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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(ii) in Bihar Animal Sciences University Act, 2016

(ii)The selection of Vice-Chancellor should be through proper identification of a panel of 3 names by a Search Committee through a public notification. The members of the above Search Committee shall be persons of eminence in the sphere of higher education and shall not be connected in any manner with the University concerned or its colleges. While preparing the panel, the search committee must give proper weightage to academic excellence, exposure to the higher education system in the country and abroad, and adequate experience in academic and administrative arena to be given in writing along with the panel to be submitted to the Chancellor. Vice-chancellor will be appointed by the Chancellor in an effective and meaningful consultation with the state govt. from the panel of minimum three persons (names arranged in alphabetical order) recommended by the committee constituted under subsection(iii) of this section but if the Chancellor does not approve any of so recommended persons, he may call for new recommendations in consultation with the government.