- Members of the Syndicate, other than ex officio members, shall hold office for a term of four years from the date of their election:Provided that no person elected in his capacity as a member of a particular body or as the holder of a particular office shall be a member of the Syndicate 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 electorate or the holder of that office:Provided further that no person other than an ex officio member shall be eligible to hold office for more than two terms in succession.Explanation. - For the purposes of the foregoing proviso, "term" shall include a term of office as member of the Syndicate constituted under the Kerala University Act, 1957, notwithstanding that such term was less than or greater than four years.
