(4)Notwithstanding anything contained in the first proviso to sub-section (3), a principal elected under item (i), or a teacher of a Government college elected under item (v), or a teacher of a private college elected under item (vi), or a member of the non-teaching staff of an affiliated college elected under item (ix), under the heading "Elected members" in section 19, shall not cease to be a member of the Senate merely on the ground-(a)that he has been transferred to an educational institution within the State, situated beyond the territorial limits of the University; or(b)that 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, that he has been promoted as a principal.
