Section 11(vi) in BIHAR SPORTS UNIVERSITY ACT, 2021
(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;
