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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4) in Bihar Private Educational Institution (Taking Over) Act, 1987

(4)The State Government shall similarly determine the term of appointment and other conditions of service of other categories of staff of the Institution on the basis of facts to be ascertained either by a Committee or by an officer entrusted with the task and the provisions of sub-sections (2) and (3) shall apply mutatis mutandis to such case.