Section 2(3) in Bihar College Service Commission Act, 1976
(3)[ The Commission shall consist of a Chairman and six other members reputed for their scholarship. Out of the six members one shall belong to the Scheduled Caste and Another to the Scheduled Tribe. The Chairman and the members shall be appointed by the State Government and they shall be whole time officers. They shall hold office during the pleasure of the State Government for a term not exceeding three years and they may be reappointed for one more term which shall not exceed three years during the pleasure of the State Government. The term of appointment of the Chairman or any member shall be deemed to have terminated on completion of 62 years of age. The Chairman or any member may tender resignation through a letter addressed to the State Government:Provided that in case of absence of one or more members on leave or otherwise, the remaining member or members, as the case may be, shall constitute the Commission.Explanation. - No person shall be deemed qualified for membership of the Commission unless he has teaching experience of ten years in any University or College and in the opinion of the State Government, he is reputed for his scholarship and academic interest. But the State Government may relax the above qualifications in the case of members of the Scheduled Tribes and the Harijans.] [Substituted by Act 30 of 1982, (24.1.1982).]
