Section 132(3) in The Bihar Coal Mining Area Development Authority Act, 1986
(3)Notwithstanding the provisions of sub-section (1)-(a)subject to the scrutiny of the requirements of the Authority assessed by an officer appointed by the State Government, every such officer or other employees serving with Coal Mines Development Area under the various authorities/organisations set-up under the acts listed in subsection (1) of this section immediately before the date of the constitution of the Authority and proposed to be retained by the Authority shall, on and from such date be deemed to have been transferred to and become an officer or other employees of the Authority with such designation as the Authority may determine and may hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held if the Authority had not been constituted, and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Authority:Provided that any service rendered by such an officer or other employees before the constitution of the Authority and proposed to be retained by the Authority shall be deemed to be service rendered under it;(b)anything done (including any appointment, rule, bye-laws, regulation of form made, granted or issued) under various acts listed in sub-sections (1) and (2) of this section shall, so far as it is not inconsistent with the provisions of this Act continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superceded by anything done or any action taken under the said provisions;(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the various authorities/organisations set up under the acts listed in sub-sections (1),
