(1)Notwithstanding anything contained in section 18 or 21 no person who has held office as a member for a total period of six years in anyone or both of the following authorities namely:-(i)the Senate, and(ii)the Syndicateshall be eligible for election or nomination to any of the said two authorities.Explanation I. - For the purpose of this sub-section, the expression "period" shall include the period of office held by any person prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act 1991, in the Tamil Nadu Government Gazette.Explanation II. - For the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority either by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly such person shall not be eligible for election or nomination to anyone of the said two authorities:Provided that for the purpose of this sub-section, a person who has held office for a period not less than one year in anyone of the said two authorities in a casual vacancy shall be deemed to have held office for a period of three years in that authority.Provided further that for the purpose of this sub section, if a person was elected or nominated to one authority and such person became a member of another authority by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authority alone shall be taken into account.
