Section 11 in Jharkhand Academic Council Act, 2002
11. [ Appointment, terms and service conditions and removal of the Chairman. [Substituted by Act No. 02 of 2007.]
(1)(A)No person shall be deemed to be qualified to hold the post of Chairman unless such person is reputed for his scholarship, academic interest and administrative capability.(B)The Chairman shall be a whole time officer of the council, appointed by the State Government and shall hold office form a term of three years. Provided that the State Government may by notification remove the Chairman, if he refuses to act or is unable to act or if he act in a manner which the State Government considers, prejudicial to the interest of the Council.(C)(i)The salary and other service conditions of the Chairman will be same as that of the Vice-Chancellor of the State University.Provided that if at the time of appointment as Chairman, the concerned person was in receipt of or had become entitled to receive retirement benefits by way of pension gratuity, contributory provident fund or otherwise, the pay specified in the rules shall be reduced by the gross amount of pension (including any portion of the pension which may have been commuted) and the pension equivalent of other forms of retirement benefits.(2)Disqualification of Chairman and members of the Council. - No person shall be deemed to be qualified for appointment or to continue as Chairman, for nomination as member or to continue as member-(a)If he, indirectly, himself or through his partner, has-(i)Share or interest in any book published or recommended by or on behalf of the Council, or(ii)Share or interest in any work to be done on contract to be given by the order of or on behalf of the Council.(b)If he is a person against whom order has been passed for his removal from the Govt. service, he will not be eligible to be nominated to the Council.(c)If he-(i)has been declared in same by a judgment of a Court of Law.(ii)is insolvent.(iii)has been convicted by a Court of Law for any offence having punishment of more than three months.Explanation. - For the purpose of sub " clause (i) of clause (a)(i)Publication of the course books includes its republication and reprint.(ii)Any person holding interest or share in the publication or business of such course books shall be deemed to be disqualified, and(iii)If any dispute arises in the matter of disqualification, the decision of the State Government shall be final and binding.(3)Appointment, term and service conditions of Vice Chairman. - (i) The Vice-Chairman shall be appointed by the State Government(ii)The Vice-Chairman shall be a whole-time officer and shall hold office at the pleasure of the State Govt. for a term not exceeding three years from the date on which he first assumes charge of the office.(iii)On the expiration of the first term he may be appointed at the pleasure of the State Government for a term not exceeding three years.(iv)The State Government shall appoint such person as Vice-Chairman who has sufficient experience of education administration.(v)The Salary and other service conditions of the Vice-Chairman shall be equivalent to the Pro-Vice- Chancellor of a University in Jharkhand.(vi)In addition to his own duties he will be in charge of the Regional office of the Council at Dumka.(vii)He will act under the over all superintendence of the Chairman and perform such other duties as may be assigned to him by the Chairman from time to time.(viii)Other conditions of the service shall be determined by the State Government.]
