(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.
