Section 7(4) in Bihar Integrated Check-Post Authority Act, 2011
(4)The Authority may exercise, on and from the appointed day all such jurisdiction, powers and authority as were exercisable immediately before that date on any matter in relation to: -(a)technical compatibility and operational compatibility between various departments of Government of Bihar providing services at the check-posts;(b)service recipients like general public and services provided by various department /ministry through the integrated check-post;(c)compatibility between various external service providers and service recipients like government departments operating at the check-post and general public,(d)cost sharing arrangements between different departments/Ministries
