Section 5 in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
5. Cancellation on variation of contract made in bad faith.
- Without prejudice to the provisions contained in Section 4, State Government may cancel or vary, any contract or agreement entered into at any time before the issue of the notified order under sub-section (1) of Section 3 between the College body and any other person if the State Government is satisfied that such contract or agreement was mala fide and entered into in bad faith and/or was detrimental to the interest of the College.
