(1)The Senate shall be reconstituted every four years.(2)The term of office of a member referred to in items (xii) and (xiii) under the heading " ex-officio members " in section 19 shall be two years from the date of his nomination.(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.(4)Notwithstanding anything contained in the first proviso to sub-section (3), a principal elected under item (i), or a teacher of a Government college elected under item (v), or a teacher of a private college elected under item (vi), or a member of the non-teaching staff of an affiliated college elected under item (ix), under the heading "Elected members" in section 19, shall not cease to be a member of the Senate merely on the ground-(a)that he has been transferred to an educational institution within the State, situated beyond the territorial limits of the University; or(b)that the college of which he is the principal or in which he is a teacher or a member of the non-teaching staff has been transferred to another University; or(c)in the case of a teacher, that he has been promoted as a principal.(5)Notwithstanding anything contained in this Act or in the Statues no person elected under item (i) under the heading "Elected members" in section 19, shall cease to be a member of the Senate merely on the ground that he has ceased to be employed or normally resident within the territorial limits of the University.(6)On failure of a member to make the choice under the second proviso to sub-section (3), he shall be deemed to have chosen to become a member, ex-officio .(7)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 be a member by virtue of his membership in the Senate.
