(3B)Notwithstanding anything contained in this act or in the statutes, no person elected under item (2) under the heading "Elected Members" in section 17 shall cease to be a member of the Senate merely on the ground that he has ceased to be employed or normally resident within the territorial limits of the University.Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall hold office 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:Provided further that where an elected or nominated member of the senate is appointed temporarily to any office, by virtue of which he is entitled to be a member of the Senate ex-officio, he shall by notice in writing signed by him and communicated to the Vice-chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment, and such choice shall be final:Provided also that the term of office of a member referred to in item (12) under the heading "Elected Members" in section 17 or of a member referred to in item (4) under the heading "Other Members" in that section shall be one year from the date of his election or nomination, as the case may be.
