(3A)Notwithstanding anything contained in the first proviso to sub-section (3), a principal elected under item (1), or a teacher of a Government college elected under item (5), or a teacher of a private college elected under item (6), or a member of the nonteaching staff of an affiliated college elected under item (10), under the heading "Elected Members" in section 17 shall not cease to be a member of the Senate 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.
