Section 5 in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
5. Cancellation and variation of contract made in bad faith.
- -Without prejudice to the provisions contained in Section 4, the State Government may cancel or vary any contract or agreement entered into any time before the vesting of the institution in the State Government under sub-section (1) of Section 3 between Governing Body and any other person or between the Board of Control and any other person, if the State Government is satisfied that such contract or agreement was mala fide and entered into the bad faith and was detrimental to the interest of the institution.
