Section 6(3) in Bihar State Higher Education Council Act, 2018
(3)Nominated members shall hold their office for a period of three years and shall be eligible for re-nomination for a further term.provided that for the purpose of this sub-section , a person who has held office as Vice-chairman or a nominated member in a causal vacancy for a period of not less than one year shall be deemed to have held office for a full term of office.
