Section 13 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
13. Transfer of staff, buildings, out-houses and grounds to the Institute.
(1)With effect from the date of the commencement of this Act, the buildings, out-houses and grounds attached to the Anugraha Narayan Sinha Institute of Social Studies, Patna, together with the articles of furniture, library, books and other equipments shall, at the commencement of this Act, be deemed to have been and are hereby transferred to the maintenance and control of the institute:Provided that until arrangements are made by the Institute, the State Government shall be and continue to be responsible for keeping the building including fixtures, fittings and connections in a proper state of repairs, as may from time to time be suggested by the Institute.(2)Nothing in this section shall be deemed to authorise the Institute to sell, lease, exchange or otherwise dispose of any land or buildings transferred to the Institute.(3)The Institute may employ all or any of the officers and servants appointed by the State Government who were in the employ of the Anugraha Narayan Sinha Institute, Patna, immediately before the commencement of this Act, on such terms and conditions as may be determined by the State Government.
