Section 13 in Bihar State Higher Education Council Act, 2018
13. Staff of Council.
- The Council shall appoint such number of employees as may be necessary for the efficient performance of its functions. The terms and conditions of service of the employees of the Council shall be such as may be provided in the regulations. All the Officers/Staffs of Council shall not be considered as government employee. except the Officers/Staffs deputed by the state government in Council. The appointment of any Officer/Staff in Council on contract basis or from outsourcing shall be made after prior approval of the state government.
