Section 6 in The Bihar Intermediate Education Council Act, 1992
6. Appointment, term and service conditions of Vice-Chairman.
(1)(i)The Vice-Chairman will be appointed by the State Government.(ii)The Vice-Chairman will be a whole-time officer and shall hold office at the pleasure of the State Government for a term not exceeding three years from the date on which he first assumes charge of the office 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.(2)The State Government will appoint such person as Vice-Chairman who has sufficient experience of education administration.(3)The salary and other service conditions of the Vice-Chairman shall be equivalent to that of the pro-Vice-Chancellor of the University of Bihar.(4)Other conditions of service shall be determined by the State Government.
