Section 24 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
24.
(1)If at the date of his appointment, the Secretary was in the service of the Government of India or of a State, he shall hold office for a period of five years or till he attains the age of 55 years, whichever is earlier:Provided that the Commission may, with the approval of the Governor, extend his term by successive periods not exceeding five years till he reaches the age of 55 years.(2)If at the date of his appointment the Secretary was not in the service of the Government of India, or of a State, he shall hold office during the pleasure of the Governor and shall normally serve till he attains the age of 55 years unless his services are terminated earlier for any special reason.
