Section 4 in Bihar Inter University Board (Repeal) Act, 2007
4. Adjustment of employees of Bihar Inter University Board.
- (i) On and from the date of repeal of the Act, all employees of the Board, shall remain in employment, as if the Act has not been repealed and they shall continue to be paid same salary and allowances as was payable on the date of repeal of the Act till such time State Government takes such final decision as provided hereinafter.(ii)The State Government shall constitute a Committee of Secretaries consisting of three Secretaries to the State Government, who shall prepare a detailed scheme of absorption, retirement, compulsory retirement or voluntary retirement, other service conditions of employees of the Board. Scheme prepared by the Committee of Secretaries shall be placed before the State Government within three months from the date of enforcement of the present Act for its approval.It shall be open to the State Government to modify, amend or suggest modification or amendment in the scheme and the scheme thereafter shall be made operational in such form and intent as finally approved by the State Government. The scheme approved by the State Government shall be considered as statutory scheme framed under this Act.(iii)After the scheme approved by the State Government is enforced, it shall be fully implemented in its form and intent within three months from the date of its enforcement.(iv)The Committee of Secretaries constituted under Sub-Section (ii) above shall be competent to decide utility and deployment of employees of the Board during transit period and it shall not be open to any employee to question decision of the Committee of Secretaries:Provided that the State Government shall be competent to amend, modify, alter or substitute the scheme so framed for removal of the difficulties in implementation of the scheme.
