Section 5 in The Bihar Intermediate Education Council Act, 1992
5. Appointment, term and service conditions of the Chairman.
(1)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.(2)The Chairman shall be appointed by the State Government.(3)The Chairman shall 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.(4)(i)The salary and other service conditions of the Chairman will be equivalent to that of the Vice-Chancellor of the State University.(ii)Where the person appointed as Chairman is in receipt of a pension from Central or State Government, the amount of pension payable to him shall be treated as part of the salary specified in clause (i).
