Section 11 in Bihar State University (Constituent Colleges) Service Commission Act, 1987
11. Recommendation of the Commission where not needed.
- Notwithstanding anything contained in the Patna University Act, 1976 and the Bihar State University Act, 1976 the appointment of lecturer, if it is essential in the Interest of the College or the University may be made by the Vice Chancellor of the University concerned as against sanctioned posts for six months only for which no, recommendations of the Commission will be needed.
