomination to any of the said three authorities:Provided that for the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority either by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly, such person shall not be eligible for election or nomination to any one of the said three authorities:Provided further that or the purpose of this sub-section, a person who has held office for a period not less than one year in any one of the said three authorities in a casual vacancy shall be deemed to have held office for a period of three years in that authority:Provided also that for the purpose of this sub-section, if a person was elected or nominated to one authority and such person became a member of another authority by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authority alone shall be taken into account.(2)Nothing in sub-section (1) shall have application in respect of-(i)ex-officio members referred to in section 20(a), Class I, but not including members of the Syndicate who are not otherwise members of the Senate referred to in item (13); and(ii)ex-officio members referred to in section 23(2)(a), Class I and section 24(b), Class I.
