(1)The Senate shall be reconstituted every four years.(2)The term of office of any member referred to in items (13) and (14) under the heading "Ex-Officio Members" in section 17 shall be two years from the date of his nomination(3)every member of the Senate, other than ex-officio members, shall, subject to the provisions of this Act and the Statutes, hold office until the next reconstitution of the Senate.(3A)Notwithstanding anything contained in the first proviso to sub-section (3), a principal elected under item (1), or a teacher of a Government college elected under item (5), or a teacher of a private college elected under item (6), or a member of the nonteaching staff of an affiliated college elected under item (10), under the heading "Elected Members" in section 17 shall not cease to be a member of the Senate 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 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.(3B)Notwithstanding anything contained in this act or in the statutes, no person elected under item (2) under the heading "Elected Members" in section 17 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.Provided that no member 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 electorate:Provided further that where an elected or nominated 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 by virtue of his election or nomination 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 (12) under the heading "Elected Members" in section 17 or of a member referred to in item (4) under the heading "Other Members" in that section shall be one year from the date of his election or nomination, as the case may be.(4)On failure of a member to make the choice under the second proviso to sub-section (3), he shall be deemed to have vacated his office as an elected or nominated member.(5)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 happen to be a member by virtue of his membership of the Senate.
