Section 4 in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
4. Powers and functions of the Education Secretary.
(1)The Education Secretary shall be deemed to have taken charge of the institution which stands vested in the State Government under the provisions of this Act.(2)The Education Secretary shall, by notice, in writing require any person in possession of any property vested under the provision of this Act in the State Government to surrender or deliver possession of the same immediately and if a person refuses or fails to comply with any such notice, the Education Secretary may enter upon and take possession of the same and for that purpose he may use or cause to be used such force as may be necessary.(3)On the request of the Education Secretary, the District Magistrate concerned shall render such assistance as may be necessary for enforcing compliance with the order of the Education Secretary under sub-section (2).(4)The Education Secretary or a person nominated by him in this behalf, with the approval of the State Government, shall perform the functions and duties of the Governing Body/Managing Committee under the direction and control of State Government until an alternative arrangement is made by the State Government.
