- [(1)] [Renumbered by Act 23 of 1977, w.e.f. 1-2-1976.] Members of the Syndicate other than ex-officio members, shall hold office for a term of four year [from the date of their election or nomination, as the case may be] [Substituted by Act 9 of 2001, w.e.f. 14-9-2001.]Provided 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 officer unless in the mean - while 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 coterminus with the term of the Senate.] [Inserted by Act 2 of 2005, w.e.f. 6-1-2005.]Provided also that no person other than an ex-officio member shall be eligible to hold office for more than two terms in succession.(2)[ Notwithstanding anything contained in the first Provision to subsection (i), 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 had 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.]
