(2)[ Notwithstanding anything contained in the first Provision to subsection (i), a member of the Syndicate referred to in sub item (ii) of item (a) under the heading "Other Members" in section 21, or referred to in sub-item (iii) of that item who is a teacher of a private college or a Government college, shall not cease to be such member merely on the ground that :-(a)he had been transferred to an educational institution within the State, situated beyond the territorial limits of the University; or(b)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, he has been promoted as principal.]
