Section 6(4) in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
(4)The State Government shall similarly determine the terms of appointment and other conditions of service of other categories of staff of the college on the basis of facts ascertained either by a committee or by an officer entrusted with the task and the provisions of sub-sections (2) and (3) of this Section shall apply mutatis mutandis to such cases.
