Section 6(3) in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
(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.
