Section 64 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
64. Certain appointments, etc., not to have effect unless approved by the State Government.
- Notwithstanding anything contained in this Act or in the Patna University Act, 1951 (Bihar Act XXV of 1951) or the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) any appointment including promotion or grant made or affiliation granted or fee enhanced, after the twenty-third day of May, 1960, by any of the authorities or officers of the Universities established under the said Acts of 1951, shall not have effect unless they are approved by the State Government, and the provisions of this section shall be deemed to have come into force on the said date.
