(1)Members of the Syndicate, other than ex-officio members, shall hold office for a term of four years from the date of their election or nomination as the case may beProvided 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 the member referred to in item (b) under the heading "Other Members" in section 21 shall hold office for a period of one year from the date of his election or till he ceases to be a member of the senate, whichever is earlier"Provided also that the term of the Syndicate shall be co-terminus with the term of the SenateProvided also that no person other than an ex-officio member shall be eligible to hold office for more than two terms in succession.(2)Notwithstanding anything contained in the first proviso to sub-section (1), 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 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.
