Section 5 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
5. Constitution of the Board of Control.
- [(1) There shall be a Board of Control consisting of the following members, namely :-(a)To be nominated, by the State Government-Chairman(b)Vice-Chancellor of the Patna University established under the Patna University Act, 1961 (Bihar Act III of 1962)-Chairman.(c)One Vice-Chancellor from amongst the universities other than Patna of the State of Bihar, to be nominated by the State Government in rotation in alphabetical order as per names of universities.(d)Two representatives of the Indian Council of Social Sciences Research, New Delhi to be nominated by the Chairman of the Council.(e)One representative of the University Grants Commission to be nominated by the Chairman of the Commission.(f)Director of the Institute-ex-officio Member-Secretary.(g)Two persons of eminence nominated by the State Government in consultation with the Chairman.(h)One Faculty representative not below the rank of Professor to be nominated by the State Government in rotation from amongst the professors in alphabetical order of their names.(i)Secretary to the State Government in the Department of Human Resource Development-ex-officio.(j)Secretary to the State Government in the Department of Finance- ex-officio.](2)[ The term of office of members nominated under clauses (a), (c), (d), (e), (g) and (h) of sub-section (1) shall be for a period of two years from the date of notification and shall be eligible for re-nomination for another term of two years only.] [Substituted by Act 6 of 1989.](b)and (c) of sub-section (1) shall hold office for a term of two years from the date of nomination and shall be eligible to be nominated for another such term.(3)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is a member.(4)The term of office of a member nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he has been nominated.(5)The Board shall meet at least once in three months. [The Vice-Chancellor may nominate his representative, not below the rank of a Professor, to attend such meeting.] [Substituted by Act 6 of 1989.](6)The Board may associate with itself any person whose assistance or advice it may desire in carrying out its functions under this Act.(7)A person associated with it by the Board under sub-section (6) shall have a right to take part in the discussions but shall not have a right to vote.
