Section 11(3) in Jharkhand Academic Council Act, 2002
(3)Appointment, term and service conditions of Vice Chairman. - (i) The Vice-Chairman shall be appointed by the State Government(ii)The Vice-Chairman shall be a whole-time officer and shall hold office at the pleasure of the State Govt. for a term not exceeding three years from the date on which he first assumes charge of the office.(iii)On the expiration of the first term he may be appointed at the pleasure of the State Government for a term not exceeding three years.(iv)The State Government shall appoint such person as Vice-Chairman who has sufficient experience of education administration.(v)The Salary and other service conditions of the Vice-Chairman shall be equivalent to the Pro-Vice- Chancellor of a University in Jharkhand.(vi)In addition to his own duties he will be in charge of the Regional office of the Council at Dumka.(vii)He will act under the over all superintendence of the Chairman and perform such other duties as may be assigned to him by the Chairman from time to time.(viii)Other conditions of the service shall be determined by the State Government.]
