Section 63(3) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(3)Notwithstanding the repeal of the Patna University Act, 1951 (Bihar Act XXV of 1951) and the University of Bihar Act, 1951 (Bihar Act XXVII of 1951), the State Government shall have the right to cause the accounts of the Universities established and incorporated under the said Acts to be audited by such agency as it thinks fit and on the receipt of the audit report to take such action thereon as it may consider necessary.
