Section 11(1) in Jharkhand Academic Council Act, 2002
(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.
