Section 3 in Bihar Staff Selection Commission Act, 2002
3. [ Constitution of Commission. [Substituted by Bihar Staff Selection Commission (Amendment) Act, 2007 (Act No. 26 of 2007), section 2.]
(1)The Bihar Staff Selection Commission shall be constituted consisting of a Chairman and two Members.(2)Appointment of the Chairman and other Members of the Commission shall be made by the State Government:Provided that the Chairman and other Members of the Commission shall be such persons who, on the dates of their appointments, have held office for at least ten years under the State Government.(3)If the office of the Chairman of the Commission becomes vacant or if the Chairman is, by reason of absence or for any other reason, unable to perform the duties of his office, those duties shall, until some person appointed under clause (2) to the vacant office has entered on the duties thereof or, as the case may be, until the Chairman has resumed his duties, be performed by such one of the other members of the Commission as the State Government may appoint for the purpose.]
