Section 11 in Birsa Munda Tribal University Act, 2017
11. Eligibility of age limit of members in various authorties and offices.
- No person shall be appointed, nominated or, as the case may be, co-opted,-(i)as an officer referred to in clauses (iv) to (ix) of section 10;(ii)on the post of a teacher; or(iii)as a member of any of the authorities of the University, any committee or any other board or body thereof, after he attains the age of 62 years:Provided that nothing in this section shall apply to the Chairperson or a member of any of the authorities of the University, committee or any other board or body thereof, who is the Chairperson or member by virtue of his office as the Chancellor or the Vice-Chancellor:Provided further that nothing in this section shall apply to the visiting teachers, Emeritus Professors, Consultants, Scholars, Mentors or Advisors.
