Section 4 in Bihar Private Medical Colleges (Taking Over) Act, 1978
4. Effect of notified order issued under Section 3.
- On the issue of a notified order under Section 3-(a)The Board of Control constituted under the Bihar Private Medical Colleges (Taking Over of Management) Ordinance, 1978 (Bihar Ordinance No. 31 of 1978) shall be deemed to have been dissolved :Provided that the State Government may appoint any person to perform the functions and duties of the Board of Control under the direction and control of the State Government until such time as alternative arrangement be made by the State Government.(b)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.(c)As from the date of the notified order or as soon as may be after such date, the State Government shall take all such steps as may be necessary to take into its control and possession, all such properties, assets and effects mentioned in subsection (2) of Section 3 and all actionable claims relating to the College to which, anybody who may be or appear to be entitled.
