Section 4 in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
4. Effect of notified order issued under Section 3.
- On the issue of a notified order under Section 3-(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.(b)From the date of the notified order or as soon as may be after such date, the State Government shall take such steps, as may be necessary, to take into its control and possession all such movable or immovable properties, assets and effects mentioned in sub-section (2) of Section 3 and all actionable claims relating to the College to which anybody who may be or appear to be entitled.
