(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.
