Section 6 in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
6. Determination of the strength and terms and conditions of services of the teaching/research and other categories of staff of the institution.
(1)All the staff employed in the Institution shall cease to be the employees of the institution from the date of vesting of the institution in the State Government under Section 3:Provided that they shall continue to serve the institution on an ad-hoc basis till a decision under sub-section (3) is taken by the State Government.(2)The State Government shall set up one or more committees of experts and knowledgeable persons which shall examine the strength of staff and the staffing pattern and shall further examine the bio-data of each member of the teaching/ research and other categories of staff of the institution and shall ascertain whether strength, staffing pattern, appointment, promotion or confirmation sanctioned and made by the Managing Committee of the institution are proper and tenable and submit its report to the State Government after taking into consideration the requirements of the institution and other relevant matters including qualification, experience, research, degree, etc.(3)The State Government on receipt of the report of the Committee or Committees, as the case may be, shall determine the strength of the teaching/ research and other categories of staff and the staffing pattern and shall decide in respect of each member of the teaching/research and other categories of staff on the merit of each case, whether to absorb him in Government service or whether to terminate his service or to allow him to continue on an ad hoc basis for a fixed term or on contract and shall where necessary redetermine the rank, pay, allowance and other conditions of service.
