Section 57 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
57. Transfer of colleges to the University and other provisions connected with or incidental to such transfer.
(1)The State Government may, as any time after the commencement of this Act, by order published in the Official Gazette, direct that any college owned and maintained by the State Government including the attached hostels and other buildings forming part of such college together with the articles of furniture, library, books, laboratories, stores, instruments, apparatus, appliances and equipments of such college shall, with effect from such date and subject to such conditions as may be specified in the order, be transferred to the University and upon the publication of the said order, such college including the attached hostels and other buildings forming part of such college together with the articles of furniture, library, books, laboratories, sores, instruments, apparatus, appliances and equipments of such college shall be deemed to have been transferred to the maintenance and control of the University as its college :Provided that until arrangements are made by the University, the State Government shall be and continue to be responsible for keeping the buildings of the said college, including fixtures, fittings and connections, in a proper state of repairs, s may from time to time be required by the University.(2)Nothing in this Act shall be deemed to authorise the University to sell, lease, exchange or otherwise dispose of any land or building transferred to the University under sub-section (1) or under sub-section (6) of section 3.(3)Where any college has been transferred to the maintenance and control of the University by an order under sub-section (1), then, notwithstanding anything contained in this Act-(a)The University shall employ on such terms as may be determined by the State Government all members of the teaching staff and other servants of the State Government who, immediately before the date of the publication of the said order, were serving in, or were attached to, that college ;(b)The University shall consider, in consultation with the State Government, the claims to appointment in the service of the University of such teachers employed in any other educational institutions either within or without the territorial limits of the University as were in the service of the Government immediately before the date of such transfer in vacancies which in the event of such vacancies being filled by appointment or promotion of the teachers of the University who were immediately before the date of such transfer in the service of the Government, may involve the supersession of the claims of the teachers employed in the educational institutions referred to above.(4)If the State Government is at any time satisfied that circumstances exist which render it necessary to withdrawn any college transferred to the University under sub-section (1) or under sub-section (6) of section 3 it may, by an order published in the Official Gazette, rescind the transfer and withdrawn such college from the maintenance and control of the University.
