Section 6 in Bihar School Examination Board Act, 2019
6. Appointment of the Vice-Chairman and his removal.
(1)The Vice-Chairman shall be appointed by the Government.(2)A person to be appointed to the post of Vice-Chairman shall be an officer of Indian Administrative Service or Group A Central Services or an officer of Additional Secretary level or above of Bihar Administrative Service.(3)The pay, allowances and other conditions of service of the Vice-Chairman shall be such as may be determined by the Government.(4)The Government may, by notification, remove the Vice-Chairman at any time.
