(2)Notwithstanding anything contained in the first proviso to sub-section (1), a member of the Syndicate referred to in item (c) or in item (d) under the heading "Other members" in section 23 shall not cease to be such member merely on the ground that, -(a)he has 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 has been transferred to another University; or(c)in the case of a teacher, he has been promoted as Principal.]
