Section 2 in Bihar State University (Constituent Colleges) Service Commission Act, 1987
2. Constitution of the Commission.
(1)The State Government shall, by a notification published in the official Gazette, set up the Bihar State University (Constituent Colleges) Service Commission (hereinafter referred to as the "Commission".)(2)The Commission will be a body corporate, having its head office in Patna, which will have perpetual heritance and there will be a common seal and will sue or will be sued in the said name.(3)[ The Commission will make recommendations for the appointment of Officers (excluding Chancellor, Vice-Chancellor, Pro Vice-Chancellor, Dean, Student Welfare, and Proctor) and teachers of the Universities and Constituent Colleges as prescribed in the Patna University Act, 1976 (Bihar Act 24, 1976) and Bihar State Universities Act, 1976 (Bihar Act 22, 1976) and in respect of appointment/promotion of the said officers and teachers it shall discharge such functions as prescribed for the Commission under the said Acts and statutes made thereunder.] [Substituted by Act 22 of 1992.]
