Section 51(3) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(3)On receipt of the recommendation of the Commission under sub-section (2), the State Government shall forthwith refer the same to the Senate for consideration and report, and immediately after the Senate has considered the recommendation and submitted its report to the State Government, it shall be the duty of the State Government to take the report into consideration and pass such order thereon as it thinks fit and cause the same to be published in the Official Gazette and thereupon the University shall comply with the order within such time as may be specified by the State Government.Miscellaneous and Transitory Provisions.
