(i)The Vice-Chancellor shall be a scholar of repute having wide experience in the field of Sports Administration and/or Sports Management and/or an Eminent Sports Person of International repute and shall possess adequate experience in Human Resource Development;(ii)The Vice Chancellor shall be appointed by the Chancellor from a panel of not less than three persons recommended (the names being arranged in the alphabetical order) by Screening Committee constituted under provisions of the Act. Provided that if the Chancellor does not approve of any of the persons so recommended, he/she may call for the fresh recommendations;(iii)The Screening Committee referred to in sub-section (2) shall consist of three members of whom one shall be nominated by the Chancellor, one by the Executive Council, and one by the Department of Art, Culture and Youth, Government of Bihar. The member nominated by Department of Art, Culture and Youth, Government of Bihar shall be the convener of the Committee;(iv)Provided that none of the members of the Committee shall be an employee of the University; provided further, that the panel shall be prepared from out of candidates who submit their curriculum vitae or is sponsored by some reputed persons or Institutions in the field of Sports;(v)The first Vice Chancellor shall be appointed by the Government till the sub-section (3) becomes operational;(vi)The Vice Chancellor shall hold office for the term of three years from the date on which he/she enters upon his office; Provided that the Chancellor may require the Vice-Chancellor after the term has expired, to continue in office for such period, not exceeding a total period of one year as may be specified; Provided also that the maximum age limit for continuance upon the office of the Vice Chancellor will be seventy-five years;(vii) The emoluments and other conditions of service of the Vice Chancellor shall be as prescribed by Statutes;(viii)If the office of the Vice Chancellor becomes vacant due to death, resignation or otherwise or if he/she is unable to perform his/her duties due to ill health or any other cause, the Chancellor shall have the authority to designate any eminent person to perform the functions of the Vice Chancellor until the new Vice Chancellor assumes his/her office or until the existing Vice Chancellor attends to the duties of his/her office, as the case may be.
