Section 3 in Bihar State University (Constituent Colleges) Service Commission Act, 1987
3. Appointment of Chairman and members of the Commission.
(1)The Commission will have a Chairman and maximum of six members and they shall be whole-timer.(2)The Chairman and the Members of the Commission shall be appointed by the Governor and they shall hold office for a period of three years.(3)The Governor shall have the power to re-appoint the Chairman or any member on the expiry of his term but in no case the tenure of the appointed or re-appointed Chairman or Member will continue after he attains the age of 62 years.
