Section 4(a) in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
(a)Any Association or Managing Committee registered under the Societies Registration Act, 1860 (Act XXI of 1860) or otherwise in which the management and/or ownership of a college had been vested immediately before coming into force of this Act shall cease to have any control, right, authority, title or interest in any manner whatsoever over the college.
