Section 5 in Bihar College Service Commission (Repeal) Act, 2007
5. Assets and liabilities.
- All the assets and properties of Bihar College Service Commission whether movable or immovable including lands, building, stores, vehicle, books, cash balance, reserve fund, investments, furniture and others shall stand transferred and vested on and be deemed to have come into the possession of the State Government and all the liabilities and obligations of the Commission under any agreement or contract entered into bona fide before the commencement of this Act, shall devolve and shall be deemed to have been devolved on the State Government.
